HARPAL SINGH Vs. LAND ACQUISITION COLLECTOR, HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of a bunch of 34 Letters Patent Appeals as all the appeals have arisen out of a common judgment dated July 27, 2000 passed by the learned Single Judge. All the present appeals have been filed by the claimant-landowners claiming further enhancement for the acquired land.

(2.) VIDE a notification dated May 3, 1988 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) land measuring 48.47 acres in village Ratgal, tehsil Thanesar, District Kurukshetra was sought to be acquired for establishment of a City Centre in Sector 10, Kurukshetra. Subsequently, the land was acquired. Vide an award dated February 22, 1991, the Land Acquisition Collector awarded compensation at the rate of Rs. 1,70,000/- per acre for the acquired land. The claimant-landowners remained dis-satisfied and claimed a reference under Section 18 of the Act. The matter was accordingly referred.

(3.) VIDE the judgment under appeal, the learned Single Judge enhanced the market value of the acquired land and held that the claimant-land owners were entitled to Rs. 4,35,600/- per acre as compensation, besides the statutory benefits. Accordingly, the appeals filed by the claimant-landowners were allowed and as a result thereof the appeals filed by the State of Haryana were dismissed.