TARA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of Regular First Appeals bearing RFA Nos. 2574, 2662, 2792, 3124, 2795 of 2002, 904 of 2003, 2656, 2017, 2660, 4056 of 2002, 1517 of 2003, 2664, 2796, 2665, 2728, 2655, 2658 of 2002, 2018 of 2003, 2653, 2791, 2668 of 2002, 903 of 2003, 2520, 2663, 2519, 2657, 2654, 3123, 2667, 2798, 2661, 2797, 2666, 2659 and 2794 of 2002, as all these appeals have arisen out of a common award passed by the learned Additional District Judge, Panchkula.

(2.) VIDE a notification dated May 4, 1995 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"), land measuring 214.42 acres situated in village Jhuriwala and Bana Madanpur, in Tehsil Panchkula was acquired for a public purpose i.e. for development and utilisation of land as residential, commercial and institutional area in Urban Estate, Panchkula for development of Sectors 22 and 23 of Panchkula. Vide an award dated March 9, 1998, the Land Acquisition Collector categorised the land into various categories and assessed the market value of the Chahi land at the rate of Rs. 2 lacs per acre, Barani/Gair Mumkin at the rate of Rs. 1,05,000/- per acre in village Jhuriwala and for the acquired land in village Banna Madanpur, Ghair Mumkin land was assessed at the rate of Rs. 2.81 lacs per acre. The claimant-landowners were dissatisfied with the award of compensation and, accordingly, claimed a reference. The matter was referred under Section 18 of the Act.

(3.) THE claimant-landowners have still felt dissatisfied and have approached this Court through the present appeals.