HORAM Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This judgment shall dispose of a bunch of 18 Letters Patent Appeals, as all the appeals have arisen out of common acquisition proceedings. In the present appeal, the claimant-appellants have prayed for further enhancement of compensation.

(2.) Vide a notification dated August 22,1988, issued under section 4 of the Land Acquisition Act ( hereinafter referred to as the "Act"), 132.06 acres of land situated in village Mewla Maharajpur, Hadbast No. 4, Tehsil Ballabgarh, District Faridabad was sought to be acquired for development and utilization of land as residential and commercial area in Sector 46, Part II, Faridabad. The land was situated within Faridabad-Ballabgarh controlled area,. At the time of actual measurement the acquired land was found to be 126.86 acres.

(3.) Vide an award dated March 30,1990, the Land Acquisition Collector assessed the market value of the acquired land, in separate categories. For Chahi land, market value was assessed at the rate of 3,50,000/- per acre; Narmot and Gair Mumkin land was assessed at the rate of Rs. 1,50,000/- per acre. The claimants were not satisfied with the assessment. They claimed a reference under section 18 of the Act. The matter was duly referred to the reference court.