HSIDC (NOW HARYANA STATE INDUSTRIAL & INFRASTRUCTURE DEVELOPMENT CORPORATION) Vs. RAJESH KUMAR AND OTHERS

JUDGEMENT

(1.) This order will dispose of

(2.) In the appeals and filed by the landowners, they are seeking further enhancement of compensation for the acquired land, whereas in the appeals filed by Haryana State Industrial & Infrastructure Development Corporation (for short, 'HSIIDC'), the prayer is for reduction thereof.

(3.) Briefly, the facts of the case are that vide notification dated 13.8.2004, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire 18 acres, 4 kanals and 8 marlas in the revenue estate of Badh Malik, HB No. 68, Tehsil & District Sonepat for construction of Express Highway connecting National Highway No. 1 in District Sonepat. The same was followed by notification dated 26.8.2004 issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector') vide award No. 3 dated 25.11.2004, assessed the market value of the acquired land @ Rs. 17,00,000/- per acre for the land upto the depth of two acres from National Highway No. 1; @ Rs. 6,00,000/- per acre for remaining nehri/chahi land and @ Rs. 5,00,000/- per acre for Barani and other kind of land.