BARU AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of RFA Nos. 4092, 4225 of 2010, RFA Nos. 2514, 6955 of 2011, RFA Nos. 9821, 9832, 9833, 9838, 9839, 10017 to 10055, 10478, 10479, 10826 to 10839 of 2014, and RFA Nos. 7, 16 to 21, 31, 67, 69, 71, 120 to 127, 198 to 204, 213, 217, 342 to 346, 386 to 389, 411 to 415, 518, 640 to 642, 816, 886, 963, 982 to 989, 1021, 1022, 1489, 1576, 2037, 2039, 2040, 2092 to 2099, 2147, 2148, 2164, 2180, 2244, 2553 to 2556, 2611, 2612, 4547 of 2015, as the same arise out of common acquisition.

(2.) By filing appeal, the landowners are seeking enhancement of compensation for the acquired land.

(3.) Briefly, the facts are that vide notification dated 9.9.2002, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana sought to acquire 380.11 acres of land situated in village Jind, Hadbast No. 79 and 98.89 acres of land situated in village Haibatpur, Hadbast No. 72, Tehsil and District Jind, for development and utilisation thereof as residential, commercial sectors 6, 7, 8, and 9 at Jind. Notification under Section 6 of the Act was issued on 8.9.2003. The Land Acquisition Collector (for short, 'the Collector') vide award no. 6 dated 6.9.2005 assessed the market value of the acquired land of revenue estate Jind @ Rs. 10,00,000/- per acre near road upto one acre depth and Rs. 7,00,000/- per acre for the remaining land. Vide award no.7 dated 6.9.2005, the Collector awarded compensation @ Rs. 6,00,000/- per acre for the land near road upto to one acre depth and Rs. 5,50,000/- per acre for the remaining land of village Haibatpur. Dissatisfied with the awards of the Collector, the landowners filed objections, which were referred to the learned court. The learned reference court determined the market value of the acquired land @ Rs. 8,00,000/- per acre for the land situated beyond one acre from the road and Rs. 12,00,000/- per acre for the land situated upto one acre depth from the road and for Nehri, Chahi and Gair Mumkin land pertaining to village Jind. For the land pertaining to village Haibatpur, the court below determined the market value of the acquired land @ Rs. 6,00,000/- per acre for the land situated beyond one acre depth from the road and Rs. 7,00,000/- per acre for the land situated upto one acre depth from the road. Aggrieved against the award of the learned court below, the landowners as well as the State filed appeals.