RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The landowner is in appeal before this court against the award of the learned court below passed under Section 18 of the Land Acquisition Act, 1894 (for short, 'the Act') seeking enhancement of compensation for the acquired land.

(2.) Briefly, the facts are that vide Notification dated 2.11.1983, issued under Section 4 of the Act, the land measuring 31 kanals 10 marlas situated in the area of Village Gonder, Tehsil and District Karnal, was sought to be acquired by the State of Haryana for free allotment of residential plots to landless /homeless harijans, members of backward classes and economically weaker persons in the area. Notification under Section 6 of the Act was issued on 12.2.1985. The award was announced by the Land Acquisition Collector (for short, "the Collector") on 28.2.1985, granting compensation @ Rs. 30,000/- per acre. The learned Additional District Judge vide judgment dated 27.9.1989, upheld the award of the Collector. It is this award, which has been impugned in the present appeal. Learned counsel for the appellant submitted the issue involved in the present appeal is squarely covered by judgment of this Court in RFA No. 2730 of 1989 Harbans Lal and another vs State of Haryana and another whereby the landowners were held entitled to compensation @ Rs. 80/- per square yard.

(3.) Learned counsel for the State did not dispute the aforesaid factual matrix, however, he submitted that the appellant in the case in hand claimed Rs. 1,00,000/- per acre as compensation, so he cannot be granted more than that.