MANI RAM Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) THIS order will dispose of a bunch of appeals bearing RFA Nos. 2061, 2062, 2146, 2179 to 2182, 2897 of 2005, 2287, 2288, 3700 and 4618 to 4620 of 2014, as common questions of law and facts are involved. In the appeals filed by the landowners, they are seeking further enhancement of compensation for the acquired land awarded by the learned court below, whereas in the appeals filed by the State, the prayer is for reduction thereof.

(2.) THE facts have been extracted from RFA No. 2061 of 2005 and 2287 of 2014.

(3.) BRIEFLY , the facts of the case are that vide notification dated 10.5.2001, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire 1.38 acres of land, situated in village Garhi Mundon Hadbast No. 408 and 12.36 acres of land, situated in village Tejli Hadbast No. 409, Tehsil Jagadhri, District Yamuna Nagar for construction of road in Sector 15, Jagadhri. The same was followed by notification dated 11.5.2001 issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 14.3.2002, assessed the market value of the land @ Rs. 6,00,000/ - per acre. Aggrieved against the award of the Collector, the landowners filed objections which were referred to the learned court below, who keeping in view the material placed on record by the parties, vide awards dated 11.3.2005 and 8.10.2013, determined the fair value of the acquired land @ Rs. 225/ - per square yard and Rs. 1,560/ - per square meter, respectively. The aforesaid awards have been challenged by the landowners as well as State in the present set of appeals.