RAMPAL Vs. LAND ACQUISITION COLLECTOR AND ORS.

JUDGEMENT

(1.) This order will dispose of bunch of appeals bearing

(2.) In the appeals and cross-objections filed by the landowners, they are seeking further enhancement of compensation for the acquired land, whereas in the appeals filed by the State, the prayer is for reduction thereof.

(3.) Briefly, the facts of the case are that vide notification dated 1.5.2006, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire the land, situated in the revenue estate of village Baroli, Hadbast No. 116, village Sihi, Hadbast No. 80, village Murtezapur, Hadbast no. 97, village Pehladpur, Hadbast No. 117, village Bhatola, Hadbast No. 115, Tehsil and District Faridabad for development and utilisation thereof as residential and commercial areas in Sectors 75 and 80, Faridabad. The same was followed by notification dated 30.4.2007, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 22.7.2008, assessed the compensation @ Rs. 16,00,000/- 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, determined the fair value of the acquired land Rs. 585/- per square yard.