(1.) This order will dispose of a bunch of appeals bearing RFA Nos. 583, 1037, 1256, 1274, 1275, 1570 to 1575, 1665 to 1754, 3017 to 3024, 3115 to 3117, 3274, 3275, 3304 to 3308, 3333, 3334, 3405, 3423, 3424, 4323, 4650, 5968, 7163 to 7172, 8447, 8449, 9116 of 2014 and RFA Nos. 261 to 263 of 2015, as the same arise out of common acquisition.
(2.) In the appeals 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 15.1.2008, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire 337.47 acres of land, situated in villages Khairpur, Vaidwala, Nejadela, Tehsil and District Sirsa for development of residential and commercial Sectors 21 and 22-P, Sirsa. The same was followed by notification dated 14.1.2009, issued under Section 6 of the Act. Ultimately, the land measuring 305.516 acres was acquired. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 12.1.2011, assessed the compensation @ Rs. 50,00,000/- per acre. Aggrieved against the award of the Collector, the land owners 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. 83,18,000/- per acre.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN