HANUMAN SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This order will dispose of

(2.) In the appeals filed by the landowners, they are seeking further enhancement of compensation for the acquired land. The State has not preferred any appeal against the award passed by the learned Reference Court.

(3.) Briefly, the facts of the case are that vide notification dated 12.2.2008, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana, sought to acquire 592.64 acres of land, situated in villages Barseen, Basti Bhiwan and Matana for development and utilisation thereof as residential and commercial Sectors 4, 5 and 7A, Fatehabad. The same was followed by notification dated 11.2.2009, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 10.2.2011, assessed the market value of the acquired land of all the villages @ Rs. 27,50,000/- per acre. Dissatisfied with the award 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 of all the villages @ Rs. 43,20,000/- per acre. It is this award which is impugned by the landowners before this court.