DILBAGH SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of RFA Nos. 2718 to 2750, 3135 to 3180, 3481 to 3483, 3704, 3707, 4000 to 4007, 4045 to 4073, 4079, 4150, 4151, 4312, 4466, 4510, 4511, 4514, 4516, 4523, 4538, 4539, 4780 to 4783, 4800 to 4805, 4808, 4809, 4815, 4816, 4828, 4829, 4879 to 5128, 5288, 5289, 5467 to 5475, 5502 to 5530, 5565 to 5570, 5968 to 5976, 6087, 6088, 6109, 6120, 6747 to 6764, 6893, 6947, 6948, 6952, 7107, 7141, 7177 to 7182, 7214 to 7218, 7313 to 7316, 7319 to 7328, 7549 to 7551 and 7885 of 2011; RFA Nos. 233, 235, 255, 277, 433 to 437, 803, 822, 823, 919, 925, 1006, 1196, 1404 to 1421, 1554, 1621, 6371, 6372, 7115 to 7119, 7213, 7229, 7392 and 7393 of 2012;

(2.) The landowners are in appeal 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.

(3.) Briefly, the facts of the case are that vide notification dated 10.11.2000, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire 88.18 acres of land, situated in village Shahpur, Had Bast No. 125, Tehsil and District Ambala for development and utilisation thereof for residential, commercial and industrial area for Sectors 10 and 11 (New Nos. 32 and 33), Ambala Cantt. The same was followed by notification dated 8.11.2001, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 5.11.2003, assessed the compensation @ Rs. 7,00,000/- per acre for the land upto the depth of one acre from GT road, Rs. 5,00,000/- per acre for the land upto the depth of two acres from GT road, Rs. 2,75,000/- per acre for chahi land and Rs. 1,50,000/- per acre for Gair Mukin/Banjar land. 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. 327/- per square yard upto the depth of one acre adjoining the GT road and for rest of the land @ Rs. 297/- per square yard.