AMRIK SINGH AND ORS. Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) This order will dispose of RFA Nos. 2765, 3939 to 3955, 4243, 4244, 4733, 5427, 7192 to 7206 of 2013, 20, 23, 199, 1254, 1492, 2140 of 2014, as the same arise out of common acquisition.

(2.) By filing appeals, the landowners are seeking enhancement of compensation for the acquired land.

(3.) Briefly, the facts are that vide notification dated 21.11.2005, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the Chandigarh Administration sought to acquire land situated in the revenue estates of villages Badheri, Kajheri and Palsora, Union Territory, Chandigarh, for development as third phase of Chandigarh. Notification under Section 6 of the Act was issued on 25.11.2006. The Land Acquisition Collector (for short, 'the Collector') vide award no. 590 dated 24.11.2008 assessed the market value @ Rs. 10,58,880/- per acre for the land of village Palsora, Rs. 24,65,420/- per acre for the land of village Badheri and Rs. 11,86,667/- per acre for the land of village Kajheri. Dissatisfied with the award of the Collector, the landowners filed objections. On reference, the learned court below determined the market value of the acquired land of all the villages @ Rs. 34,50,144/- per acre. This award has been impugned in the present set of appeals.