RAMESH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of RFA Nos. 3728 to 3741 of 2015, as the same arise out of common acquisition.

(2.) The present appeals have been filed against the award dated 26.8.2014, whereby the learned court below dismissed the objections filed by the landowners on account of delay.

(3.) Briefly, the facts are that land situated in revenue estate of village Garhi Bohar, Tehsil and District Rohtak, was sought to be acquired by the State of Haryana for setting up of the Industrial Model Township, vide notification dated 13.2.2008, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'). Notification under Section 6 of the Act was also issued on the same day. The Land Acquisition Collector (for short, 'the Collector') vide award dated 17.8.2009 assessed the market value of the acquired land. Aggrieved against the award of the Collector, the land owners filed objections, which were referred to the learned Additional District Judge, who keeping in view the material placed on record by the parties, dismissed the objections filed by the landowners being time barred vide award dated 26.8.2014. It is this award which is impugned in the present set of appeals.