OMPAL Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS order will dispose of a bunch of appeals bearing RFA Nos. 6990 to 6998 of 2013, 1077, 1233, 1234, 1235, 2861, 2862, 3738, 4060 to 4063, 4240, 6111, 6329, 6330, 8975, 9920, 10342 and 10445 of 2014 and 915 of 2015, as common question of law is involved.

(2.) THE facts have been extracted from RFA No. 6990 of 2013.

(3.) BRIEFLY , the facts of the case are that vide notification dated 17.11.2005, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana sought to acquire the land, situated in the revenue estate of village Patla, Tehsil and District Sonepat. The same was followed by notification dated 7.2.2006, issued under Section 6 of the Act. Vide award dated 2.3.2006, the Collector assessed the compensation for the acquired land. The appellant did not file objections under Section 18 of the Act. The other landowners, whose land was also acquired vide same notification, filed objections, which were referred to the learned Addl. District Judge, who vide award dated 31.3.2012, determined the compensation of the acquired land @ Rs. 28,00,000/ - per acre. Thereafter, those landowners, being not satisfied, filed appeals before this court, which are pending. The appellant filed application under Section 28A of the Act to the Collector seeking parity of compensation relying upon the award of the Reference Court. The same having been allowed by the Collector, the order has been impugned in the present appeal seeking further enhancement.