SULTAN SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of

(2.) In the appeals and filed by the landowners, they are seeking further enhancement of compensation for the acquired land, whereas in the appeals filed by HSIIDC, the prayer is for reduction thereof.

(3.) Briefly, the facts of the case are that vide notification dated 22.6.2006, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire 216 acres, 7 kanals and 11 marlas of land situated in revenue estates of Badh Malik, Badh Khalsa, Jatheri, Liwan, Pritampura and Rai, Tehsil & District Sonepat for development and utilization thereof for Industrial Sector 38, Sonepat. The same was followed by notification dated 20.6.2007 issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector') vide different awards, assessed the market value of the acquired land @ Rs. 35,00,000/- per acre pertaining to villages Jatheri, Badh Khalsa and Badh Malik and Rs. 30,00,000/- per acre for villages Liwan and Rai. In some cases pertaining to the land of village Pritampura, the Collector awarded Rs. 35,00,000/-per acre and in rest of the cases pertaining to the same village, awarded Rs. 25,00,000/- per acre.