DALWINDER SINGH AND ORS. Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) This order will dispose of a bunch of appeals bearing RFA Nos. 1437 to 1463, 1906 to 1908, 2837, 2992 to 3005, 3126 to 3160, 4720, 4891 to 4893, 5228 to 5231, 5258 to 5272 and 7219 of 2012;

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

(3.) Briefly, the facts of the case are that vide notification dated 30.1.2006, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), Union Territory, Chandigarh sought to acquire 162.5 acres of land in village Dhanas, Hadbast No. 15, U.T., Chandigarh for rehabilitation of slum dwellers. The same was followed by notification dated 15.2.2006, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 15.12.2006, assessed the compensation @ Rs. 45,79,549/- per acre. Aggrieved against the award of the Collector, the land owners 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. 54,95,459/- per acre. The said award has been challenged by the landowners as well as Union Territory, Chandigarh before this court.