RAJINDER KUMAR GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the present five (05) appeals bearing RFA Nos. 418, 419, 420, 421 and 593 of 1996, as they arise out of a common acquisition/award. In all these appeals, the appellants-landowners are seeking further enhancement of compensation for the acquired land.

(2.) In present appeals, a challenge has been made to the Award dtd. 29/11/1995 passed by the learned Additional District Judge, Yamuna Nagar at Jagadhri (hereinafter referred to as "Reference Court"). The Reference Court accepted the reference petitions filed by the appellants-landowners and awarded compensation at the rate of Rs.30,000.00 per acre for Chahi land; Rs.20,000.00 per acre of Barani land; Rs.10,000.00per acre for Banjar land; and Rs.15,000.00 per acre for Gairmumkin jungle land, along with other statutory benefits.

(3.) Briefly, the facts are that in pursuance of Haryana Government Notification under Sec. 4 of the Land Acquisition Act, 1894 (for brevity, "1894 Act"), issued on 10/1/1991, and followed by Notification dtd. 20/12/1991, under Sec. 6 thereof, certain land belonging to the appellants, situated within the revenue estate of Village Ahmad Majra, was acquired. The total land acquired measured 207 Bighas 10 Biswas. The acquisition was made for public purposes, namely, "plantation of forest." The Land Acquisition Collector, Jagadhri (for short, "LAC"), in an award dtd. 23/11/1993, awarded Rs.23,500.00per acre for Chahi land, Rs.15,700.00 per acre for Barani land, Rs.7,800.00 per acre for Banjar land, and Rs.3,900.00 per acre for Gairmumkin land.