RAMOTAR YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, a bunch of 33 Regular First Appeals, details of which are given in the footnote of this judgment, are being decided as all the appeals have arisen out of common acquisition/Award involving common facts and question of law. For convenience, facts are being culled out from RFA No.2644 -2009.

(2.) By way of filing the present appeal(s) challenge has been laid to the decision dtd. 27/8/2008 passed by learned Additional District Judge, Narnaul-cum-Reference Court.

(3.) Brief facts of the case are that land measuring 41.76 acres situated within revenue estate of Village Buchakpur, Hadbast No. 160, Tehsil Narnaul, District Mahendergarh was sought to be acquired vide Govt. Notification dtd. 21/7/1998 issued under Sec. 4 of Land Acquisition Act, 1894 (for short 'the Act'), followed by notification dtd. 16/7/1999 issued Sec. 6 thereof, for public purpose, namely, development and utilization of land as Sector-1 Part, Narnaul. The Land Acquisition Collector (for short 'LAC'), after considering the location and potentiality of the acquired land, assessed the market value of the acquired land @ Rs.2,00,000.00 per acre along with all other statutory benefits vide award dtd. 13/7/2001.