GUTTI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment of mine would dispose of Regular First Appeal Nos. 190, 191, 353, 2193 and 2194 of 1992 as they arise out of a common notification issued under Section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act').

(2.) The facts of the case, in brief, are that the State of Haryana by virtue of issuance of notification dated 6.6.1993 issued under Section 4 of the Act, sought to acquire 200.71 acres of land in village Maheshpur, Tehsil Kalka, District Ambala, for development and utilisation for Industrial area. Under Section 6 of the Act, land measuring 194.92 acres was acquired. However, on measuring the land was found to be 154.44 acres only. The District Judge, Ambala, assessed the market value of the acquired land at Rs. 1,50,000/- per acre. Several landowners filed appeals before this Court. While deciding the case of Sushma Widow of Sube Singh v. State of Haryana, 1994 3 RRR 467 R.F.A. No. 1875 of 1991, along with other connected appeals, on 20.5.1994, this Court determined the market value of the acquired land at the rate of Rs. 1,96,000/- per acre. The land of the appellants herein was also acquired by the same notification which was involved in Sushma's case (sic) aforementioned case these appeals are allowed. The market value of the acquired land is assessed at Rs. 1,96,000/- per acre. The appellants are further held entitled to the grant of statutory benefits of the amended provisions of the Act under Sections 23(1-A), 23(2) and 25. They would also have the proportionate costs of the appeals.