SURJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BOTH the appeals mentioned above filed by claimants together with cross-objections filed therein by the State of Haryana, having arisen out of the same judgment and award dated 17.7.1990 passed by Additional District Judge, Sirsa, are being disposed of by his common judgment.

(2.) THE brief facts of this case are that in pursuance of notification dated 27.4.1988 under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') the State of Haryana acquired the land measuring 11.75 acres situated in Village Rania, Tehsil and District Sirsa, for construction of 132 KV Sub- Station. Notification under Section 6 of the Act was published on 13.6.1988. Vide Award No. 8 dated 14.2.1989, the Land Acquisition Collector assessed the per acre market value of the acquired land at the rate of Rs. 88,000/- for Nehri and Rs. 44,000/- for Barani and Gair Mumkin land. Being aggrieved, the appellants filed reference under Section 18 of the Act before the District Judge, Sirsa, claiming market value of the land at the rate of Rs. 4,00,000/- per acre. It was pleaded that the land in question is having great potential for being used as residential as well as commercial purposes. It is situated in the near vicinity of Grain Market of Rania, which is a developing town having been declared as Tehsil. It is further pleaded that Rice Shellers, Petrol Pump and Alpana Theatre are also situated in the close vicinity of the acquired land. Besides, Rania Police Station, office of Block Development and Panchayat Officer, Government High School Rania and Primary Health Centre are also closely situated. Residential plots are being carved out in the surrounding area and the same are being sold at the rate of Rs. 6 lacs per acre.

(3.) AFTER taking into consideration the facts and evidence on record, the Reference Court enhanced the compensation to Rs. 2,00,000/- per acre for all kinds of land.