LAWS(P&H)-2006-5-272

ISHWAR CHANDER Vs. STATE OF HARYANA

Decided On May 16, 2006
ISHWAR CHANDER Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) This regular first appeal has been preferred against the award dated 20.9.1990 passed by the learned Additional District Judge, Gurgaon whereby the appellant was awarded compensation @ Rs.32/- per sq. yard for the acquired land.

(2.) Learned Counsel for the parties are in agreement that RFA No.2477 of 1990 (Puran & Ors. v. State of Haryana) arising out of the same acquisition has since been decided by this Court vide order dated 9.5.2000 and in terms thereof the compensation, in the case of similarly situated land owners, has been enhanced from Rs.32 per sq. yard to Rs.68/- per sq. yard.

(3.) From the perusal of the judgment in Puran's case (supra), it is apparent that the same is based upon a Division Bench judgment of this Court dated 30.9.1997 passed in RFA No.2 of 1991. In view of the above mentioned stand taken by Learned Counsel for the parties, this appeal is allowed in the same terms as RFA No.2477 of 1990 and the appellants are held entitled for the enhanced compensation @ Rs.68/- per sq. yard along with other statutory benefits.