JANGLI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal is directed against the award dated 5.3.2003 passed by the learned Additional District Judge, Gurgaon, on a reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter to be referred to "the Act").

(2.) VIDE notification dated 15.11.1994 under Section 4 of the Act, the State Government notified that land measuring 1490 acres 3 Kanals and 17 Marlas (correct area found to be 1490 acres 2 Kanals 6 Marlas) was likely to be needed for a public purpose. A notification under Section 6 of the Act was issued on 10.11.1995 and the Land Acquisition Collector vide his award dated 3.4.1997 determined compensation at the rate of Rs. 4,13,600/- per acre.

(3.) THE appellant herein did not challenge the said award by way of appeal whereas 33 cases arising out of the said award were decided by this Court on September 08, 2006 on the basis of an earlier order dated May 19, 2006 deciding 387 cases. The amount of compensation has been determined as Rs. 15 lacs per acre.