CHANDER BHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The State of Haryana vide its Notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') acquired 1919 Kanals and 18 Marlas including the land of the claimants-appellants situated in the revenue estate of village Sihi, for a public purpose namely for the development and utilisation of land as residential area in Sector 3, under the Haryana Urban Development Authority, Declaration under Section 6 of the Act was published on 9.11.1979.

(2.) The Land Acquisition Collector vide its award dated 30,11.1981 assessed the market value of the land at the rate of Rs. 4/- per square yard. Compensation for structures and trees was also awarded.

(3.) The Claimants-appellants being dis-satisfied with the award of the collector, filed references under Section 18 of the Act before the Reference Court. The claimants-appellants urged that the market price of the acquired land was under-valued by the Land Acquisition Collector. The prevailing market price on the date of acquisition was not less than Rs. 300/- per square yard and the acquired land had great potential for residential and industrial purposes. It was urban property situated within the limits of Faridabad Complex Administration surrounded by roads. The location, according to them, of the acquired land was near to Sher Shah Suri Marg, i.e., National Highway No. 2 Ballabgarh Tigaon Road and Sihi Road. They claimed compensation at the rate of Rs. 300/- per square yard and further a claim of compensation for trees etc was also made.