HUKAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of 89 appeals i.e. RFA Nos.1668 to 1683, 1713 to 1723, 1734 to 1738, 1814, 1946, 2593, 2595 to 2622, 2798, 2833, 2834, 2987, 2992 to 2997, 3000 to 3003, 3487 to 3494, 3291 to 3294 all of the year 2006, as common questions of law and facts are involved therein. Vide notification dated 4.5.1995 issued under Section 4 of the Land Acquisition Act, 1894 (in short 'the Act') followed by a notification of declaration issued under Section 6 of the Act dated 2.5.1996 land of village Nada, H.B. NO.199 was acquired for a public purpose, namely, for development and utilization of land as residential, commercial, institutional and industrial Sector 22 & 23 Panchkula. The Land Acquisition Collector vide his award No.7 dated 11.3.1998 determined the market value of the land @ Rs.2,70,000/- per acre which was further enhanced by the reference Court to the tune of Rs.5,60,000/- per acre.

(2.) Mr.H.S. Hooda, Advocate General, Haryana assisted by Mr.Rajiv Kawatra, Sr.DAG, Haryana has very fairly conceded that the aforesaid appeals are covered by the decision rendered in RFA No.2574 of 2002 titled as "Tara Devi vs. State of Haryana" decided on 27.10.2006 by Hon'ble Mr.Justice Viney Mittal.

(3.) In view of the aforesaid statement the present appeals are also disposed of in terms of the decision rendered in RFA No.2574 of 2002 titled as "Tara Devi vs. State of Haryana".