PURUJIT SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The present order shall dispose of 21 appeals i.e RFA Nos.3788 to 3800, 3808, 3809, 4322, 4871, 4872, 4873 of 2013, RFA No. 4547 of 2014 and 959 of 2015. The facts are being taken from RFA No.3788 of 2013 'Purujit Singh Vs. State of Haryana and another'.

(2.) The present set of appeals have been filed under Section 54 of the Land Acquisition Act, 1894 (for short 'the Act') by the land owners who are aggrieved against compensation granted @ Rs 746 per square yard (@ Rs 36,10,640/- per acre) vide Awards dated 201.2013 and 06.02014 by the Reference Court, Panchkula. The acquisition process under Section 4 read with Section 17 of the Act was initiated on 11.07.1995 for 64.5 acres in Village Devi Nagar, Bana Madanpur and Jhuriwala for construction of roads between Sectors 3 & 21 and Sector 24 & 25, Panchkula. The Land Acquisition Collector vide Award No.3 dated 10.07.1997 awarded market value at different rates for three villages and Rs 1,05,000/- per acre was granted for village Jhuriwala, Rs 3 lakhs per acre was granted for village Devi Nagar, Rs 2,81,000/- per acre for the land falling in village Bana Madanpur.

(3.) Initially the Reference Court had fixed the compensation @ Rs 5,60,000/- per acre for village Jhuriwala and Bana Madanpur and Rs256/- per square yard for village Devi Nagar amounting to Rs12,39,040/- per acre, vide award dated 16.09.2012 alongwith all statutory benefits. Remand orders were passed in RFA No.825 of 2003 and RFA No.65 of 2003 on 21.01.2010 and 26.05.2011 respectively by the Court and, eventually the matter has been re-decided as noticed above.