SWARAN KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of 46 Regular First Appeals filed by the landowners and the State and for the sake of brevity, the RFA No.8761 of 2014 is being treated as the lead case. The details of the RFAs are tabulated hereunder:- <FRM>JUDGEMENT_88_LAWS(P&H)12_2018_1.html</FRM>

(2.) Present set of appeals filed under section 54 of the Land Acquisition Act, 1894 arise out of the notification dated 28.07.1999 whereby land measuring 24.71 acres was acquired in the revenue estate of village Maheshpur, Hadbast No.368 for public purpose of development and utilization of land as residential and commercial for Sector 21, Panchkula under the Haryana Urban Development Act, 1977.

(3.) In the first award of the Reference Court, Panchkula dated 02.11.2006 only Rs.518 per sq.yards ( Rs.25,07,120 lakhs per acre) has been awarded as market value. To come to the said assessment, the Reference Court had placed reliance upon the award of the notification dated 26.04.1995 whereby vide award (Ex.R1), a sum of Rs.350.00 had been awarded per sq.yards for the said village. Resultantly, the said award being the best piece of evidence in order to determine the market value was kept in mind while granting 12% increase for 4 years to work out market value @ Rs.518.00 per sq.yards. Resultantly, the landowners are in appeal.