LAWS(P&H)-2018-3-262

MADAN PAL Vs. STATE OF HARYANA AND ANOTHER

Decided On March 09, 2018
MADAN PAL Appellant
V/S
State Of Haryana And Another Respondents

JUDGEMENT

(1.) This judgment shall dispose of 809 appeals alongwith 25 crossobjections in respect of three notifications dated 26.02.2002, 06.03.2002 and 07.03.2002 issued under Section 4 of the Land Acquisition Act, 1894 (for short '1894 Act'), the details of which are given below.

(2.) The said appeals and cross-objections filed by the land owners, whereby enhancement of compensation is sought for the land acquired, whereas in the corresponding cross-appeals filed by the Haryana State Industrial and Infrastructure Development Corporation Limited (for short 'HSIIDC'), the relief is claimed for the reduction of the amount awarded @ Rs.28,15,849/- and Rs.37,47,232/- per acre by two Reference Courts. Similarly, Maruti Suzuki India Private Limited (MSIL) has filed appeals being post notification allottee of industrial plot measuring 501 acres.

(3.) The acquisition process has a checkered history, since the Coordinate Bench had firstly decided the appeals on 11.02.2011 and awarded Rs.37.40 lakhs per acre to the land owners and Rs.1.02 crores For Subsequent orders see RFA-3424-2013, RFA-3443-2013, RFA-1088-2013 and 1 more. per acre had been granted to M/s Kohli Holdings Private Limited on the ground of the location of the land of the said company. The same was remanded by the Apex Court in 'HSIIDC Limited Vs. Udal and others, 2013 14 SCC 506' decided on 02.07.2013. Thereafter, the matter had been again decided vide detailed judgment in RFA No.2373 of 2010 'Madan Pal Vs. State of Haryana and another' on 06.10.2015 and the Coordinate Bench had remanded the matter to the Reference Court while directing that Maruti Suzuki India Limited (for short 'MSIL') could lead evidence alongwith other parties also to enable the Reference Court to assess fair value of the acquired land in accordance with law after considering the evidence produced on record.