MOD SADIQ SHEIKH Vs. U T ADMINISTRATION

JUDGEMENT

(1.) The landowners are not satisfied with the compensation awarded by the learned Single Judge. They have, thus, filed these four Letters Patent Appeals. A few facts may be noticed.

(2.) On Nov. 16, 1981 the State of Haryana issued notification under Sec. 4 of the Land Acquisition Act, 1894, for acquisition of land situated in village Daulatpur Nasirabad. The Land Acquisition Collector awarded compensation on the basis of the nature of the land. The landowners sought references under Sec. 18. The District Judge held that since the land was being acquired for the purpose of development of residential and commercial areas, the nature of the land viz. Chahi or Barani was not relevant. He assessed the market value of the land at the rate of Rs. 28.00 per square yard. Not satisfied with the award, the landowners approached the High Court through different appeals. The solitary contention raised on behalf of the landowners was that the market value of the land should have been assessed at the rate of Rs. 33.00 per square yard. This contention was accepted. Despite that, these appeals have been filed.

(3.) Mr. Yadav, learned counsel for the appellants, has contended that in R.F.A. No. 818 of 1986 (Gulzari and others Vs. State of Haryana) the market value of the land has been assessed by this Court at Rs. 52.50 per square yard. Similarly, in Tek Chand and others Vs. State of Haryana and another, 1996(1) RRR 680 (P&H) : LPA 546 of 1989 the market value of the land situated in village Sarhaul was assessed at Rs. 52.20 per square yard. Thus, it is contended that even the present appellants should be awarded compensation at the same rate.