LAWS(P&H)-1998-2-36

DEVINDER SINGH Vs. STATE OF HARYANA

Decided On February 04, 1998
DEVINDER SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) THESE are six appeals. The landowners complain that the learned Single Judge has erred in fixing the market value of the land acquired for the King Fisher Tourist Complex, Ambala at Rs. 25.00 per square yard. Is it so? A few facts may be noticed.

(2.) ON January 15, 1982, the State of Haryana issued a notification under Section 4 for acquisition of 73 kanals 14 marlas of agricultural land situate in village Dhulkol for setting up a tourist complex. The collector announced his award on January 12, 1983. He divided the land into four categories. He awarded compensation @ Rs. 17,500.00, Rs. 14,000.00, Rs. 7,000.00 and Rs. 3,500.00 per acre for chahi, Barani Banjar and Gair Mumkin categories of land respectively. The landowners were not satisfied. They sought reference under Section 18. The District Judge on consideration of the matter, divided the land into two categories. The market value of the land upto 1. 00 yards was assessed at Rs. 7.00 per square yard. For the remaining land, compensation was awarded at Rs. 5.00 per square yard. The award given by the District Judge on October 20, 1986 was challenged through different appeals in this Court. The learned Single Judge found that there was no justification for categorisation of the land on the basis of distance from the road. He enhanced the compensation to Rs. 25.00 per square yard. Aggrieved by the decision of the learned Single Judge, the landowners have filed these six letters Patent Appeals.

(3.) THE short question that arises for consideration is - Has the learned Single Judge erred in fixing the market value of the land at Rs. 25.00 per square yard.