STATE OF HARYANA Vs. ASHOK KUMAR

JUDGEMENT

(1.) THIS order shall dispose of RFA No. 1177 to 1182, 1191, 1155, 1156, 1200. 1201. 1202, 1203, 1473, 1474, 1636, 2104, , 782, 783 and 1199 of 1998 titled State of Haryana & Anr. v. Ashok Kumar, State of Haryana & Anr. v. Gram Panchayat, Badi Majra, State of State of Haryana & Ors. v. Dushyant Kumar & Ors; State of Haryana & Ors. v. Kaushal Kumar; State of Haryana & Ors.. v. Gafoor Hassan, State of Haryana & Anr. v. Ramesh Chand, State of Haryana & Anr. v. Man Singh & Ors., Smt. Akbari v. State of Haryana & Ors., Maqsood Ali & Ors. v. State of Haryana & Ors., Gafoor Hassan v. State of Haryana & Ors., Daljeet Singh v. State of Haryana & Anr., Gafoor Hassan v. State of Haryana & Ors., Dushyant Kumar & Ors. v. State of Haryana & Ors., Man Singh & Ors. v. State of Haryana & Anr., Gram Panchyat Badi Majra v. State of Haryana & Anr., State of Haryana v. v. Prem Chand, Kaushal Kumar & Ors. v. State of Haryana & Ors., Ashok Kumar v. State of Haryana & Anr., Ashok Kumar v. State of Haryana & Anr., and Hukam Chand v. State of Haryana & Ors., respectively, arising out of the same award.

(2.) FOR brevity sake, facts are being taken from RFA No. 1177 of 1998.

(3.) A big chunk of land measuring 138 kanals 9 marlas of village Mamidi, measuring 42 kanals of village Garhi Gujran and 39 kanals 12 marlas of village Badhi Majra, was acquired for implementation of sewerage treatment plant. Notification for acquisition under section 4 of the Act was published on 19.4.1994. Vide award dated 17.4.1995, the land Acquisition Collector, Jagadhri assessed the market value per acre for different categories as under : Village Badhi Majra + Sr. No. Kind of land Rate per acre 1. Chahi 7,22,700/- Village Mamidi Sr. No. Kind of land Rate per acre 1. Chahi Rs. 9,50,103.45/- 2. Barani Rs. 5,103.70 3. Gair Mumkin Rs. 9,214.95 Village Garhi Gujran + Sr. No. Kind of land Rate per acre 1. Chahi Rs. 8,42,700.80 2. Gair Mumkin Rs. 17,295.80