STATE OF HARYANA THROUGH COLLECTOR Vs. NIRMAL SINGH

JUDGEMENT

(1.) THIS judgment will dispose of a bunch of 100 Regular First Appeals bearing Nos. 2184 to 2188, 2360 to 2365, 2482 to 2492, 2762 to 2768, 2773 to 2775, 2777, 2788, 2887, 3831 to 3833, 4613, 4625, 3317 to 3324, 3298 to 3316, 3325 to 3327 and 2499 to 2501 of 2008 filed by the State of Haryana seeking reduction in the amount of compensation awarded by the reference court and 2532 to 2538, 3527, 3727, 4733 to 4736, 4738, 4739, 4741, 4742, 4898 to 4901,4744 of 2008 and 322, 324, 325, 329 and 332 of 2009 filed by the landowners for enhancement of the same, as they arise out of the same notifications and the similar awards of the Reference Court.

(2.) THE brief facts of the case are that the State of Haryana vide notification under Section 4 of the Land Acquisition Act, 1894 (for short "the Act") issued on 25.8.2005, sought to acquire land for a common public purpose, namely, construction of BML Hansi -Butana Branch, in five villages, namely, Shanpur, Todikheri, Didwara, Anta and Nimnabad, Tehsil Safidon, District Jind. The said notification was followed by declaration issued under Section 6 of the Act published in the Haryana Government Gazette on the same date i.e. 19.9.2005, pursuant to which the land was acquired. The Land Acquisition Collector, vide its award dated 6.1.2006, assessed the compensation in respect of the acquired land at the rate of rupees five lacs per acre for all kinds of land.

(3.) I have heard learned Counsel appearing for the parties and have gone through the record with their assistance.