SATYA NARAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present judgment shall dispose of 27 appeals i.e. RFA Nos.2131, 2156, 2157, 2353 to 2367, 2529, 3039, 4394, 5249, 5257, 5268 of 2014, RFA Nos.275 and 276 of 2015 and RFA No.790 of 2016 filed under Section 54 of the Land Acquisition Act, 1894 (for short 'the Act') both by the landowners and the State against the Awards dated 16.12.2013 and 01.12.2015 passed by the Reference Court, Gurgaon, for the land acquired in village Bajghera pertaining to the notification dated 13.01.2010 issued under Section 4 of the Act.

(2.) Vide the above said notification dated 13.01.2010 the land measuring 44.86 was acquired for the development and utilization of the same for sector roads of Sectors 99 to 115, at Gurgaon The Land Acquisition Collector vide Award No.72 dated 31.03.2010 for the land of village Bajghera had awarded Rs.45 lakhs per acre.

(3.) The landowners being dissatisfied had filed petitions under Section 18 of the Act and got 8 sale deeds exhibited, whereas the State had produced three another sale deeds, the details of which is as under:-