SATBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present judgment shall dispose of 28 appeals bearing RFA5244, 5459, 5460, 5461, 5767, 5768, 5769, 6172, 6368, 6550, 7280, 7285, 7897 & 7899-2013, RFA-1583, 4992, 7408, 7409, 7410, 7411, 7412, 7413, 7414, 7415, 7416, 7417 & 7418-2014 and RFA-36-2015, filed under Section 54 of the Land Acquisition Act, 1894 (for short 'the Act') by the landowners against the Award dated 25.04.2013 passed by the Reference Court, Gurgaon, for the land acquired in village Daultabad.

(2.) The notification dated 13.01.2010 was issued under Section 4 of the Act and the market value was enhanced to Rs.1,40,62,500/- per acre from Rs.50 lakhs, on the basis of Exs.P1 to P3, P5 & P11, sale deeds dated 20.07.2007 and 07.10.2007. By taking the average the market price was fixed @ Rs.2,50,00,000/-. Thereafter, an increase of 25% was given, for the difference of the time-period of the sale deeds and the date of notification, to fix the market value at Rs.3,12,50,000/- and thereafter, a cut was applied of 55%, to fix the said market value.

(3.) The notification under Section 4 in question is dated 13.01.2010, wherein land measuring 47.78 acres was sought to be acquired for the public purpose of utilization of land for road Sectors 99 to 115, Gurgaon. Vide award No.78 dated 31.03.2010, the Land Acquisition Collector fixed the market value @ Rs.50,00,000/- per acre. Dissatisfied with the same, petitions under Section 18 were filed. The following sale instances were produced by the landowners: