HSIDC Vs. RAJESH KUMAR-II & OTHERS

JUDGEMENT

(1.) The present judgment shall dispose of 784 number of appeals, filed under Section 54 of the Land Acquisition Act, 1894 (for short, the 'Act'), out of which, 678 number of appeals have been filed by the landowners alongwith 9 cross-objections and 97 number of appeals have been filed by the State. The 8 notifications issued under Section 4 in question for acquisition of land in District Sonepat, Haryana & situated in close vicinity of the National Highway No.1, are:

(2.) The land of Badh Malik, Jatheri, Pritampura and Akbarpur Barota was acquired by the first notification dated 13.08.2004 and from Chattera Bahadur and Abaspur by the second notification dated 27.08.2004, for the purpose of construction of the Express Highway known as the Kundli-Manesar-Palwal Highway (KMP) connecting National Highway No.1 in District Sonepat. By the notification dated 30.06.2005, the land of Rasoi, Pritampura & Badh Malik was acquired for the public purpose of development of Industrial Sector 39, Sonepat. Vide notification dated 16.11.2005, 5 kanals 3 marlas of land was acquired of Village Rasoi, for public purpose of construction of road of Sectors 61 & 62, Sonepat. By notification dated 17.11.2005, land of Jakholi, Sewli, Patla, Badh Khalsa, Ferozpur Khadar, Asawarpur, Khewra, Bahalgarh and Badh Malik, measuring 2006.50 acres was acquired for the development and utilization of land for commercial, institutional and residential purposes for Sectors 65 to 68, Sonepat known as the Rajiv Gandhi Educational City, Phase-I. On 28.03.2006, 20 acres of land of village Jatheri was acquired for the public purpose of construction of Disposal Channel for Sewer and Drain Water, for Industrial Estate, Rai, falling in Sector 38. On 22.06.2006, 216 acres 7 kanals 11 marlas of land was acquired of 6 villages namely Jatheri, Badh Malik, Liwan, Pritampura, Rai, Badhkhalsa for the public purpose of development of Sector 38. On 05.03.2007, land of the 3 villages namely Badh Malik, Pritampura and Rasoi was acquired for the public purpose of development of Sector 39.

(3.) On 03.11.2015, while deciding the cases pertaining to Rajiv Gandhi Educational City, while dealing with the notifications dated 16.11.2005 & 17.11.2005 in RFA-5360-2011 titled Kehar Singh Vs. State of Haryana & others, the market value for the land abutting the GT road was fixed @ Rs.42,00,000/- per acre and @ Rs.32,00,000/- per acre for the remaining land situated away from the National Highway by the Coordinate Bench.