AMRIT LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants complaint that the learned Single Judge has erred in fixing the market value of the land acquired for the King Fisher Tourist Complex, Ambala at only Rs. 25/- per square yard. They further complaint that the learned Judge has not assessed the value of the eucalyptus trees correctly. Is it so A few facts may be noticed.

(2.) On January 15, 1982, the State of Haryana issued a notification under Section 4 of the Land Acquisition Act, 1894 for acquisition of agricultural land situate in village Dhulkot. Land was being acquired for the purpose of establishing a Tourist Complex. The Collector had announced the award on January 12, 1983. He divided the land into four different categories and assessed the compensation on the basis of quality of land. On reference, the District Judge had divided the land into two broad categories. The market value was assessed at Rs. 7/- and Rs. 5/- per square yard respectively for the two categories of land. The learned Single Judge found that 'there was no basis for the classification of the land on the basis of distance from the main road. He assessed the market value at Rs. 25/- per square yard.

(3.) So far as the present appellants are concerned they not only claimed compensation on account of land but also for the trees standing thereon, it was contended that there were 600 trees on the land. The value of each tree was Rs. 125/-. On this basis, a claim for compensation was made. The learned Single Judge found that there were 200 trees on the land. The value of each trees was fixed at Rs. 25/-. On this basis, a compensation of Rs. 5,000/- was assessed.