STATE OF HARYANA Vs. JYOTI PARKASH

JUDGEMENT

(1.) These regular first appeals are directed against the award and judgment dated 11.1.1997 passed by Shri M.S. Nagra, District Judge, Gurgaon.

(2.) In order to appreciate the controversy in the present appeals, reference to the basic facts would be necessary. Vide Notification dated 17.4.1989, the Government of Haryana published a notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) intending to acquire 40.85 acres land situated in villages Sukhrali, Silokhra and Sirhaul, District Gurgaon. This land was acquired for public purposes, namely, for development and utilisation of land for industrial/commercial area (Sector 29 part) at Gurgaon. This notification was followed vide Notification dated 16.4.1990 under Section 6 of the Act. The Collector awarded compensation at the rate of Rs. 2,50,000/- per acre for the acquisition of the land of all these three villages.

(3.) The claimants being dissatisfied, preferred references under Section 18 of the Act. The learned District Judge, Gurgaon, vide two different judgments, awarded compensation at the rate of Rs. 10,88,850/- per acre irrespective of the nature of the land to the claimants. This amount of compensation was awarded with statutory benefits and interest payable thereupon.