Bijender Singh vs Land Acquisition Collector and Others

Rajesh Bindal, J.—The landowner has filed the present appeal seeking enhancement of compensation for the acquired land.

Briefly the facts are that vide notification dated 8.9.1997 u/s 4 of the Land Acquisition Act, 1894 (for short, ''the Act'') the State of Haryana acquired land in the revenue estate of villages Wazirabad and Chakkarpur, Tehsil and District Gurgaon for development and utilization thereof as residential, commercial, institutional and open spaces area, forming Sectors 26-A, 27, 28, 42, and 43 at Gurgaon. The same was followed by notification dated 7.9.1998 issued u/s 6 of the Act. The Land Acquisition Collector (for short, ''the Collector'') vide his award dated 6.9.2000, assessed the market value of the acquired land @ Rs. 12,00,000/- per acre for chahi, Rs. 9,60,000/- per acre for allabarani, Rs. 8,40,000/- per acre for bhood, and Rs. 7,20,000/- per are for banjar kind of land. The learned court below assessed the compensation for the acquired land @ Rs. 717/- per square yard. Aggrieved against the award of learned Court below, the landowner is in appeal before this Court.

Learned Counsel for the Appellant submitted that the issues raised in the present appeal are squarely covered by judgment of this Court in Sudama and Ors. v. The State of Haryana and Anr. RFA No. 1824 of 2006 decided on 1.10.2010, whereby the compensation payable to the landowners was further enhanced.

Learned Counsel for the Respondents did not dispute the aforesaid factual position.

For the reasons recorded in Sudama''s case (supra), the appeal is disposed of in the same terms.