Chandan and Another vs State of Haryana and Another

Rajesh Bindal, J.—This order will dispose of two appeals bearing RFA Nos. 6841 and 6842 of 2011, as common questions of law and facts are involved therein. The landowners are in appeal seeking enhancement of compensation for the acquired land.

Briefly the facts of the case are that vide notification dated 23.08.2005 issued u/s 4 of the Land Acquisition Act, 1894 (for short "the Act"), the Government of Haryana sought to acquire land measuring 30.63 acres situated in the revenue estate of village Kathwar Hadbast No. 3, Tehsil and District Kaithal for construction of BML Hansi Branch-Bhutana Branch Multi purpose Link Channel from RD 156-262 off taking from RD 340300-L Bhakra Main Line. The same was followed by notification dated 19.09.2005, issued u/s 6 of the Act. The Land Acquisition Collector (for short, ''the Collector'') assessed the market value of the acquired land @ Rs. 5,00,000/-per acre. Dissatisfied with the award of the Collector, the landowners filed objections. On reference, the learned court below assessed compensation for the acquired land @ Rs. 6,50,000/- per acre.

No one has appeared for the landowners at the time of hearing.

Bunch of appeals arising out of same acquisition were considered by this court in RFA No. 2297 of 2011-Kabaj and others Vs. State of Haryana and another, decided on 22.09.2011, whereby the award of the learned court below, was upheld. Considering the aforesaid fact, the claim of the appellants in the present appeals seeking enhancement of compensation, prima facie, does not survive. However, as learned counsel for the landowners is not available, the appeals are dismissed in default.