Sadhu and others vs State of Haryana and another

Rajesh Bindal, J.—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 State of Haryana sought to acquire land measuring 12.49 acres situated in the revenue estate of village Theh Banera, Hadbast No. 29 Tehsil Guhla, District Kaithal for construction of BML Hansi -Bhutana Multi Purpose Link Channel. Notification u/s 6 of the Act was issued on 13.09.2005. 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 the market value of the acquired land @ Rs. 6,00,000/- per acre.

Learned counsel for the landowners submitted that the claim made by the landowners in the present appeal is squarely covered by the judgment of this court in R.F.A. No. 1688 of 2009 -Tarlochan Singh and another v. State of Haryana and others, decided on 1.4.2011, whereby the compensation was determined @ Rs. 6,50,000/- per acre.

Learned counsel for the State did not dispute the aforesaid factual position. For the detailed reasons recorded in Tarlochan Singh''s case (supra), the present appeal is disposed of in terms thereof.