Udai Ram and Others vs State of Haryana and Another

Rajesh Bindal, J.—The landowners have filed the present appeal seeking enhancement of compensation.

Briefly, the facts are that vide notification dated 30.3.1990, issued u/s 4 of the Land Acquisition Act, 1894 (for short, ''the Act''), the State of Haryana acquired land situated in revenue Estate of Rewari. The Land Acquisition Collector assessed the market value at Rs. 1,50,000/- per acre for chahi, Rs. 1,25,000/- per acre for barani/gair mumkin (residence) and Rs. 60,000/-per acre for other gair mumkin kind of land. Dissatisfied with the award of the Collector, the landowners/claimants filed objections. On reference u/s 18 of the Act, the learned court below upheld the award of the Collector.

Learned Counsel for the landowners/appellants submitted that the issue involved in the present appeal is squarely covered by judgment of this Court in RFA No. 2636 of 2001 Satish Kumar Jain v. State of Haryana and Ors. decided on 16.9.2008.

Learned Assistant Advocate General, Haryana, does not dispute this fact.

For the reasons recorded in Satish Kumar Jain''s case (supra), the appeal is allowed in the same terms.