- (1.) JUDGMENT
(2.) LEAVE granted. All these appeals arise out of acquisition of certain lands in the village of Dundahera adjoining Delhi-Gurgaon Road. It is not necessary to set out the facts or figures in great detail because it is common ground that compensation payable in respect of lands in the same village which were acquired on 31-10-1974 came up for consideration of this Court in Paltoo Singh v. State of Haryana (Civil Appeals 1251-1252/82) which were disposed of by this Court on 1/04/1982. This Court, after considering all the facts and circumstances and the details given in the High Court judgments as well as in the judgments of the lower courts came to the conclusion that a compensation of Rs. 17,50 per sq. yard would be quite reasonable. Though there are, large number of appeals before us it is common ground that there are four dates of acquisition on which these lands have been acquired. The relevant dates of the S. 4 notifications are 20/03/1975, 26/05/1976, 3/09/1976 and 6/01/1978. The only question, therefore, that arises before us is regarding the adjustment that should be made for the difference in these dates of acquisition from the date considered in the earlier order of this Court. We have heard elaborate arguments of counsel and the suggestions made by them as to the quantum of increase that should be given in regard to the compensation. After considering all these arguments and having regard to the fact that there must have been a rise in market prices between 1974 and 1978 we think it is fair and reasonable to fix the following figures of compensation: JUDGEMENT_69_SUPP2_1992Html1.htm
(3.) WE direct that the market value be calculated according to the above rates. The appellants will of course be entitled to solatium and interest in accordance with law. It has been mentioned before us that in some of these cases, Court-fee has not paid to cover the entire amount of compensation now awarded. Though formally petition of amendment of valuation has been filed, having regard to long lapse of time we permit the oral request that the claim be amended appropriately and direct that the appellants will be paid the enhanced compensation as calculated above on the payment of Court-fee in accordance with law.;