- (1.) Leave granted.
(2.) Feeling aggrieved/dissatisfied with the judgment of the learned Single Judge of the Punjab and Haryana High Court whereby he enhanced the amount of compensation payable to the landowners from Rs.28,15,356 per acre to Rs.37,40,000 per acre, the beneficiary of the acquisition, namely, Haryana State Industrial Development Corporation Limited, now known as Haryana State Industrial and Infrastructure Development Corporation (HSIIDC), and the landowners have filed these appeals.
(3.) In furtherance of the policy decision taken by it to establish Industrial Model Township at Manesar (hereinafter described as 'IMT Manesar'), District Gurgaon, the Government of Haryana acquired large tracts of land under the Land Acquisition Act, 1894 (for short, 'the Act'). For Phase-I of IMT, Manesar, over 700 acres of land was acquired. By notification dated 30.04.1994 issued under Section 4 of the Act, which was followed by declaration dated 30.09.1995 issued under Section 6, 256 acres 3 kanals and 17 marlas land of village Manesar was acquired. By another notification dated 15.11.1994 issued under Section 4 of the Act, which was followed by Section 6 declaration dated 10.11.1995, 490 acres 3 kanals 17 marlas land situated in villages Manesar, Naharpur Kasan, Khoh and Kasan was acquired.;