- (1.) In C.A. No. 19175 of 2017 @ SLP(C) 16416 OF 2016 IN C.A. No.19175 of 2017 @ SLP (C) No. 16416 OF 2016 Leave granted.
(2.) The land owners have come up in the appeal for enhancement of the compensation. The land had been acquired by issuance of notification under Section 4 of the Land Acquisition Act, 1894 (in short 'the Act') on 12.5.1995, for the purpose of development of residential/commercial area in Sectors 9 and 9A in Bahadurgarh near Delhi.
(3.) The Land Acquisition Collector passed an Award dated 24.4.1998, assessing the market value at the rate of Rs.6,00,000/- per acre for the land situated at Bahadurgarh - Najafgarh road up to the depth of 3 acres, Rs.2,50,000/- per acre for Nehri and Chahi and, Rs.2,00,000/- for Barani and other kind of land.;