UDAY UMESH LALIT.J. - (1.) In the present case, pursuant to notification under Section 4 of the Land Acquisition Act, 1894 ("the Act" for short) issued on 19.05.2008, followed by declaration under Section 6 of the Act on 26.05.2008 in respect of 136 acres of land, award was declared on 21.12.2009 granting compensation @ 25,00,000/- per acre. Applications seeking reference under Section 18 of the Act were preferred by many landholders but the petitioner (formally known as M/s. Reliance Haryana SEZ Limited) holding about 15 acres of land did not prefer any such application.
(2.) The Reference Court by order dated 16.11.2011 raised compensation to Rs. 41,81,500/- per acre, whereafter an application was preferred by the petitioner on 01.2.2012 seeking redetermination of compensation under Section 28-A(1) of the Act. Said application was allowed on 06.03.2014 granting to the petitioner same benefits in terms of the order of the Reference Court. The Collector had proceeded on the footing that no further challenge was pending and the assessment made by the Reference Court had attained finality.
(3.) At the instance of the landholders, in the meantime, the matters had travelled to the High Court, which enhanced the compensation on 24.05.2016 to Rs. 2,80,00,000/- per acre in respect of comparable lands covered under the same notification. The determination by the High Court was challenged by the State and the landholders. Special Leave Petitions filed by State namely SLP (Civil) CC Nos. 23630-23668 of 2016 titled State of Haryana and anr etc. vs. Moti Sagar and Ors. Etc. Etc. and all other connected matters were dismissed by this Court on 05.01.2017. Later, Civil Appeal Nos. 11814-11864 of 2017 titled State of Haryana and ors. Etc. Vs. Ram Chander and Anr Etc. preferred by landholders came to be disposed of on 05.09.2017 whereunder this Court deducted 15% towards development from the compensation awarded by the High Court. In respect of comparable lands i.e. lands from village Dhankot the compensation thus got reduced to 2,38,00,000/- per acre. A separate order was passed in respect of Civil Appeal No. 15015 of 2017 titled Mod Sagar and ors. Vs. State of Haryana and ors. on 10.10.2017.;