- (1.) This appeal has been filed by the landowner seeking further enhancement of compensation for the acquired land. Briefly, the facts are that the land situated in Village Patti Musalman, Tehsil and District Sonepat was acquired by the State of Haryana vide notification dated 17.5.1990, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') for residential and commercial area in Sector 12, Sonepat. The Land Acquisition Collector (for short, 'the Collector') determined the market value of the acquired land @ ' 2,00,000/- per acre. Dissatisfied with the award, the land owners filed objections which were referred to the learned Court below for consideration, who considering the material placed on record by the parties, determined market value of the acquired land @ ' 125/- per square yard for the land falling on the back side of the ECE Factory and on the left side of the Sonepat-Bahalgarh Road (while going from Sonepat towards National Highway No. 1) and ' 150/- per square yard for the remaining land.
(2.) Learned counsel for the appellant submitted that the issue involved in the present appeal is squarely covered by the judgment of Hon'ble the Supreme Court in Civil Appeal No. 3677 of 2010 Udho Dass vs State of Haryana and others dated 21.4.2010, whereby the compensation for the land acquired vide same notification was further enhanced.
(3.) Learned State counsel did not dispute the abovesaid factual position. For the reasons recorded in Udho Dass's case (supra), as far as compensation for the acquired land is concerned, the present appeal is disposed of in the same terms.;