- (1.) Landowner has filed the present appeal seeking enhancement of compensation for the acquired land.
(2.) Briefly, the facts of the case are that the State of Haryana vide notification dated 4.1.1990 issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') acquired land situated within the revenue estate of villages Kutubpur, Ramayan, Tehsil Hansi, District Hisar, for construction of 800/400/200 KV Sub-Station, Hisar, for and on behalf of National Hydro Electric Power Corporation. The Land Acquisition Collector (for short, 'the Collector') assessed the market value of the acquired land @ ' 1,00,000/- per acre for category 'A', ' 90,000/- per acre for category 'B', and ' 75,000/- per acre for category 'C' land. Dissatisfied with the award of the Collector, the landowners filed objections. On reference, the learned Court below determined the market value of the acquired land @ ' 1,00,000/- per square for the land falling within 500 feet from the National Highway and ' 95,000/- for the remaining land. It is this award which is impugned by the landowner in the present appeal. Learned counsel for the appellant submitted that the issues raised in the present appeal are squarely covered by judgment of this court in RFA No. 3321 of 2002 Ram Nath vs Haryana State and others, dated 13.8.2010.
(3.) Learned State counsel did not dispute the aforesaid factual position.;