Rajesh Bindal, J. - (1.) THIS order will dispose of appeals bearing RFA Nos. 1949, 2123, 2238, 2239, 2256 to 2258 of 1998, 2470 of 2002, 2178, 2594, 2779, 3258 of 2003, 89, 442 of 2004, and 2415 of 2010, as common questions of laws and facts are involved therein.
(2.) THE landowners have filed appeals seeking enhancement of compensation for the acquired land, whereas the State of Haryana has filed appeals seeking reduction thereof. Briefly, the facts are that the land situated in the revenue estates of villages Garhi Mundo, Gobindpura and Jagadhri was sought to be acquired by the State for use by Haryana Urban Development Authority vide notification dated 5.4.1990 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') for construction of the residential colony. The Land Acquisition Collector (for short, 'the Collector') assessed the value of the acquired land at Rs. 1,16,000/ - per acre. To the value so assessed by the Collector, the Appellants filed objections which were referred to the learned Additional District Judge, Jagadhri for consideration. The learned Additional District Judge vide judgment dated 11.3.1998 determined the value of the acquired land as on the date of acquisition at Rs. 4,00,000/ - per acre. It is against this award of the learned Court below that both the parties have approached this Court.
(3.) LEARNED Counsel for the landowners submitted that the issue raised in the present set of appeals are squarely covered by the judgment of this Court in R.F.A. No. 3954 of 2001 -Nakli Ram and Ors. v. State of Haryana and another, decided on 3.5.2006, whereby the compensation payable to the landowners was further enhanced to Rs. 4,80,000/ - per acre.;