- (1.) The State has filed the present appeal seeking reduction in amount of compensation for the acquired land.
(2.) Briefly the facts are that vide notification dated 23.5.1983 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') the State of Haryana sought to acquire land in the revenue estate of Hisar for development and utilisation thereof as residential area in Hisar. It was followed by notification under Section 6 of the Act dated 20.11.1984. The Land Acquisition Collector (for short, 'the Collector') assessed the compensation for the acquired land @ ' 48,000/- per acre. Dissatisfied with the award of the Collector, the landowners filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land @ ' 100/- per square yard. Aggrieved against the award of learned Court below, the State is in appeal before this Court.
(3.) Learned State counsel very fairly conceded that the issues raised in the present appeal are squarely covered by judgment of this court in RFA No. 164 of 1991 Roop Basant vs State of Haryana and another, decided on 24.2.1994, whereby the compensation payable for the acquired land was further enhanced to ' 120/- per square yard.;