Rajesh Bindal, J. - (1.) THIS order shall dispose of the appeals bearing RFA No. 1388 to 1391 of 2011, as the same arise out of common acquisition.
(2.) THE State of Haryana is in appeal before this Court against the award of the learned court below seeking reduction in the compensation for the acquired land. The bunch of appeals pertain to the valuation of land sought to be acquired for construction of BML Hansi Branch, Butana Branch Multipurpose Link Channel vide notification dated 23.8.2005 issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') by the State of Haryana, situated within the revenue estate of village Sampan Kheri, Hadbast No. 4, Tehsil and District Kaithal. Notification under Section 6 of the Act was issued on 19.9.2005. The Land Acquisition Collector (for short 'the Collector') vide award dated 17.1.2006 assessed the market value of the acquired land @ Rs. 5,00,000/ - per acre. The land owners being dissatisfied with the award of the Collector filed objections which were referred to the learned Court below. On reference under Section 18 of the Act, the learned Court below assessed the compensation of the acquired land @ Rs. 6,00,000/ - per acre vide award dated 3.12.2010. Aggrieved against the award of the learned court below, the State is in appeal before this Court.
(3.) LEARNED Counsel for the State submitted that the court below had not given any reasoning whatsoever while determining the amount of compensation payable for the acquired land. It had merely applied a thumb rule. He further argued that the value of the land of each area is different keeping in view the location and other advantages. But in the present case, the learned court below without there being any site plan produced on record by the land owners assessed the compensation for the acquired land. It is due to the policy of the State Government that the value of the land was determined @ Rs. 5,00,000/ - per acre by the Collector, otherwise the value of the land in the area was not as has been awarded by the learned court below. The prayer was for restoration of award of the Collector.;