- (1.) The present appeal has been filed by the landowners seeking enhancement of compensation for the acquired land. Along with the appeal, an application for condonation of delay of 3,577 days has also been filed.
(2.) Briefly, the facts of the case are that the State of Haryana vide notification dated 7.9.1992 issued under Section 4 of the Act, sought to acquire land situated in revenue estate of Village Mewla Maharajpur, Tehsil and District Faridabad, for development and utilisation thereof as residential, commercial and institutional Sectors 44 and 47 at Faridabad.
(3.) The Land Acquisition Collector (for short, the Collector') assessed the market value of the acquired land @ 1,96,800/- 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 90/- per square yard. It is this award which is impugned in the present appeal.;