- (1.) The landowner is in appeal before this court against the award of the learned court below passed under Section 18 of the Land Acquisition Act, 1894 (for short, 'the Act') seeking enhancement of compensation for the acquired land.
(2.) Briefly, the facts of the case are that Union Territory, Chandigarh vide notification dated 15.6.1989, issued under Section 4 of the Act sought to acquire land situated within the revenue estate of village Mani Majra, U. T. Chandigarh, for the development of residential/ commercial complex, Scheme No. 2 (Pocket No. 6) of the Notified Area Committee, Mani Majra. Notification under Section 6 of the Act was issued on 18.10.1989. The Land Acquisition Collector (for short, 'the Collector') vide award no. 415 dated 15.1.1990 assessed the market value of the acquired land @ Rs. 1,65,400/- per acre. Aggrieved against the award of the Collector, the landowner filed objections. On reference, the learned court below determined the market value of the acquired land @ Rs. 4,35,600/- per acre. Dissatisfied with the award of the learned court below, the landowner is in appeal before this court.
(3.) Learned counsel for the appellant submitted that the issue involved in the present appeal is squarely covered by judgment of this court in RFA No. 1789 of 2000- Kamla Rani and others vs U. T. Chandigarh, decided on 30.1.2009, whereby the amount of compensation for the acquired land was further enhanced to Rs. 151/- per square yard.;