- (1.) This order will dispose of four appeals bearing RFA Nos. 1148 to 1151 of 2012, as common questions of law and facts are involved therein. The landowners are in appeal seeking enhancement of compensation for the acquired land.
(2.) Briefly the facts of the case are that vide notification dated 26.04.2007 issued under Section 4 of the Land Acquisition Act, 1894 (for short "the Act"), the State of Haryana sought to acquire land situated in the revenue estate of village Palwas, District Bhiwani for residential-cumcommercial plots/land for Sector-31, Bhiwani. The same was followed by notification dated 25.04.2008, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector') vide his award dated 23.04.2010 assessed the compensation for the acquired land @ Rs. 20,00,000/- per acre for Nehri/Chahi land; Rs.. 25,00,000/- per acre for Gair Mumkin land and the land upto the depth of 2 acres from Rohtak-Bhiwani road and Rs.. 15,00,000/- per acre for Taal kind of land. Dissatisfied with the award of the Collector, the landowners filed objections. On reference, the learned court below assessed the market value of the acquired land @ Rs.. 40,00,000/- per acre for Nehri/Chahi land; Rs.. 50,00,000/- per acre for the land upto the depth of 2 acres from Rohtak-Bhiwani road and Gair Mumkin land besides up the depth of six acres from the side of Bhiwani town towards Rohtak and Rs.. 30,00,000/- per acre for Taal kind of land.
(3.) Learned counsel for the landowners fairly submitted that the claim made in the present set of appeals is squarely covered by the judgment of this Court in RFA No. 5571 of 2011 - Land Acquisition Collector and another Vs. Shashi Prabha, decided on 15.05.2012, whereby the award of the learned court below was upheld.;