- (1.) The present appeal has been filed by the landowner seeking enhancement of compensation for the acquired land. Along with the appeal, an application for condonation of delay of 914 days, has also been filed.
(2.) Briefly, the facts of the case are that vide notification dated 3.7.1995 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana sought to acquire land situated in Village Ajronda, Tehsil and District Faridabad, for development and utilisation thereof as commercial, industrial and residential area in Sectors 20-A, Faridabad. Notification under Section 6 of the Act was issued on 2.7.1996. The Land Acquisition Collector (for short, 'the Collector') determined the market value of the acquired land @ Rs. 5,85,000/- per acre.
(3.) Dissatisfied with the award of the Collector, the landowner filed objections. On reference under Section 18 of the Act, the learned court below vide award dated 6.5.2008 determined the market value of the acquired land @ Rs. 400/- per square yard. Aggrieved against the award of learned Court below, the landowner is before this Court. Along with the appeal, application seeking condonation of delay of 914 days has also been filed.;