- (1.) The landowners are 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 are that vide notification dated 10.1.1983, issued under Section 4 of the Act, the State of Haryana sought to acquire land situated within the revenue estate of village Jharsa, District Gurgaon, for development and utilisation thereof as residential area at Gurgaon. The Land Acquisition Collector (for short, 'the Collector') vide his award dated 21.9.1986 assessed the market value of the acquired land @ Rs. 60,000/- per acre for chahi, Rs. 50,000/- per acre for magda, and Rs. 40,000/- per acre for gair mumkin kind of land. 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 @ Rs. 68/- per square yard. The landowners have filed the present appeal seeking enhancement of compensation.
(3.) Learned counsel for the appellants could not dispute the fact that the issue involved in the present appeal is squarely covered by the judgment of this court in RFA No. 2868 of 1992 Balai Ram and others vs State of Haryana and another, decided on 19.11.2008, whereby the award of the learned court below was upheld.;