- (1.) THIS judgment of mine would dispose of Regular First Appeal No. 253 of 1992 filed by the State of Haryana and Cross-objections No. 24-C of 1992 filed by the landowner.
(2.) THE State of Haryana by issuance of a notification under Section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act') acquired 3. 59 acres of land on July 30, 1987. The land is situated in village Mawla Majarajpur and the same has been acquired for the purpose of constructing link road from Delhi-Mathura road to Sector 46 of the Faridabad-Ballabgarh controlled area under the Haryana Urban Development Authority Act, 1977.
(3.) THE aforesaid land included 11 Kanals 13 Marlas of land which is equivalent to 7048. 25 square yards of the cross objectors. In this case, this Court is only concerned with the evaluation of the afore-mentioned land of the cross-objectors. The Land Acquisition Collector passed award dated 5. 3. 1990 and assessed the market value of the acquired land at the rate of Rs. 90,000/- per acre. For the structures, it was observed by the Land Acquisition Collector that a supplementary award would be given.;