- (1.) The land owners are in appeal before this Court against award dated 22.7.1987 passed by learned Additional District Judge, Jind, whereby the learned Court below awarded Rs. 20/- per square yard as compensation for the acquired land. Prayer in the appeal is for enhancement of the compensation.
(2.) Briefly, the facts are that land measuring 93 kanals 1 marla forming part of revenue estate, Jind was acquired vide notification dated 17.6.1976 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') for construction of a new subzi mandi, Jind. The Land Acquisition Collector (for short, 'the Collector') gave award of Rs. 24,000/- per acre besides Rs. 274/- on account of costs of trees and Rs. 2,700/- on account of costs of tubewell and its room. Aggrieved against the same, the land owners filed objections which were referred to the learned Additional District Judge, who keeping in view the material placed on record by the parties, awarded Rs. 20/- per square yard as compensation for the acquired land.
(3.) Learned counsel for the appellants submitted that the learned Court below failed to consider the award for the acquired land vide notification dated 9.6.1976 for construction of Bal Bhawan, where the amount of compensation was assessed at Rs. 100/- per square yard, which has further been enhanced by this Court to Rs. 120/- per square yard vide judgment dated 28.8.2008 in RFA No. 222 of 1984-- Smt. Chameli Devi and others v. State of Haryana. The submission is that the land in question is situated in the abadi area where commercial establishments are there in the vicinity which had great future potential as such large chunk of land could be used for any commercial purpose, otherwise such large chunk of land is not available in the developed city.;