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Judgment
Rajesh Bindal, J.—The landowners have filed the present appeal before this Court against the award of the learned court below passed u/s 18 of the Land Acquisition Act, 1894 (for short, ''the Act'') seeking enhancement of compensation for the acquired land.
Briefly, the facts of the case are that the State of Haryana vide notification dated 7.3.2002 issued u/s 4 of the Act, sought to acquire land situated in revenue estate of Villages Bas Kusla, Kasan, Bas Haria, and Dhana for setting up of Industrial Model Township, Phase-III, Manesar, Tehsil and District Gurgaon. The Land Acquisition Collector (for short, ''the Collector'') assessed the market value of the acquired land of different villages at different rates. Dissatisfied with the award of the Collector, the landowners filed objections. On reference u/s 18 of the Act, the learned court below determined the market value of the acquired land @ Rs. 28,15,849/-per acre. It is this award which is impugned in the present appeal.
Learned Counsel for the Appellants submitted that the issue raised in present appeal is squarely covered by the judgment of this Court inMadan Pal v. State of Haryana and Anr. RFA No. 2373 of 2010 decided on 11.2.2011, whereby compensation payable to the landowners for the acquired land was further enhanced.
The aforesaid fact is not disputed by learned State counsel.
Accordingly, for the reasons recorded in Madan Pal''s case (supra), the appeal is disposed of in the same terms.