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PETITIONER: SHRI JAGDISH SINGH

       Vs.

RESPONDENT: STATE OF HARYANA & ORS.

DATE OF JUDGMENT01/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. KIRPAL B.N. (J)

CITATION:  1995 SCC  Supl.  (4) 628 JT 1995 (9)   563  1995 SCALE  (6)433

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      The Land  Acquisition Officer divided the land into two blocks,  i.e.,   Block  ‘A’   and  Block   ‘B’  and  awarded Rs.25,000/- per  acre for Block ‘A’ and Rs.15,000/- per acre for Block  ‘B’. The  Reference Court  made four  blocks  and awarded compensation  @ Rs.10/- per sq. yard for first Block and  proportionately  decreased  the  value  for  the  other blocks. On  appeal, the  High Court made the uniform rate of Rs.10/- per  sq. yard  for entire  land and  disposed of the appeals accordingly.  Feeling aggrieved,  the appellant  has filed this appeal from that batch by special leave.      Mr.  Rohtagi,   learned  counsel   for  the  appellant, strenuously contended  that the  value of  the land  is much more than  what was  given and  it is  a  matter  where  the appellant is  entitled to get higher compensation. We do not find any  force in  this contention.  Whether  the  land  is capable of  fetching higher  market value than @ Rs.10/- per sq. yard depends on pure appreciation of evidence on record. The reference  court and learned Single Judge have gone into the question  and held  that the  land can fetch the maximum price of  Rs.10/- per  sq. yard  for the  entire zone to the extent of  19 Bighas  and 3 Biswas. The State Government did not file  any appeal in this Court of High Court. It being a pure question of fact on appreciation of evidence, we cannot re-appreciate the evidence and come to our own conclusion in the absence of application of any wrong principle of law.      It is next contended that the appellant had constructed a house  at  a  cost  of  Rs.20,000/-  but  only  a  sum  of Rs.6,000/- was  awarded and,  therefore, he  is entitled for higher compensation.  This also  is based  on factual matrix and appreciation  of evidence  by all  the courts. We do not think that we would be justified to interfere with the value fixed at Rs.6,000/- for the construction of house.      The  appeal  is  accordingly  dismissed,  but,  in  the circumstances, without costs.

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