- (1.)These bunch of appeals have been dealt together since they arise out of same cause of action under the identical circumstances and this common order shall regulate all the five appeals.
(2.)By all these First Appeals filed under Section 54 of Land Acquisition Act, 1984 the appellants have challenged the Award dated 2/5/2002 passed by the Land Acquisition Officer in Case No. 83- A/82/2000-2001. The appellants are the owners of the agricultural land, which was acquired by the respondents State Government for the Sardar Sarovar Pariyojana.
(3.)That the respondents State Government had issued notice to the appellants and proceeded with reference under Section 18 of the Land Acquisition Act for enhancement. The Reference Court: Ist Additional District Judge, Barwani registered the cases as Land Acquisition cases and after marshalling the evidence, rejected the reference with cost on 16/12/2005. And hence, the present appeals have been filed.