- (1.) These appeal(s) are directed against the final judgment and order passed by the High Court of Punjab and Haryana at Chandigarh in R.F.A. No. 1499 of 2006, dated 23.02.2010, whereby and whereunder the High Court has partly allowed the Regular First Appeal filed by the Appellants -herein. The brief facts of the case are that a notification was issued Under Sec. 4 of the Land Acquisition Act, 1894 (for short, "the Act") on 21.12.1998 by the State of Haryana for acquisition of land for development and utilization thereof as residential and commercial area in Sector 3, Fatehabad, Haryana. Thereafter, a final declaration was issued Under Sec. 6 of the Act upon finalization of proceedings.
(2.) The Land Acquisition Officer (for short, "the L.A.O.") assessed the market value of the land at Rs. 4,00,000/ - per acre.
(3.) The Appellants, not being satisfied with the compensation so awarded by the L.A.O., approached the L.A.O. and sought for a reference Under Sec. 18 of the Act to the Civil Court for determination of the fair compensation payable to the Appellants. Accordingly, the L.A.O. referred the case of the Appellants to the Reference Court.;