- (1.) These appeals are directed against the judgments and orders passed by the High Court of Punjab and Haryana in R.F.A. No.304 of 1995, 2943 of 1994 and R.F.A. No.2833 of 1994, dated 08.12.2008, whereby and where under the High Court has dismissed the appeals and upheld the compensation awarded by the Reference Court.
(2.) Since the facts involved in all these appeals are identical, for the sake of convenience, we would notice the facts only in Civil Appeal No. 5150 of 2009 while disposing of this batch of appeals by this common order. CIVIL APPEAL NO. 5150 OF 2009
(3.) The facts in brief are: The respondent State had issued a Notification, under Section 4 of the Land Acquisition Act, 1894 (for short "the Act"), to acquire land admeasuring 865 kanals and 2 marlas situated in Village Manesar, Tehsil and District Gurgaon for the public purpose of development of the area as industrial and setting up of vaccination complex, dated 19.02.1988.;