R.BANUMATHI,J. - (1.) Leave granted.
(2.) These appeals arise out of the common judgment and order dated 24.09.2013 and 15.05.2015 passed by the High Court of Jammu and Kashmir at Srinagar dismissing CIA No.211 of 2009 along with Cross Appeal No.64 of 2011 and Review Petition Civil No. 07 of 2013 affirming the compensation of Rs. 2,50,000/- per Kanal awarded to the appellants by the Reference Court.
(3.) Brief facts which led to filing of these appeals are as follows: Notification dated 16.06.1997 was issued by the Collector, Lakes and Waterways Development Authority (LAWDA), Srinagar vide No.C-LDA/452-64, under Section 4(1) of the Jammu and Kashmir Land Acquisition Act for the acquisition of land measuring 505 Kanal 06 Marlas situated at Chandapora, Tehsil and District Srinagar, for the construction and development of housing colony for the resettlement of dislocated families of the Dal dwellers. On 01.06.1999, a Final Award was passed by the Collector, LAWDA, Srinagar under the Jammu and Kashmir Land Acquisition Act vide No. G-LDA 293-98 in respect of land measuring 505 Kanal 06 Marlas situated at Chandapora, Tehsil and District Srinagar. The Land Acquisition Officer assessed the compensation amount payable to the applicants/estate holders at the rate of Rs. 1,50,000/- per Kanal Abi-Bagh, Rs. 1,40,000/- per Kanal for Abi-Awal and Rs. 1,30,000/- for Gair-Mumkin. On 01.06.1999, Collector passed the Final Award fixing compensation rates: (i) Abi-Bagh irrigated Orchard land (L 1.50 lacs per Kanal); (ii) Abi-Awal agricultural land (L 1.40 lacs per Kanal); and (iii) Gair-Mumkin Barren land (L 1.30 lacs per Kanal).;