- (1.) Leave granted.
(2.) The only question that arises in the present appeals is the correct quantum of compensation that should be awarded to the appellants - landowners for acquisition of land totally measuring 4 Acres and 23 guntas covered by the notification dated 27th July, 2000 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "Act"). The notification/declaration under Section 6 of the Act was issued/published on 11th October, 2001 and by the award dated 4th February, 2002 compensation at the rate of Rs.96,000/- per acre had been granted to the landowners. In the reference made under Section 18 of the Act, the Civil Court enhanced the compensation to Rs.23,78,360/- per acre which compensation on appeal filed by the State was reduced by the High Court to Rs.9,00,000/- per acre. Aggrieved, the landowners have filed the present appeals.
(3.) We have heard the learned counsels for the parties.;