R.L.ANAND, J. - (1.) BY this judgment I dispose of as many as 206 appeals filed by the State of Haryana and the landowners. The details of the appeals filed by the State as well as by the claimants are enumerated as below : 1. R.F.A. No. 2637 of 1999, State of Haryana v. Smt. Kishan Devi; 2. R.F.A. No. 254 of 2000, Smt. Kishan Devi v. State of Haryana; 3. R.F.A. No. 2018 of 1996, State of Haryana v. Chatar Singh; 4. R.F.A. No. 2118 of 1996, Chater Singh v. State of Haryana; 5. R.F.A. No. 2120 of 1996, Daulat Ram v. State of Haryana; 6. R.F.A. No. 46 of 1997, State of Haryana v. Chatar Singh; 7. R.F.A. No. 1774 of 1996, Chander Bhan v. State of Haryana; 8. R.F.A. No. 2047 of 1996, State of Haryana v. Chander Bhan; 9. R.F.A. No. 1768 of 1996, Chander v. State of Haryana; 10. R.F.A. No. 2068 of 1996, State of Haryana v. Tej Singh; 11. R.F.A. No. 2249 of 1996, Tej Singh etc. v. State of Haryana; 12. R.F.A. No. 2058 of 1996 State of Haryana v. Giraj; 13. R.F.A. No. 1747 of 1996, Giraj v. State of Haryana; 14. R.F.A. No. 2035 of 1996, State of Haryana v. Yoginder; 15. R.F.A. No. 1978 of 1996, Yoginder v. State of Haryana; 16. R.F.A. No. 2037 of 1996, State of Haryana v. Richpal Singh; 17. R.F.A. No. 1983 of 1996, Richpal Singh v. State of Haryana; 18. R.F.A. No. 2066 of 1996, State of Haryana v. Girdhan Lal; 19. R.F.A. No. 2060 of 1996, State of Haryana v. Prem Singh; 20. R.F.A. No. 2062 of 1996, State of Haryana v. Amar Lal.; 21. R.F.A. No. 1745 of 1996, Amar Lal v. State of Haryana; 22. R.F.A. No. 2065 of 1996, State of Haryana v. Rama Nand; 23. R.F.A. No. 1772 of 1996, Rama Nand v. State of Haryana; 24. R.F.A. No. 2039 of 1996, State of Haryana v. Chhida Singh; 25. R.F.A. No. 1986 of 1996, Chhida Singh v. State of Haryana; 26. R.F.A. No. 2050 of 1996, State of Haryana v. Akhay Singh; 27. R.F.A. No. 1909 of 1996, Akhay Singh v. State of Haryana; 28. R.F.A. No. 2055 of 1996, State of Haryana v. Hari Ram; 29. R.F.A. No. 2209 of 1996, Hari Ram v. State of Haryana; 30. R.F.A. No. 2071 of 1996, State of Haryana v. Smt. Indrawati; 31. R.F.A. No. 1908 of 1996, Indrawati v. State of Haryana; 32. R.F.A. No. 2049 of 1996, State of Haryana v. Jas Lal; 33. R.F.A. No. 1771 of 1996, Jaslal v. State of Haryana; 34. R.F.A. No. 2067 of 1996, State of Haryana v. Giraj; 35. R.F.A. No. 767 of 1998, Giraj Kishore v. State of Haryana; 36. R.F.A. No. 2069 of 1996, State of Haryana v. Om Parkash; 37. R.F.A. No. 1748 of 1996, Om Parkash v. State of Haryana; 38. R.F.A. No. 2019 of 1996, State of Haryana v. Bhawan Dass; 39. R.F.A. No. 2021 of 1996, State of Haryana v. Jagat Singh; 40. R.F.A. No. 2119 of 1996, Jagat Singh v. State of Haryana; 41. R.F.A. No. No. 2032 of 1996, State of Haryana v. Santosh Kumari; 42. R.F.A. No. 2136 of 1996, Santosh Kumar v. State of Haryana; 43. R.F.A. No. 2027 of 1996, State of Haryana v. Santosh Kumari; 44. R.F.A. No. 1989 of 1996, Santosh Kumari v. State of Haryana; 45. R.F.A. No. 2031 of 1996, State of Haryana v. Ramdhan etc. 46. R.F.A. No. 2023 of 1996, State of Haryana v. Satbir Singh; 47. R.F.A. No. 1919 of 1996, Satbir Singh v. State of Haryana; 48. R.F.A. No. 2026 of 1996, State of Haryana v. Hari Ram; 49. R.F.A. No. 1779 of 1996, Hari Ram v. State of Haryana; 50. R.F.A. No. 2022 of 1996, State of Haryana v. Shanti Devi; 51. R.F.A. No. 1984 of 1996, Shanti Devi v. State of Haryana. 52. R.F.A. No. 2024 of 1996, State of Haryana v. Ghasi etc. 53. R.F.A. No. 1981 of 1996, Ghasi etc. v. State of Haryana; 54. R.F.A. No. 2030 of 1996, State of Haryana v. Prem Singh; 55. R.F.A. No. 2029 of 1996, State of Haryana v. Ravi Dutt Sharma; 56. R.F.A. No. 1982 of 1996, Ravi Dutt Sharma v. State of Haryana; 57. R.F.A. No. 2028 of 1996, State of Haryana v. Indraj; 58. R.F.A. No. 2135 of 1996, Indraj v. State of Haryana; 59. R.F.A. No. 2025 of 1996, State of Haryana v. Smt. Bimla; 60. R.F.A. No. 242 of 1998, Smt. Bimla v. State of Haryana; 61. R.F.A. No. 2070 of 1996, State of Haryana v. Parkash; 62. R.F.A. No. 2086 of 1996, Jai Pal Singh v. State of Haryana; 63. R.F.A. No. 2061 of 1996, State of Haryana v. Jaipal Singh; 64. R.F.A. No. 2056 of 1996, State of Haryana v. Jagan Lal; 65. R.F.A. No. 1776 of 1996, Jagan Lal v. State of Haryana; 66. R.F.A. No. 2041 of 1996, State of Haryana v. Chander Bhan; 67. R.F.A. No. 2051 of 1996, State of Haryana v. Ramesh Chand; 68. R.F.A. No. 2561 of 1996, Ramesh Chand v. State of Haryana; 69. R.F.A. No. 2045 of 1996, State of Haryana v. Smt. Kela; 70. R.F.A. No. 664 of 1996, Smt. Kela v. State of Haryana; 71. R.F.A. No. 2043 of 1996, State of Haryana v. Jayasi Ram; 72. R.F.A. No. 1746 of 1996, Jayasi Ram v. State of Haryana; 73. R.F.A. No. 2052 of 1996, State of Haryana v. Col. Partap Singh; 74. R.F.A. No. 2044 of 1996, State of Haryana v. Lekh Ram; 75. R.F.A. No. 1740 of 1996, Lekh Ram v. State of Haryana; 76. R.F.A. No. 2042 of 1996, State of Haryana v. Kanta Rani; 77. R.F.A. No. 1910 of 1996, Kanta Rani v. State of Haryana; 78. R.F.A. No. 2059 of 1996, State of Haryana v. Radhe Lal; 79. R.F.A. No. 1751 of 1996, Radhey Lal v. State of Haryana; 80. R.F.A. No. 2036 of 1996, State of Haryana v. Bharath Lal; 81. R.F.A. No. 2054 of 1996, State of Haryana v. Daya Nand; 82. R.F.A. No. 1412 of 1996, Daya Nand v. State of Haryana; 83. R.F.A. No. 2064 of 1996, State of Haryana v. Sultan Singh; 84. R.F.A. No. 1773 of 1996, Sultan Singh v. State of Haryana; 85. R.F.A. No. 2038 of 1996, State of Haryana v. Satbir; 86. R.F.A. No. 1985 of 1996, Satbir v. State of Haryana; 87. R.F.A. No. 2073 of 1996, State of Haryana v. Net Ram; 88. R.F.A. No. 1918 of 1996, Net Ram v. State of Haryana; 89. R.F.A. No. 2053 of 1996, State of Haryana v. Birender; 90. R.F.A. No. 2112 of 1996, Birender v. State of Haryana; 91. R.F.A. No. 2046 of 1996, State of Haryana v. Akhey; 92. R.F.A. No. 1911 of 1996, Akhey v. State of Haryana; 93. R.F.A. No. 2020 of 1996, State of Haryana v. Budhi; 94. R.F.A. No. 1775 of 1996, Budhi v. State of Haryana; 95. R.F.A. No. 2057 of 1996, State of Haryana v. Sukhbir Singh. 96. R.F.A. No. 2063 of 1996, State of Haryana v. Bhajan Lal; 97. R.F.A. No. 1770 of 1996, Bhajan Lal v. State of Haryana; 98. R.F.A. No. 2048 of 1996, State of Haryana v. Jagat Singh; 99. R.F.A. No. 1980 of 1996, Jagat Singh v. State of Haryana; 100. R.F.A. No. 2072 of 1996, State of Haryana v. Hardwari; 101. R.F.A. No. 1769 of 1996, Hardwari v. State of Haryana; 102. R.F.A. No. 2040 of 1996, State of Haryana v. Smt. Champa etc. 103. R.F.A. No. 1749 of 1996, Champa v. State of Haryana; 104. R.F.A. No. 2323 of 1995, Rishan Lal Singh v. State of Haryana; 105. R.F.A. No. 2324 of 1995, Bhajan Lal v. State of Haryana; 106. R.F.A. No. 2325 of 1995, Chandi v. State of Haryana; 107. R.F.A. No. 2326 of 1995, Gajay Singh v. State of Haryana; 108. R.F.A. No. 2327 of 1996, Sohan Pal v. State of Haryana; 109. R.F.A. No. 259 of 1996, Hukam Lal v. State of Haryana; 110. R.F.A. No. 260 of 1996, Kishan Lal v. State of Haryana; 111. R.F.A. No. 261 of 1996, Chandrawati v. State of Haryana; 112. R.F.A. No. 262 of 1996, Amar Lal v. State of Haryana; 113. R.F.A. No. 263 of 1996, Chiranji Lal v. State of Haryana; 114. R.F.A. No. 264 of 1996, Rati Ram v. State of Haryana; 115. R.F.A. No. 265 of 1996, Dharam Pal v. State of Haryana; 116. R.F.A. No. 266 of 1996, Sumer v. State of Haryana; 117. R.F.A. No. 267 of 1996, Kamla Devi v. State of Haryana; 118. R.F.A. No. 268 of 1996, Ramdhan v. State of Haryana; 119. R.F.A. No. 269 of 1996, Rikhi Ram v. State of Haryana; 120. R.F.A. No. 270 of 1996, Khacheru v. State of Haryana; 121. R.F.A. No. 271 of 1996, Kishan Singh v. State of Haryana; 122. R.F.A. No. 271-A of 1996, Bhup Singh v. State of Haryana; 123. R.F.A. No. 272 of 1996, Hari Kishan v. State of Haryana; 124. R.F.A. No. 171 of 1996, State of Haryana v. Bir Singh; 125. R.F.A. No. 172 of 1996, State of Haryana v. Kishan Singh; 126. R.F.A. No. 173 of 1996, State of Haryana v. Chandi; 127. R.F.A. No. 174 of 1996, State of Haryana v. Kishan Lal etc. 128. R.F.A. No. 175 of 1996, State of Haryana v. Amar Lal; 129. R.F.A. No. 176 of 1996, State of Haryana v. Rati Ram; 130. R.F.A. No. 177 of 1996, State of Haryana v. Dyali; 131. R.F.A. No. 178 of 1996, State of Haryana v. Bhup Lal; 132. R.F.A. No. 179 of 1996, State of Haryana v. Gaje Singh; 133. R.F.A. No. 180 of 1996, State of Haryana v. Pyare Lal; 134. R.F.A. No. 181 of 1996, State of Haryana v. Budh Ram; 135. R.F.A. No. 182 of 1996, State of Haryana v. Tara Chand; 136. R.F.A. No. 183 of 1996, State of Haryana v. Deepak; 137. R.F.A. No. 184 of 1996, State of Haryana v. Sohan Pal; 138. R.F.A. No. 2263 of 1995, Bir Singh v. State of Haryana; 139. R.F.A. No. 2264 of 1995, S.K. Gupta v. State of Haryana; 140. R.F.A. No. 2265 of 1995, Deepa v. State of Haryana; 141. R.F.A. No. 2266 of 1995, Krishan Devi v. State of Haryana; 142. R.F.A. No. 2267 of 1995, Amar Singh v. State of Haryana; 143. R.F.A. No. 2268 of 1995, Nawal Singh v. State of Haryana; 144. R.F.A. No. 2269 of 1995, Deepak v. State of Haryana; 145. R.F.A. No. 2270 of 1995, Jas Ram v. State of Haryana; 146. R.F.A. No. 2271 of 1995, Khem Chand v. State of Haryana; 147. R.F.A. No. 2272 of 1995, Nawal Singh v. State of Haryana; 148. R.F.A. No. 2273 of 1995, Nathi v. State of Haryana; 149. R.F.A. No. 577 of 1996, Kishan Singh v. State of Haryana; 150. R.F.A. No. 2208 of 1995, Dhanpat Rai v. State of Haryana; 151. R.F.A. No. 52 of 1996, Dayali v. State of Haryana; 152. R.F.A. No. 53 of 1996, Chunni Lal v. State of Haryana; 153. R.F.A. No. 54 of 1996, Pyare Lal v. State of Haryana; 154. R.F.A. No. 55 of 1996, Gopal Singh v. State of Haryana; 155. R.F.A. No. 589 of 1996, State of Haryana v. Man Singh; 156. R.F.A. No. 603 of 1996, State of Haryana v. Chanchal Kohli; 157. R.F.A. No. 604 of 1996, State of Haryana v. Nawal Singh; 158. R.F.A. No. 590 of 1996, State of Haryana v. Rikhi Ram; 159. R.F.A. No. 2332 of 1995, Sukh Ram v. State of Haryana; 160. R.F.A. No. 2333 of 1995, Bansi v. State of Haryana; 161. R.F.A. No. 2334 of 1995, Desh Raj v. State of Haryana; 162. R.F.A. No. 2335 of 1995, Tara Chand v. State of Haryana; 163. R.F.A. No. 2336 of 1995, Smt. Ranjna Gupta v. State of Haryana; 164. R.F.A. No. 2337 of 1995, Smt. Gul Kandi v. State of Haryana; 165. R.F.A. No. 2338 of 1995, Sardar Singh v. State of Haryana; 166. R.F.A. No. 2339 of 1995, Man Singh v. State of Haryana; 167. R.F.A. No. 3203 of 1998, State of Haryana. v. Ram Dhan; 168. R.F.A. No. 3204 of 1998, State of Haryana v. Kamla Devi; 169. R.F.A. No. 3205 of 1998, State of Haryana v. Hukam Lal; 170. R.F.A. No. 3206 of 1999, State of Haryana v. Gulkandi; 171. R.F.A. No. 3207 of 1998, State of Haryana v. Khacheru; 172. R.F.A. No. 3208 of 1998, State of Haryana v. Desh Raj; 173. R.F.A. No. 3209 of 1998, State of Haryana v. Jas Ram; 174. R.F.A. No. 3210 of 1998, State of Haryana v. Amar Singh; 175. R.F.A. No. 3211 of 1998, State of Haryana v. Ranjana Gupta; 176. R.F.A. No. 3212 of 1998, State of Haryana v. Chuni Lal; 177. R.F.A. No. 3213 of 1998, State of Haryana v. Bansi; 178. R.F.A. No. 3214 of 1998, State of Haryana v. Nawal Singh and others; 179. R.F.A. No. 3215 of 1998, State of Haryana v. Rishal Lal; 180. R.F.A. No. 3216 of 1998, State of Haryana v. Hari Krishan; 181. R.F.A. No. 3217 of 1998, State of Haryana v. Sukh Ram; 182. R.F.A. No. 3218 of 1998, State of Haryana v. Gopal Singh; 183. R.F.A. No. 3219 of 1998, State of Haryana v. Kamla Rani; 184. R.F.A. No. 3220 of 1998, State of Haryana v. Nathi; 185. R.F.A. No. 3221 of 1998, State of Haryana v. Desh Raj; 186. R.F.A. No. 3222 of 1998, State of Haryana v. Chanderwati; 187. R.F.A. No. 3223 of 1998, State of Haryana v. Sumer; 188. R.F.A. No. 3224 of 1998, State of Haryana v. Dhanpat Rai; 189. R.F.A. No. 3225 of 1998, State of Haryana v. Chiranji Lal; 190. R.F.A. No. 3226 of 1998, State of Haryana v. Bhajan Lal; 191. R.F.A. No. 3227 of 1998, State of Haryana v. Deepa; 192. R.F.A. No. 3228 of 1998, State of Haryana v. Satish Kumar Gupta; 193. R.F.A. No. 3229 of 1998, State of Haryana v. Dharam Pal; 194. R.F.A. No. 606 of 1996, State of Haryana v. M/s. Modern Paper Converters; 195. R.F.A. No. 607 of 1996, State of Haryana v. Motan Dass; 196. R.F.A. No. 608 of 1996, State of Haryana v. Khem Chand; 197. R.F.A. No. 609 of 1996, State of Haryana v. Sardar Singh; 198. R.F.A. No. 610 of 1996, State of Haryana v. Smt. Kishan Devi; 199. R.F.A. No. 611 of 1996, State of Haryana v. Jai Kishan; 200. R.F.A. No. 612 of 1996, State of Haryana v. Richhpal; 201. R.F.A. No. 485 of 1996, v. State of Haryana v. Dharam Pal; 202. R.F.A. No. 486 of 1996, State of Haryana v. Kishan Singh; 203. R.F.A. No. 212 of 1996, Lekh Ram v. State of Haryana; 204. R.F.A. No. 587 of 1996, Budh Ram v. State of Haryana; 205. R.F.A. No. 2246 of 1996, Desh Raj v. State of Haryana; 206. R.F.A. No. 361 of 1996, Dharam Pal v. State of Haryana. In the opinion of this Court, all these matters can be disposed of by one judgment as these have been directed against the awards dated 26.9.1995 and 16.5.1996, passed by the learned District Judge, Faridabad, who assessed the market value of the land on the date of the Notification under Section 4(1) of the Land Acquisition Act vide award dated 26.9.1995 at the rate of Rs. 150/- per square yard and this very rate was adopted by him while giving the subsequent award dated 16.5.1996. The learned District Judge also awarded solatium at the rate of 30% besides other benefits admissible to the landowners under Sections 23 and 28 of the said Act.
(2.) SOME facts can be noticed in the following manner. The State of Haryana issued Notification under Section 4 of the Land Acquisition Act on 26.12.1988, published in the official Gazette vide which a big chunk of land measuring 491.29 acres of land falling in villages Jharsentli and Ballabgarh was acquired. The nature of the land, according to the revenue record was Chahi, Nehari, Magdha, Banjar Kadim, Gair Mumkin and Gair Mumkin Talab. The land was acquired for public purposes namely development and utilization of land as industrial area in Sector 58 of Faridabad-Ballabgarh Controlled area under the Haryana Urban Development Authority Act, 1977. The landowners demanded compensation at the rate ranging between Rs. 500/- to Rs. 1200/- per square yard. However, the Land Acquisition Collector, awarded compensation at the rate of Rs. 2,40,000/- per acre for the land classified as Chahi, Nehari, Magdha, Banjar Kadim, Gair Mumkin and at the rate of Rs. 1,50,000/- per acre for the remaining area measuring 37 Kanals described as Gair Mumkin Talab. He also awarded other statutory benefits under Sections 23 and 28 of the Land Acquisition Act. 2A. The landowners were not satisfied with the award of the Land Acquisition Collector. They filed references under Section 18 of the Land Acquisition Act which were referred to the court for adjudication. It may also be mentioned here that some of the landowners could not file the application under Section 18 of the Land Acquisition Act. They subsequently made applications under Section 28(A)(3) of the Land Acquisition Act. Their prayer was also disposed of by the learned District Judge, Faridabad vide award dated 1.2.1999. Another award dated 16.5.1999 was also given by the learned District Judge in which he adopted the same rate which was awarded by him to the landowners vide decision dated 26.9.1995. Both the State of Haryana and landowners were not satisfied with the decision of the learned District Judge when he awarded compensation at the rate of Rs. 150/- per square yard and the State and the landowners have filed the aforesaid appeals.
(3.) I am disposing of these matters with the assistance rendered by the learned Counsel for the parties whose names I have already reproduced above before the start of this judgment.;