- (1.) This order shall dispose of the appeals bearing RFA No. 1107 to 1113 of 2011, as the same arise out of common acquisition.
(2.) The State of Haryana is in appeal before this Court against the award of the learned Court below seeking reduction in the compensation for the acquired land.
(3.) The bunch of appeals pertain to the valuation of land sought to be acquired for construction of Bass Multipurpose Channel vide notification dated 24.11.2004 issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') by the State of Haryana, situated within the revenue estate of village Bhaklana, Tehsil Hansi, District Hisar. Notification under Section 6 of the Act was issued on 8.2.2005. The Land Acquisition Collector (for short 'the Collector') vide award dated 12.12.2005 assessed the market value of the acquired land @ 5,00,000/- per acre. The land owners being dissatisfied with the award of the Collector filed objections which were referred to the learned Court below. On reference under Section 18 of the Act, the learned Court below assessed the compensation of the acquired land @ 6,00,000/- per acre vide award dated 9.10.2010. Aggrieved against the award of the learned court below, the State is in appeal before this Court.;