- (1.) This order shall dispose of appeals bearing RFA Nos. 1688 to 1692, 2269 to 2291, 2560 to 2564, 2586, 2745, 2988, 5036 to 5041, 5072 of 2009, 453, 5167 to 5172, 5497 of 2010, as common questions of law and facts are involved therein.
(2.) The landowners are seeking enhancement of compensation for the acquired land whereas by filing appeals the State of Haryana is seeking reduction thereof.
(3.) The bunch of appeals pertain to the valuation of land acquired for construction of BML Hansi Branch-Bhutana Branch Multipurpose Link Channel from RD 91 to 156 off taking RD 340300-L Bhakra Main Line vide notification dated 23.8.2005 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 Theh Banera, Hadbast No. 29, Tehsil and District Kaithal. Notification under Section 6 of the Act was issued on 13.9.2005. The Land Acquisition Collector (for short 'the Collector') assessed the market value of the acquired land @ 5,00,000/- per acre vide awards dated 11.5.2006, 7.7.2006 and 11.9.2006. 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 2.1.2009. Aggrieved against the award of the learned Court below, both the parties are in appeal before this Court.;