- (1.) This order will dispose of R.F.A. Nos. 3732, 3734 to 3765 of 2011, as common questions of law and facts are involved.
(2.) The State is in appeal impugning the award of the learned court below and seeking reduction in the amount of compensation awarded to the land owners for the acquired land.
(3.) The facts have been extracted from R.F.A. No. 3732 of 2011. Briefly, the facts of the case are that vide notification dated 17.11.2003, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire the land situated in village Shahpur, Tehsil and District Hisar for construction of Hisar Ghaggar Multi Purpose Channel. The same was followed by notification dated 26.4.2004, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector') awarded compensation @ Rs. 1,40,000/- per acre for Nehri kind of land and Rs. 1,00,000/- per acre for Taal kind of land. However, vide supplementary award, the Collector assessed the market value of the acquired land @ Rs. 5,00,000/- per acre irrespective of the kind of land. Dissatisfied with the award of the Collector, the land owners filed objections. On reference under Section 18 of the Act, the learned court below assessed the market value of the acquired land @ Rs. 6,00,000/- per acre for all kinds of land.;