Rajesh Bindal, J. - (1.) THIS order will dispose of R.F.A. Nos. 366 to 384 of 2000, as common questions of law and facts are involved.
(2.) THIS is a bunch of appeals filed by the State impugning the award of the court below only on the ground that certain amount of compensation has been awarded to the land owners from the year 1963, when possession of the land was taken. Notification under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') was issued on 23.10.1989. A perusal of the memo of appeals shows that the amount involved in most of the appeals is upto Rs. 10,000/ -, whereas in 3 -4 appeals, the amount involved is about Rs. 30,000/ -. Though in terms of the judgment of Hon'ble the Supreme Court in Special Land Acquisition Officer v. Karigowda and others, : (2010) 5 SCC 708, the matters have to be remitted to the Collector for assessment of damages for use and occupation of the land for the period prior to the issuance of notification under Section 4 of the Act, but considering the fact that the amount involved in each of the appeal is quite small, possession of the land was taken from the land owners way back in the year 1963, as is recorded in the impugned award of the court below and the amount has already been paid to the land owners, this court would not like to interfere with the matter on merits considering the aforesaid facts and also that exercise for assessment of damages may involve more amount in terms of time, in case the matters are to be reconsidered in the light of the judgment in Karigowda's case (supra).
(3.) ACCORDINGLY , without expressing any opinion on the controversy, the appeals are dismissed on account of smallness of amount.;