- (1.) This order shall dispose of appeals bearing RFA Nos. 1536 of 2010 and 342 to 346 of 2011, as common questions of law and facts are involved in these appeals.
(2.) The landowners are seeking enhancement of compensation for the acquired land by filing appeal.
(3.) The bunch of appeals pertain to the valuation of land acquired for construction of BML Hansi Branch-Butana Branch Multipurpose Link Channel from RD 91 to 156 taking from RD 340300- L Bhakra Main Line for which notification under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') was issued by the State of Haryana on 18.8.2005, published on 23.8.2005. The land is situated within the revenue estate of village Bichhian, Hadbast No. 3, Tehsil Ghula, District Kaithal. Notification under Section 6 of the Act was issued on 13.9.2005. The Land Acquisition Collector (for short 'the Collector') vide award dated 27.1.2006 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. Aggrieved against the award of the learned court below, both the parties are in appeal before this Court.;