- (1.) This order will dispose of. RFA Nos. 1050 to 1053, 1055 to 1060, 1062 to 1064, 1068 to 1070, 1756 to 1758, 1935, 1952, 2059 to 2064, 2394 to 2396, 2792 to 2794, 3246, 3247, 3423, 3424, 4027, 4028, 4034 to 4057, 4133 to 4142, 4324 to 4345 of 2006; R.F.A. No. 4519 of 2007; R.F.A. No. 3118 of 2009 and Cross Objections No. 37 to 41-CI of 2007 as common questions of law and facts are involved.
(2.) In the appeals and cross-objections filed by the land owners, they are seeking further enhancement of compensation for the acquired land, whereas in the appeals filed by the Commandant, Indo-Tibetan Border Police, the prayer is for reduction thereof.
(3.) The facts have been extracted from R.F.A. No. 1050 of 2006.;