- (1.) This order shall dispose of appeals bearing RFA Nos. 5545 to 5564 of 2011, as common questions of law and facts are involved in these appeals.
(2.) By filing appeals, State of Haryana is seeking reduction of compensation awarded to the landowners for the acquired land.
(3.) The bunch of appeals pertain to the valuation of land sought to be acquired for construction of Hansi Multiple Channel for which notification under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') was issued by the State of Haryana on 27.4.2005. The land is situated within the revenue estate of village Ramayan, Hadbast No. 116, Tehsil and District Hisar. Notification under Section 6 of the Act was issued on 1.7.2005. The Land Acquisition Collector (for short 'the Collector') vide award dated 15.2.2006 assessed the market value of the acquired land @ Rs. 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 @ Rs. 6,00,000/- per acre. They were further held entitled to additional compensation @ Rs. 1,00,000/- per acre along with statutory benefits as envisaged under Sections 23 (1-A), 23 (2) and 28 of the Act. Aggrieved against the award of the learned court below, the State is in appeal before this court.;