- (1.) This judgment will dispose of bunch of appeals bearing RFA Nos. 1714 to 1732, 2242, 2243, 2746 to 2754, 2973 to 2980, 3202, 3773 to 3786, 3953, 3954, 4839, 5959 to 5961 of 2009; R.F.A. Nos. 19 to 41, 556, 625, 1053 to 1082, 1132 to 1152, 1235, 1831, 2183 to 2185, 3831, 3832, 4083 to 4085, 4473, 4474, 4647, 4977, 5026 to 5032, 5132 to 5134, 5230 to 5260, 5311, 5312, 5464, 5620 to 5625, 5694 to 5719, 5723 to 5725, 5727 to 5753, 5755 to 5777, 5779 to 5790 of 2010; R.F.A. Nos. 5 to 29, 31 to 51, 63 to 81, 83 to 108, 138, 172, 269 to 275, 357 to 388, 439 to 457, 482, 628, 632 to 634, 668, 670, 686, 689, 690, 982 to 1010, 1059, 1060, 1073 to 1075, 1084 to 1087, 1090 to 1092, 1094, 1097, 1204 to 1212, 1232 to 1234, 1247 to 1250, 1256 to 1266, 1275, 1295 to 1299, 1344 to 1363, 1365, 1387, 1406 to 1414, 1515 to 1532, 1610, 1638 to 1641, 1646 to 1656, 1663, 1664, 1673, 1677 to 1683, 1694 to 1703, 1710, 1718 to 1725, 1750 to 1757, 1780, 1898 to 1914, 1938, 2039 to 2046, 2069 to 2074, 2080 to 2084, 2106 to 2109, 2235 to 2237, 2240, 2252, 2253, 2306 to 2311, 2314, 2326, 2327, 2333, 2345, 2346, 2681 to 2689, 2837 to 2840, 2879, 2884, 2903, 2963, 2966, 3362, 3368, 3384, 3401, 3446, 3467, 3478, 3479, 3480, 3493, 3515, 3791, 3938 to 3949, 3970, 4129, 4346, 4494, 4528, 4537, 4806, 4807, 6044, 6045, 6130, 6148, 6806, 6807, 7126, 7136, 7541 to 7543, 7585, 7586, 7597 to 7599, 7605 to 7611, 7644, 7888, 7890 of 2011; and R.F.A. Nos. 227, 265, 286 and 532 of 2012. By filing appeals, State of Haryana is seeking reduction of compensation awarded to the landowners for the acquired land whereas by filing appeals, the landowners are seeking further enhancement thereof.
(2.) The appeals arise out of acquisition carried out by the State of Haryana for construction of BML Hansi Butana Multipurpose Link Channel. The acquired land pertains to 52 villages of four districts. The total length of the channel is 108 kilometers. The notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 (for short 'the Act') were issued on different dates and same is the position with regard to the award of the Collector and disposal of references by the learned Court below. The details thereof are extracted below in the following tables:-
(3.) The details of the land references decided by the learned court below and status of appeals before the court is given in the table below: Arguments Village Mahmudpur (District Kaithal);