K. Kannan, J. - (1.) The appeal by the State challenges the assessment to compensation for acquisition of property under the Land Acquisition Act as being excessive. The purpose of acquisition was widening of 150 mtr wide road at Teekampur at District Gurgaon. The date of notification is 25.01.2008. The reference Court has enhanced the compensation from Rs. 60 lakhs per acre as assessed by the Collector to Rs. 91.87 crores per acre. In so doing the reference Court has referred to the transactions of sale which have ranged between Rs. 1.16 crores to Rs. 4.85 crores per acre. All properties are situated in District Gurgaon and the assessment has been with reference to documents brought before the Court. I have had occasion to consider an acquisition for the very same purpose in a batch of cases in RFA No.2235 of 2013 to 2270 of 2013 and held that even the assessment to compensation at Rs. 1.60 crores for the same purpose of acquisition is justified. I find no reason to interfere with the same. The awards are maintained and all the appeals are dismissed.;