- (1.) VIDE this judgment, following RFAs filed by the State and claimants as well as as cross objections would be disposed of as these have arisen out of the same acquisition. Appeals filed by the claimants 1. RFA No. 3244 of 1998 2. RFA No. 3583 of 1998 3. RFA No. 3584 of 1998 4. RFA No. 3585 of 1998 5. RFA No. 3671 of 1998 6. RFA N0. 3907 of 1998 7. RFA No. 660 of 1999 8. RFA No. 1478 of 1999 9. RFA No. 750 of 1999 10. RFA No. 124 of 2000 11. RFA No. 294 of 2000 12. RFA No. 2015 of 2001 13. RFA No. 2575 of 2002 14. RFA No. 2357 of 2002 15. RFA No. 3565 of 2002 16. RFA No. 4039 of 2002 17. RFA No. 5158 of 2010 Appeals filed by the State 1. RFA No. 856 of 1999 2. RFA No. 861 of 1999 3. RFA No. 862 of 1999 4. RFA No. 876 of 1999 5. RFA No. 853 of 1999 6. RFA No. 3873 of 2002 7. RFA No. 3874 of 2002 8. RFA No. 3875 of 2002 9. RFA No. 3876 of 2002 10. RFA No. 3877 of 2002 11. RFA No. 3878 of 2002 12. RFA No. 3879 of 2002 13. RFA No. 3880 of 2002 14. RFA No. 3881 of 2002 15. RFA No. 2603 of 2000 16. RFA No. 2308 of 2006 Cross Objections 1.20 -C1 of 2011 (In RFA No. 3878 of 2002) 2.36 -C1 of 2011 (In RFA No. 2603 of 2000) 3.19 -C1 of 2011 (In RFA No. 2308 of 2006)
(2.) VIDE notification dated 7.12.1992 under Section 4 of the Land Acquisition Act, 1894 ('Act' for short), 19.52 acres of land was sought to be acquired in village Mawai for development and utilization of land as residential and commercial and roads in Sector 31, Faridabad. The Land Acquisition Collector vide its award dated 27.11.1995 awarded compensation at the rate of Rs. 4,00,000/ - per acre.
(3.) FEELING dissatisfied with the compensation awarded by the Land Acquisition Collector, the land owners sought references under Section 18/23 (1) (a) of the Act. On the pleadings of the parties, issues were framed by the Additional District Judge.;