Bharat Bhushan Parsoon, J. - (1.) THIS judgment shall dispose of eight appeals, seven filed by the State of Haryana bearing RFA Nos. 1247 to 1253 of 1992 and one filed by the landowners bearing RFA No. 28 of 1996 as also four cross -objections bearing No. 46 -CI, 47 -CI, 48 -CI and 49 -CI of 1992 filed by the landowners in RFA Nos. 1247, 1250, 1252 and 1253 of 1992 respectively.
(2.) FOR convenience and clarity, so far as the appeals filed by the State of Haryana are concerned, facts are being taken from RFA No. 1247 of 1992 titled State of Haryana and another Versus Bachan Singh. For the construction of Panjokhra -minor, land measuring 8.58 acres situated in village Patti Sheikhan which included the land of landowners of these appeals pursuant to notification of 7.10.1983 issued under Section 4 of the Land Acquisition Act, 1894 (for short, the Act) was acquired by the State of Haryana. The Land Acquisition Collector, Ambala (hereinafter mentioned as the Collector) vide Award No. 23 dated 8.9.1986 determined the market value of the acquired land at the following rates:
(3.) AGGRIEVED with the Award of the Collector, the landowners filed petitions under Section 18 of the Act claiming Rs. 200/ - per Sq. yard as compensation of the acquired land. The Collector referred the petitions of the aggrieved landowners to the District Judge, Ambala for determining the market value of the acquired land.;