Dr. Bharat Bhushan Parsoon, J. - (1.) IN these two Regular First Appeals, Award dated 22.11.1993 passed by the District Judge, Faridkot (hereinafter referred to as the reference court) vide which two references under Section 18 of the Land Acquisition Act, 1894 had been answered, is under challenge wherein enhancement of compensation has been sought by the appellant -landowner.
(2.) RELEVANT facts in the tabular form are given as under: Though the Land Acquisition Collector, Jalandhar (for short, the Collector) had granted Rs. 23,000/ - per acre as compensation but the appellants are aggrieved and seek Rs. 1,00,000/ - per acre as compensation.
(3.) FOR convenience and clarity, further facts are being taken from RFA No. 681 of 1994 titled Balbir Singh son of Nazar Singh Vs. Union of India and another.;