- (1.) VIDE this judgment, following RFAs filed by the State as well as claimants would be disposed of as they relate to same acquisition. Appeals filed by the claimants 1. RFA No. 1028 of 2008 2. RFA No. 1029 of 2008 3. RFA No. 1030 of 2008 4. RFA No. 2572 of 2007 5. RFA No. 2573 of 2007 6. RFA No. 2574 of 2007 7. RFA No. 2575 of 2007 8. RFA No. 2576 of 2007 9. RFA No. 2577 of 2007 10. RFA No. 2578 of 2007 11. RFA No. 2579 of 2007 12. RFA No. 2141 of 2007 13. RFA No. 2142 of 2007 14. RFA No. 2143 of 2007 15. RFA No. 2144 of 2007 16. RFA No. 2145 of 2007 17. RFA No. 2146 of 2007 18. RFA No. 2147 of 2007 19. RFA No. 2148 of 2007 20. RFA No. 2681 of 2008 21. RFA No. 2682 of 2008 Appeals filed by the State 1. RFA No. 2426 of 2008 2. RFA No. 2427 of 2008 3. RFA No. 2428 of 2008 4. RFA No. 2429 of 2008 5. RFA No. 2430 of 2008 6. RFA No. 4253 of 2007 7. RFA No. 4254 of 2007 8. RFA No. 4255 of 2007 9. RFA No. 4256 of 2007 10. RFA No. 4257 of 2007 11. RFA No. 4258 of 2007 12. RFA No. 4259 of 2007 13. RFA No. 4260 of 2007 14. RFA No. 4261 of 2007 Vide notification dated 3.10.1997 under Section 4 of the Land Acquisition Act, 1894 ('Act' for short), land was sought to be acquired for construction of Bam drain into Aspal drain. The Land Acquisition Collector awarded compensation at the rate of Rs. 2,25,000/ - per acre to the land owners.
(2.) FEELING dissatisfied with the compensation awarded by the Land Acquisition Collector, the land owners sought references under Section 18 of the Act.
(3.) ON the pleadings of the parties, issues were framed by the Additional District Judge. The references sought by the land owners were disposed of by the Reference Court vide four awards dated 30.1.2007, 28.2.2007 and 5.9.2007. The Reference Court had not enhanced the market value of the land assessed by the Land Acquisition Collector but had granted compensation on account of severance of the acquired land. Hence, the present appeals by the State as well as by the land owners.;