- (1.) This judgment shall dispose of 13 appeals, out of which 6 appeals bearing RFA Nos. 2581, 2582, 2583, 2585, 4008 of 2002 including the present appeal, filed by the various land owners and remaining 7 appeals bearing RFA Nos.2100, 2101, 2102, 2103, 2104, 2105 of 2002 and 3332 of 2007 filed by State of Haryana are being decided together being interconnected.
(2.) Some facts relevant for adjudication of this appeal are given hereunder in tabular form:- i. Date of Notification under Section 4 of the Act -- 26.06.1996 ii. Purpose of Acquisition of land For the extension of Polytechnic for Women, Amabala City. iii. Date of Notification under Section 6 of the Act. -- 17.06.1997 iv. Location of acquired land Village Patti Mehar, Tehsil & Distt. Ambala. v. Date of announcement of award by the Collector. -- 17.07.1998 vi. Date of announcement of award by reference Court. -- 20.03.2002
(3.) For the acquisition of land for the extension of Govt. Polytechnic for Women, Ambala City land of the owners mentioned in these appeals was acquired. Land Acquisition Collector vide Award No.1 dated 17.07.1998 had awarded compensation @ Rs.400/- per sq. yd. for the acquired land, whereas the reference Court vide Award dated 20.03.2002 had awarded compensation @ Rs.840.25 ps. per sq. yd for the acquired land. So far as RFA No.3332/2007 titled as State of Haryana Vs. Mukandi Lal is concerned, date of Award of the Collector is the same, even therein the date of announcement of Award by the reference Court qua this appeal is 14.05.2007. Even basis as also conclusion on appreciation of evidence in both the Awards of the reference Court is the same, no separate discussion qua that is being made.;