- (1.) VIDE this judgment, following RFAs filed by the State as well as claimants and cross objections filed by the claimants would be disposed of as they have arisen out of the same award passed by the Reference Courts. Appeals filed by the State 1. RFA No. 5626 of 2010 2. RFA No. 5627 of 2010 3. RFA No. 5628 of 2010 4. RFA No. 5629 of 2010 5. RFA No. 5630 of 2010 6. RFA No. 5631 of 2010 7. RFA No. 5632 of 2010 8. RFA No. 5633 of 2010 9. RFA No. 5634 of 2010 10. RFA No. 5635 of 2010 11. RFA No. 5636 of 2010 12. RFA No. 5637 of 2010 13. RFA No. 5638 of 2010 14. RFA No. 5639 of 2010 15. RFA No. 5640 of 2010 16. RFA No. 5641 of 2010 17. RFA No. 5642 of 2010 18. RFA No. 5643 of 2010 19. RFA No. 5644 of 2010 20. RFA No. 5645 of 2010 21. RFA No. 5646 of 2010 22. RFA No. 5647 of 2010 23. RFA No. 5648 of 2010 24. RFA No. 5649 of 2010 25. RFA No. 5650 of 2010 26. RFA No. 5651 of 2010 27. RFA No. 5652 of 2010 28. RFA No. 5653 of 2010 29. RFA No. 5654 of 2010 30. RFA No. 5655 of 2010 31. RFA No. 5656 of 2010 32. RFA No. 5657 of 2010 33. RFA No. 5658 of 2010 34. RFA No. 5659 of 2010 35. RFA No. 5660 of 2010 36. RFA No. 5661 of 2010 37. RFA No. 5662 of 2010 38. RFA No. 5663 of 2010 39. RFA No. 5664 of 2010 40. RFA No. 5665 of 2010 41. RFA No. 5666 of 2010 42. RFA No. 5667 of 2010 43. RFA No. 5668 of 2010 44. RFA No. 5669 of 2010 45. RFA No. 5670 of 2010 46. RFA No. 5671 of 2010 47. RFA No. 5672 of 2010 48. RFA No. 5673 of 2010 49. RFA No. 5674 of 2010 50. RFA No. 5675 of 2010 51. RFA No. 5676 of 2010 52. RFA No. 5677 of 2010 53. RFA No. 5678 of 2010 54. RFA No. 5679 of 2010 55. RFA No. 5680 of 2010 56. RFA No. 5681 of 2010 57. RFA No. 5682 of 2010 58. RFA No. 5683 of 2010 59. RFA No. 5684 of 2010 60. RFA No. 5685 of 2010 61. RFA No. 5686 of 2010 62. RFA No. 5687 of 2010 63. RFA No. 5688 of 2010 64. RFA No. 5689 of 2010 65. RFA No. 5690 of 2010 66. RFA No. 5691 of 2010 67. RFA No. 5692 of 2010 68. RFA No. 5693 of 2010 69. RFA No. 5792 of 2010 70. RFA No. 5794 of 2010 71. RFA No. 5795 of 2010 72. RFA No. 5797 of 2010 73. RFA No. 5798 of 2010 74. RFA No. 5799 of 2010 75. RFA No. 5800 of 2010 76. RFA No. 5805 of 2010 77. RFA No. 5806 of 2010 78. RFA No. 5808 of 2010 79. RFA No. 5809 of 2010 80. RFA No. 5810 of 2010 81. RFA No. 5811 of 2010 82. RFA No. 5812 of 2010 83. RFA No. 5813 of 2010 84. RFA No. 5814 of 2010 85. RFA No. 5815 of 2010 86. RFA No. 5816 of 2010 87. RFA No. 5817 of 2010 88. RFA No. 5818 of 2010 89. RFA No. 5819 of 2010 90. RFA No. 5820 of 2010 91. RFA No. 5821 of 2010 92. RFA No. 5822 of 2010 93. RFA No. 5823 of 2010 94. RFA No. 5824 of 2010 95. RFA No. 5825 of 2010 96. RFA No. 5826 of 2010 97. RFA No. 5827 of 2010 98. RFA No. 5828 of 2010 99. RFA No. 5829 of 2010 100. RFA No. 5830 of 2010 101. RFA No. 5831 of 2010 102. RFA No. 5832 of 2010 103. RFA No. 5834 of 2010 104. RFA No. 53 of 2011 105. RFA No. 54 of 2011 106. RFA No. 55 of 2011 107. RFA No. 56 of 2011 108. RFA No. 57 of 2011 109. RFA No. 58 of 2011 110. RFA No. 59 of 2011 111. RFA No. 60 of 2011 112. RFA No. 61 of 2011 113. RFA No. 62 of 2011 114. RFA No. 5542 of 2011 115. RFA No. 5543 of 2011 116. RFA No. 5544 of 2011 117. RFA No. 4866 of 2011 118. RFA No. 4867 of 2011 119. RFA No. 4868 of 2011 120. RFA No. 5832 of 2011 121. RFA No. 4849 of 2011 122. RFA No. 1309 of 2012 123. RFA No. 1310 of 2012 124. RFA No. 3243 of 2013 125. RFA No. 3244 of 2013 126. RFA No. 3245 of 2013 127. RFA No. 5807 of 2010 128. RFA No. 5793 of 2010 129. RFA No. 5796 of 2010 130. RFA No. 5801 of 2010 131. RFA No. 5802 of 2010 132. RFA No. 5803 of 2010 133. RFA No. 5804 of 2010 134. RFA No. 5833 of 2010 Appeals filed by the claimants 1. RFA No. 113 of 2011 2. RFA No. 114 of 2011 3. RFA No. 115 of 2011 4. RFA No. 116 of 2011 5. RFA No. 117 of 2011 6. RFA No. 118 of 2011 7. RFA No. 119 of 2011 8. RFA No. 120 of 2011 9. RFA No. 121 of 2011 10. RFA No. 122 of 2011 11. RFA No. 123 of 2011 12. RFA No. 124 of 2011 13. RFA No. 125 of 2011 14. RFA No. 126 of 2011 15. RFA No. 127 of 2011 16. RFA No. 128 of 2011 17. RFA No. 129 of 2011 18. RFA No. 130 of 2011 19. RFA No. 131 of 2011 20. RFA No. 132 of 2011 21. RFA No. 133 of 2011 22. RFA No. 134 of 2011 23. RFA No. 135 of 2011 24. RFA No. 136 of 2011 25. RFA No. 137 of 2011 26. RFA No. 174 of 2011 27. RFA No. 484 of 2011 28. RFA No. 485 of 2011 29. RFA No. 486 of 2011 30. RFA No. 487 of 2011 31. RFA No. 551 of 2011 32. RFA No. 552 of 2011 33. RFA No. 553 of 2011 34. RFA No. 554 of 2011 35. RFA No. 555 of 2011 36. RFA No. 584 of 2011 37. RFA No. 1093 of 2011 38. RFA No. 1155 of 2011 39. RFA No. 1156 of 2011 40. RFA No. 1157 of 2011 41. RFA No. 1158 of 2011 42. RFA No. 1163 of 2011 43. RFA No. 1164 of 2011 44. RFA No. 1165 of 2011 45. RFA No. 1166 of 2011 46. RFA No. 1188 of 2011 47. RFA No. 1189 of 2011 48. RFA No. 1202 of 2011 49. RFA No. 1533 of 2011 50. RFA No. 1534 of 2011 51. RFA No. 1535 of 2011 52. RFA No. 1536 of 2011 53. RFA No. 1537 of 2011 54. RFA No. 1538 of 2011 55. RFA No. 1539 of 2011 56. RFA No. 1540 of 2011 57. RFA No. 1541 of 2011 58. RFA No. 1542 of 2011 59. RFA No. 1543 of 2011 60. RFA No. 1544 of 2011 61. RFA No. 1545 of 2011 62. RFA No. 1592 of 2011 63. RFA No. 1593 of 2011 64. RFA No. 1594 of 2011 65. RFA No. 1635 of 2011 66. RFA No. 1758 of 2011 67. RFA No. 1759 of 2011 68. RFA No. 1760 of 2011 69. RFA No. 2228 of 2011 70. RFA No. 2245 of 2011 71. RFA No. 2272 of 2011 72. RFA No. 2878 of 2011 73. RFA No. 2891 of 2011 74. RFA No. 2892 of 2011 75. RFA No. 2955 of 2011 76. RFA No. 3516 of 2011 77. RFA No. 3517 of 2011 78. RFA No. 4146 of 2011 79. RFA No. 4157 of 2011 80. RFA No. 4533 of 2011 81. RFA No. 4844 of 2011 82. RFA No. 7113 of 2011 83. RFA No. 7311 of 2011 84. RFA No. 7312 of 2011 85. RFA No. 7647 of 2011 86. RFA No. 6355 of 2012 87. RFA No. 6356 of 2012 88. RFA No. 2109 of 2013 89. RFA No. 2110 of 2013 90. RFA No. 2111 of 2013 91. RFA No. 2112 of 2013 92. RFA No. 2113 of 2013 93. RFA No. 2114 of 2013 94. RFA No. 2115 of 2013 95. RFA No. 2116 of 2013 96. RFA No. 2117 of 2013 97. RFA No. 2118 of 2013 98. RFA No. 2119 of 2013 99. RFA No. 2120 of 2013 100. RFA No. 2121 of 2013 101. RFA No. 2122 of 2013 102. RFA No. 2930 of 2011 103. RFA No. 2931 of 2011 104. RFA No. 2932 of 2011 105. RFA No. 3470 of 2011 106. RFA No. 3682 of 2011 107. RFA No. 3683 of 2011 108. RFA No. 4155 of 2011 109. RFA No. 920 of 2012 110. RFA No. 2562 of 2013 111. RFA No. 2563 of 2013 112. RFA No. 4332 of 2013 113. RFA No. 5072 of 2013 Cross Objections filed by the claimants 43 -CI -2011 in RFA No. 5831 of 2010 62 -CI -2012 in RFA No. 5657 of 2010 Land measuring 313.67 acres in village Hisar was sought to be acquired for commercial and residential sectors 3 and 5 vide notification dated 13.11.2002 under Section 4 of the Land Acquisition Act, 1894 ('Act' for short).
(2.) LAND Acquisition Collector vide its award dated 8.11.2005 assessed the market value of the acquired land at the rate of Rs. 6,00,000/ - per acre qua nehri, chahi, gair mumkin and banjar land and Rs. 5,00,000/ - per acre for tal and tibba etc. Aggrieved against the said award, the land owners sought references under Section 18 of the Act. Vide separate awards, the Reference Courts have disposed of the references and have granted compensation at the rate of Rs. 670/ - per square yard or Rs. 32,42,800/ - per acre. For disposal of these appeals, evidence is being discussed from RFA No. 5626 of 2010.
(3.) LEARNED counsel for the claimants have submitted that the Reference Courts had rightly based reliance on order passed by this Court in RFA No. 3489 of 1999 and another connected appeals decided on 12.7.2006. This Court had assessed the compensation at the rate of Rs. 235/ - per square yard. However the Apex Court had enhanced the said amount of compensation to Rs. 325/ - per square yard. Hence, the claimants were entitled to receive the enhanced amount of compensation as per the assessment of the Apex Court. Learned Advocate General, on the other hand, has submitted that the Reference Courts had erred in basing reliance on the order passed by this Court. In fact, the area acquired in RFA No. 3489 of 1999 and other connected appeals was at a distance from the acquired land in the present case and, therefore, the decision of this Court in RFA No. 3489 of 1999 had no relevance for decision of this case.;