Dr. Bharat Bhushan Parsoon, J. - (1.) VIDE this judgment RFA Nos. 2196, 2197 and 2373 of 1994 filed by the land owners against the reference Awards rendered under Section 18 of the Land Acquisition Act, 1894 (for short 'the Act') are being adjudicated together, as there are common questions of law and facts.
(2.) THOUGH reference Awards are of different dates but nature of adjudication and issues involved therein are the same. In RFA Nos. 2196, 2197 and 2373, the awards passed by the Reference Courts are of 07.06.1994, 31.03.1994 and 31.03.1994 respectively. Some of the facts which require notice are put forth in tabular form as under: -
(3.) TO provide clarity and better comprehension of the matter in controversy, the facts have been taken from RFA No. 2196 of 1994 under title Prabhu Dayal and others Vs. Haryana Government and others. Details of Acquisition by the State of Haryana;