- (1.) This order will dispose of bunch of appeals bearing RFA Nos. 2075 to 2077, 2122 to 2132, 2328 to 2383, 2385 to 2527, 2548 to 2600, 2660 to 2667, 2717 to 2737, 2754 to 2766, 2774 to 2779, 2807 to 2811, 2823 to 2825, 2934, 2935, 2940 to 2944, 2946 to 2979, 2981 to 2991, 3105 to 3124, 3261 to 3265, 3269 to 3274, 3285, 3286, 3337 to 3348, 3394, 3395, 4003 to 4011, 4051, 4052, 4069, 4077, 4078, 4347 to 4351, 4368, 4369, 4379, 4382 to 4388, 4430 to 4437, 4445 to 4466, 4478, 4479, 4493, 4494, 4514, 4515, 4678 to 4684, 4690 to 4692, 4700, 4705, 4710, 4724, 4729, 4735, 4781 to 4806, 4817, 4831, 4838, 4846, 4923 to 4928, 4937 to 4940, 5076, 5077, 5218 to 5222, 5273 to 5290, 5317 to 5329, 5352, 5353, 5386, 5416, 5419, 5437 to 5442, 5523 to 5575, 5577 to 5579, 5583, 5589, 5596 to 5605, 5650 to 5653, 5661, 5663 to 5667, 5691 to 5694, 5711, 5712, 5738, 5739, 5772, 5788, 5794, 5797, 5800, 5801, 5865 to 6013, 6058 to 6154, 6156 to 6206, 6213, 6223 to 6227, 6301, 6320 to 6336, 6357 to 6360, 6389 to 6392, 6401 to 6436, 6487, 6488, 6536, 6551, 6554, 6559, 6571 to 6586, 6624 to 6626, 6634 to 6637, 6646, 6647, 6675, 6713 to 6767, 6890 to 6897, 6903, 6904, 6936, 6937, 6940, 6941, 6951 to 6955, 7177, 7181, 7192, 7198, 7199, 7208, 7230, 7238, 7245, 7274, 7275, 7399, 7400, 7466, 7501 of 2012; RFA Nos. 314 to 326, 337 to 340, 378, 379, 391, 392, 395, 396, 404 to 406, 449, 452, 461, 473, 478, 493, 502, 508, 998 to 1003, 1024 to 1026, 1050 to 1053, 1059, 1065, 1083, 1171, 1216, 1218, 1608 to 1610, 1674, 1790, 2212, 2213, 2309, 2331, 2350, 2362, 2366, 2381 to 2383, 2610, 2640, 2766, 2767, 2839 to 2849, 3183 to 3185, 4276, 4277, 4318, 4343, 4355, 4372, 4380, 4450, 4451, 4463, 4500, 4501, 5030, 5661, 5662, 5895 to 5897, 6157, 6158, 6525, 6828 to 6830, 7096, 7120, 7121, 7501 and 8001 of 2013; and RFA Nos. 220, 763 and 780 of 2014.
(2.) As the issues in the aforesaid appeals are common, the same are being disposed of together.
(3.) Details of different acquisitions involved (a) State of Haryana, vide notification dated 31.7.2006, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act') sought to acquire land measuring 110 acres, 7 kanals and 19 marlas, situated in village Sotai, Tehsil Ballabgarh, District Faridabad for development as Industrial Model Township (IMT). The same was followed by notification dated 9.8.2007, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 15.7.2008, assessed the market value of the land @ Rs. 16,00,000/- per acre. Subsequently, in view of the negotiations with farmers and landowners, the amount of compensation was enhanced to Rs. 26,00,000/- per acre. Aggrieved against the award of the Collector, the land owners filed objections which were referred to the learned court below, who keeping in view the material placed on record by the parties, assessed the market value of the acquired land @ Rs. 707/- per square yard. (b) Vide notification dated 31.7.2006, issued under Section 4 of the Act, State of Haryana sought to acquire the land measuring 113 acres, 6 kanals and 0 marlas, situated in village Nawada Tigaon, Tehsil Ballabgarh, District Faridabad for development as IMT. The same was followed by notification dated 9.8.2007, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 15.7.2008, assessed the market value of the land @ Rs. 16,00,000/- per acre. Subsequently in view of the negotiations with farmers and landowners, the amount of compensation was enhanced to Rs. 26,00,000/- per acre. Aggrieved against the award of the Collector, the land owners filed objections which were referred to the learned court below, who keeping in view the material placed on record by the parties, assessed the market value of the acquired land @ Rs. 707/- per square yard. (c) Vide notification dated 31.7.2006, issued under Section 4 of the Act, State of Haryana sought to acquire land measuring 320 acres, 1 kanal and 7 marlas, situated in village Mujeri, Tehsil Ballabgarh, District Faridabad for development as IMT. The same was followed by notification dated 9.8.2007, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 15.7.2008, assessed the market value of the land @ Rs. 16,00,000/- per acre. Subsequently in view of the negotiations with farmers and landowners, the amount of compensation was enhanced to Rs. 26,00,000/- per acre. Aggrieved against the award of the Collector, the land owners filed objections which were referred to the learned court below, who keeping in view the material placed on record by the parties, assessed the market value of the acquired land @ Rs. 707/- per square yard. (d) Vide notification dated 31.7.2006, issued under Section 4 of the Act, State of Haryana sought to acquire the land measuring 605 acres, 6 kanals and 12 marlas, situated in village Machgar, Tehsil Ballabgarh, District Faridabad for development as IMT. The same was followed by notification dated 9.8.2007, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 15.7.2008, assessed the market value of the land @ Rs. 16,00,000/- per acre. Subsequently in view of the negotiations with farmers and landowners, the amount of compensation was enhanced to Rs. 26,00,000/- per acre. Aggrieved against the award of the Collector, the land owners filed objections which were referred to the learned court below, who keeping in view the material placed on record by the parties, assessed the market value of the acquired land @ Rs. 707/- per square yard. (e) Vide notification dated 31.7.2006, issued under Section 4 of the Act, State of Haryana sought to acquire land measuring 626 acres, 31 kanals and 15 marlas, situated in village Chandawali, Tehsil Ballabgarh, District Faridabad for development as IMT. The same was followed by notification dated 9.8.2007, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector'), vide award dated 22.7.2008, assessed the market value of the land @ Rs. 16,00,000/- per acre. Subsequently in view of the negotiations with farmers and landowners, the amount of compensation was enhanced to Rs. 26,00,000/- per acre. Aggrieved against the award of the Collector, the land owners filed objections which were referred to the learned court below, who keeping in view the material placed on record by the parties, assessed the market value of the acquired land @ Rs. 1,053/- per square yard.;