- (1.) VIDE this judgment following RFAs would be disposed of as these have arisen out of the same acquisition. Appeals filed by the claimants 1.RFA No.1210 of 2007 2.RFA No.1610 of 2007 3.RFA No.1611 of 2007 4.RFA No.1693 of 2007 5.RFA No.2222 of 2007 6.RFA No.999 of 2008 Appeals filed by the State 1. RFA No.1040 of 2007 2. RFA No.1041 of 2007 3. RFA No.1042 of 2007 4. RFA No.1043 of 2007 5. RFA No.1044 of 2007 6. RFA No.1414 of 2007 Appeals filed by the Agriculture Marketing Board 1. RFA No.2915 of 2007 2. RFA No.2916 of 2007 3. RFA No.2917 of 2007 4. RFA No.2918 of 2007 5. RFA No.2919 of 2007 6. RFA No.2920 of 2007 7. RFA No.2989 of 2007 Appeal filed by the Market Committee 1. RFA No.4441 of 2007
(2.) VIDE notification under Section 4 of the Land Acquisition Act, 1894 (in short 'Act') was issued on 16.03.2000. Land measuring 187 kanals was sought to be acquired in village Babarpur for construction of New Grain Market. Declaration under Section 6 of the Act was issued on 13.11.2000. The Land Acquisition Collector vide its award dated 16.07.2002 assessed the market value of land @ Rs. 4,00,000/ - per acre qua the land acquired upto depth of one acre on GT road whereas, Rs. 2,00,000/ - per acre was allowed for the remaining land along with other statutory benefits. Being dissatisfied with the market value of the land assessed by the Land Acquisition Collector, land owners sought reference under Section 18 of the Act.
(3.) ON the pleadings of the parties following issues were framed by the Reference Court: - 1. What was the market value of the acquired land at the time of its acquisition? OPP 2. Whether the petitioners are entitled to any enhancement in the compensation awarded by LAC? OPP 3. Whether the petition is not maintainable? OPR 4. Relief. The Reference Court by basing reliance on Exhibit P -15 enhanced the compensation to the tune of Rs. 245.60 P. per square yard. Hence, the present appeals by the landowners as well as by the State and the Market Committee/Agriculture Marketing Board.;