SABINA, J. - (1.) THIS order will dispose of RFA Nos. 416, 331, 332, 329, 327, 333, 768, 414, 328, 325, 326, 415, 330 of 2004 as the same have arisen out of judgment passed by the District Judge dated 12.11.2003.
(2.) VIDE notification dated 29.3.1996 under Section 4 of the Land Acquisition Act, 1894 ('the Act' for short), 23.84 acres of land was sought to be acquired within revenue estate of village Gurgaon for development and utilisation of land for sectors 2 and 3 Road at Gurgaon. Declaration under Section 6 of the Act was issued on 30.3.1996. Land Acquisition Collector, vide award dated 31.3.1997 awarded compensation to the land owners @ Rs. 11,73,000/ - per acre for chahi land, Rs. 6,12,000/ - per acre for magda and banjal land, Rs. 31,28,000/ -per acre for gair mumkin plots along with other statutory benefits. Dis -satisfied with the award, land owners sought references under Section 18 of the Act . On the pleadings of the parties, following issues were framed by the District Judge: - ''1. What was the market value of the acquired land on the date of notification under Section 4 of the Land Acquisition Act? OPP 2.Whether petitioners are entitled to any enhanced compensation and if so, to what extent ? OPP 3. Relief '' Vide the impugned award 12.11.2003, reference court dismissed the references. Hence, the present appeals by the land owners.
(3.) LEARNED counsel for the appellants have submitted that the reference court had erred in discarding the sale deeds relied upon by the land owners. In fact, as per the sale deeds, proved on record, Ex. P -4 to Ex. P -6, the value of the land was Rs. 36,30,000/ - per acre. Learned counsel have placed reliance on sale deed Ex.P -2 to argue that the value of the land was more than 1 crore per acre.;