- (1.) AS identical questions of law & facts are involved, therefore, I propose to decide the indicated 12 revision petitions, arising out of the similar impugned orders, by virtue of this common judgment, in order to avoid the repetition.
(2.) TERSELY , the facts and material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petitions and emanating from the record, are that in pursuance of the notification dated 10.2.1983, issued under section 4 of the Land Acquisition Act, 1894 (hereinafter to be referred as "the LA Act"), the petitioner -State of Haryana had acquired the land of respondentslandowners/ interested persons for public purposes. Having competed all the codal formalities, ultimately, the Land Acquisition Collector announced the award.
(3.) AGGRIEVED thereby, the landowners filed the reference petitions u/s 18 of the L.A.Act for enhancement of the compensation. The Land Acquisition Court partly accepted their reference petitions and determined the market value at the rate Rs. 43.87 P per square yard along with all statutory benefits. The regular first appeals (for short "the RFAs") were decided by this Court, by virtue of judgment dated 28.5.2001, rendered in main RFA No.1848 of 1994, titled as "Kashmiri Lal etc. Vs. State of Haryana and another". The indicated judgment has already attained the finality. Having attained finality of judgment of this Court, the respondents -landowners filed and the executing Court accepted the execution -petitions and awarded all the statutory benefits, including interest on the compensation on account of damage caused to them u/s 48 -A of the LA Act, by means of impugned orders dated 6.12.2003 and 3.9.2005.;