- (1.) THIS judgment of mine would dispose of R. F. A. Nos. 1644 to 1648, 2149 to 2151, 2155 to 2159 and 2315 of 1987 all filed by the landowner-claimants as they arise out of the common Award of the Additional District Judge, Bhatinda dated 17. 3. 1987.
(2.) IN order to determine the market value of the acquired land, it is necessary to have a look at the facts of the case and the evidence brought on the record of the case.
(3.) THE State Government by issuance of notification dated 19. 9. 1983 under Section 4 of the Land Acquisition Act (hereinafter referred to as the Act) acquired land measuring 192 kanals situated in village Phus Mandi, Tehsil and District Bhatinda, for the construction of an Oil Depot for Indian Oil Corporation Limited, New Delhi. The Land Acquisition Collector has assessed the compensation at the following rates: 1. Nehri Rs. 30,000/- per acre. 2. Chahi Rs. 23,000/-per acre. 3. Gairmumkin Rs. 30,000/-per acre. The landowners filed several references under Section 18 of the Act for enhancement of compensation and the Land Acquisition Court by its Award under challenge before this Court has determined the market value of the acquired land at the rate of Rs. 32,000/- per acre for Nehri, Rs. 25,000/- per acre for Chahi and for Rs. 32,000/- per acre Ghair Mumkin. In addition to the afore-mentioned valuation, the Additional District Judge has evaluated the land abutting on the road of Bhatinda-Barnala Bhucho upto depth of 50 yards irrespective of the quality of the road at the rate of Rs. 33,000/- per acre. Dissatisfied with the Award of the Additional District Judge, the landowners have approached this Court in these appeals.;