N.C. Jain, J. - (1.) This judgment of mine will dispose of Regular First Appeal No. 2997 to 3000, 3015, 3043 to 3059, 3093 of 1989, 149 to 157, 275, 1585, 1586, 1588, 1607 to 1609, 1642, 1649, 1650 to 1652 all of 1990 and 1049 of 1991 filed by the claimants and Regular First Appeal Nos. 4 to 11, 92 to 127, 129 to 131 of 1990 filed by the Union of India as they arise out of common Award of the Additional District Judge, dated 30.8.1989.
(2.) In pursuance of notification dated 22.3.1985 under Sec. 4 of the Land Acquisition Act (hereinafter referred to as 'the Act'), the State of Haryana sought to acquire 1130 acres 5 Kanals 4 marlas of land situated in village Manesar, Tehsil and District Gurgaon for public purpose, namely, setting up of National Security Guards Complex. The Land Acquisition Collector vide his Award dated 28.5.1985 assessed the market value of the acquired land at the following rates: Chahi Rs. 50,000/ - per acre Magda Rs. 45,000/ - per acre Bhud Rs. 40,000/ - per acre Banjar Rs. 35,000/ - per acre Gair Mumkin Rs. 20,000/ - per acre
(3.) The land -owners sought reference under Sec. 18 of the Act and the Additional District Judge by his Award under challenge before this Court has assessed the market value of the acquired land at a flat rate of Rs. 59,290/ - per acre.;