VINEY MITTAL, J. - (1.) THIS judgment shall dispose of a bunch of Regular First Appeals, as all the appeals have arisen out of a common award dated August 16, 1995 passed by the learned Additional District Judge, Hisar.
(2.) SOME of the appeals have been filed by the claimants for enhancement of compensation. The State of Haryana has also filed the appeals against the award, claiming reduction of compensation as awarded by the learned Reference Court. Vide notification dated March 22, 1990 issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), 24 kanals and 13 marlas of land was intended to be acquired for the construction of a bus stand at Bhuna, Tehsil Fatehabad, the then District Hisar. A notification under Section 6 of the Act was issued on October 26, 1990. The Land Acquisition Collector rendered his award dated December 6, 1991. A uniform compensation at the rate of Rs. 1,83,000/- per acre was awarded for the entire land. The claimant- landowners remained dissatisfied with the quantum of compensation. Claiming that the compensation was inadequate, they sought references under Section 18 of the Act. The matter was duly referred.
(3.) BEFORE the Reference Court, the partied led their evidence. The claimants appeared as their own witnesses in support of their claim. The claimants also produced PW3 Sish Pal Singh, Patwari Halqa. They also relied upon various sale instances to claim that the acquired land was much more valuable than the market value assessed by the Land Acquisition Collector. Similarly, the respondents also produced various sale instances. Halqa Patwari was produced as RW1, Atma Ram.;