RAMESHWAR SINGH MALIK,J. - (1.) This batch of 110 appeals, out of which 55 appeals bearing RFA Nos. 566 to 583, 708 and 1057 to 1092 of 2004, have been filed by the State of Haryana and remaining 55 appeals bearing RFA Nos.763, 1190 to 1192, 1219, 1226 to 1232, 1234 to 1244, 1318 to 1322, 1503 to 1506, 1699 to 1714, 1718 to 1720, 1886, 1965, 2393 and 2394 of 2004, have been filed by the land owners, is being decided vide this common order, as all these appeals arise out of same acquisition and raise identical questions of law and facts. However, with the consent of learned counsel for the parties and for the facility of reference, facts are being culled out from RFA No.1190 of 2004 (Sat Narain and others v. State of Haryana and another).
(2.) Brief facts of the case are that State of Haryana sought to acquire the land out of as many as five revenue estates of village Nindana, Anwal, Bainsi, Kalanaur and Jindran. Land measuring 29.15 acres from revenue estate of village Nindana, 46.84 acres from village Anwal, 15.50 acres from village Bainsi, 25.19 acres from village Kalanaur and 15.53 acres from the revenue estate of village Jindran was acquired at public expenses for public purpose, i.e. for construction of Meham Drain. Accordingly, notification dated 28.12.1996 was issued under Section 4 of the Land Acquisition Act, 1894 ('the Act' for short) which came to be followed by notification dated 5.2.1997 under Section 6 of the Act.
(3.) Land acquisition collector announced his village-wise five awards, i.e. LAC Award No.10 dated 29.4.1997 for village Nindana, LAC Award No.11 dated 8.5.1997 for village Anwal, LAC Award No.20 dated 18.3.1997 for village Bainsi, LAC Award No.1 dated 11.4.1997 for village Kalanaur and LAC Award No.21 dated 28.3.1997 for village Jindran. Adopting the belting system, land acquisition collector awarded Rs.1,10,000/- per acre for Nehri/Chahi land, Rs.70,000/- per acre for Barani land, Rs.60,000/- per acre for Banjar and Gair Mumkin land of village Nindana. Similarly, land acquisition collector awarded Rs.1,10,000/- per acre for Nehri/Chahi land, Rs.70,000/- per acre for Barani land, Rs.60,000/- per acre for Banjar land, Rs.50,000/- per acre for Gair Mumkin land and Rs.40,000/- per acre for Bhur land of village Anwal. Likewise, land acquisition collector awarded Rs.1,10,000/- per acre for Nehri/Chahi land, Rs.70,000/- per acre for Barani land and Rs.50,000/- per acre for Gair Mumkin land of village Bainsi. Again, land acquisition collector awarded Rs.1,10,000/- per acre for Nehri/Chahi land, Rs.70,000/- for Barani land, Rs.60,000/- per acre for Banjar land and Rs.50,000/- per acre for Gair Mumkin land of village Kalanaur. Land acquisition collector awarded Rs.1,10,000/- per acre for Nehri/Chahi land and for Rs.50,000/- per acre for Gair Mumkin land of village Jindran.;