Rameshwar Singh Malik, J. - (1.) This bunch of 39 Regular First Appeals bearing RFA Nos. 305 to 325, 618 to 625, 771, 888, 894, 1570, 1574, 1578, 1580, 1603, 4062 and 4728 of 2012, all filed by the landowners, is being decided vide this common order, as all these appeals arise out of the same acquisition and raise identical questions of law and facts. However, with the consent of learned counsel for the parties and for facility of reference, facts are being culled out from RFA No. 1580 of 2012 (Moti Sagar and others Vs. State of Haryana and another).
(2.) Facts are hardly in dispute. State of Haryana sought to acquire land measuring 136.62 acres out of the revenue estate of village Budhera, Tehsil and District Gurgaon, at public expenses for public purpose namely; for Development and Utilisation of land for Extension of Water Works in Gurgaon. Accordingly, notification dated 19.5.2008 was issued under Section 4 of the Land Acquisition Act, 1894 ('the Act' for short), which was followed by notification dated 26.5.2008 under Section 6 of the Act.
(3.) The Land Acquisition Collector, ('LAC' for short), vide award dated 21.12.2009, assessed the market value of the acquired land at the uniform rate of Rs. 25 lacs per acre. Dissatisfied with the assessment of market value at the hands of LAC, landowners filed their objections under Section 18 of the Act and as a consequence thereof, 41 land references were forwarded. The learned reference court, vide its common award dated 16.11.2011, assessed the market value of the acquired land at the uniform rate of Rs.41, 81,500/-per acre. Neither LAC adopted the belting system, nor it was adopted by learned reference court.;