Rameshwar Singh Malik, J. - (1.) This batch of 693 Regular First Appeals, out of which appeals bearing RFA No.6437 to 6456, 6660, 6661, 7278 to 7388 of 2012, 2591 to 2699, 3151 to 3203, 3322, 4057, 4151, 5553, 10470 to 10472 of 2014, 508 to 515, 537, 2026, 2531 and 2532, 3744, 3865, 4280 of 2015, filed by the State of Haryana and remaining appeals bearing RFA Nos. 4475 to 4477, 4752, 4774, 4832, 5066 to 5072, 5225 to 5227, 5313 to 5316, 5407, 5581, 5585, 5777, 5814, 5815, 6293 and 6302, 6537, 6548, 6558, 6608 to 6610, 6673 of 2012, 355 to 358, 431, 432, 854 to 866, 907 to 914, 960, 961, 1078, 1080, 1106, 1638 to 1641, 1654, 1784, 1785, 1973, 1974, 2059 to 2065, 2208, 2209, 2306, 2337, 2471, 2472, 2775, 2776, 2821, 2851, 2878, 3366, 3372, 3544, 3545, 3856, 3857, 3902 to 3905, 4002, 4003, 4025, 4026, 4094 to 4097, 4144 to 4148, 4245, 4246, 4289, 4290, 4307, 4308, 4321, 4323, 4333, 4346 to 4348, 4354, 4364, 4393, 4420, 4455, 4458, 4466, 4495, 5376, 5423, 5663, 5665, 5696 to 5711, 5840, 5859 to 5861, 5872, 5873, 6060 to 6063, 6337 to 6340, 6352, 6353, 6356, 6367, 6372, 6389 to 6395, 6428, 6467 to 6469, 6504, 6505, 6536, 6546, 6800, 6801,6854, 6855, 6856, 6900 to 6903, 6937, 6938, 7852 to 7869, 7887 to 7890, 7893 to 7895, 8005, 8049 of 2013, 44, 45, 210, 237, 243, 364, 371, 384, 477 to 479, 544, 590, 686, 700 to 705, 794 to 796, 813, 840, 841, 846, 847, 852, 1009, 1011, 1012, 1041, 1050 to 1054, 1072, 1105, 1116 to 1121, 1222 to 1224, 1229, 1230, 1414, 1422, 1585,1588, 1589, 1594, 1595, 2101, 2174, 2200, 2296, 2302, 2312, 3076 to 3082, 3219, 3348, 3349, 3380, 3608 to 3613, 3676, 3697, 3702, 3704, 3707, 3811 and 3812, 4300, 4315, 4316, 4395, 4396, 4399, 4548, 4929 to 4937, 4979, 4994, 5014, 5218, 5237, 5238, 5271, 5434, 5439, 5484, 5552, 5957, 5958, 6117, 7230, 7261, 7301, 7302, 7348, 7658, 7697, 8108, 8935, 8936, 9131, 9253, 9254, 9663, 9723, 9820, 10061 of 2014, 319, 337, 918, 940, 1382, 2115, 2170, 2171, 2182, 2253, 2312, 2694 of 2015 filed by the landowners and cross-objections Nos.35-CI, 37-CI and 39-CI of 2013, 13-CI to 18-CI of 2015 and 168-CI of 2015 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.
(2.) Briefly put, facts necessary for disposal of instant set of appeals are that the State of Haryana sought to acquire land at public expenses for public purpose; namely for the development and utilization of land for 150 meter wide periphery Road for linking Dawarka Township Delhi from Gurgaon, out of the revenue estates of as many as 11 villages. Accordingly, notification dated 25.01.2008 was issued under Section 4 of the Land Acquisition Act, 1894, (for short 'the Act'), which was followed by notification dated 18.03.2008 under Section 6 of the Act. Land Acquisition Collector (for short 'LAC') announced his different village-wise awards on different dates, assessing the market value of the acquired land at the uniform rate of Rs.50 lacs per acre for some villages, at the uniform rate of Rs.60 lacs per acre qua the land of other villages and also at the uniform rate of Rs.90 lacs per acre qua the land of remaining villages.
(3.) Dissatisfied with the market value assessed by LAC, land owners of all these 11 villages filed their respective objections under Section 18 of the Act and as a consequence thereof, large number of land references were forwarded to the learned reference court for its decision. Learned reference court, vide its different awards, assessed the market value of the acquired land at different rates, as per the evidence available on record, pertaining to the land of each village.;