VIJENDER JAIN,J - (1.) THIS common judgment will dispose of the above mentioned eight appeals under Clause X of the Letters Patent, which, although, have been preferred against different orders of the learned Single Judges, but the lands of the appellants situated within the revenue estate of Kaithal along with those belonging to others were acquired by the same notifications dated 14.7.1982 and 22.11.1984 issued by the Government of Haryana under Sections 4 and 6 of the Land Acquisition Act, 1894 (for short, 'the Act'), respectively, for a public purpose, namely, for the development of residential and commercial area, Sector 19, Kaithal.
(2.) THE Land Acquisition Collector, Urban Estate, Panchkula, (hereinafter referred to as 'the Collector') assessed the market value of the acquired land at the rate of Rs. 40,000/- per acre, except for 32 kanals and 17 marlas of land which was in depression. The market value of the excepted land was fixed at Rs. 32,000/- per acre. Dis-satisfied with the award of the Collector, the appellants and other land-owners sought references under Section 18 of the Act.
(3.) THE Courts of Reference disposed of the claim petitions by different awards and enhanced the market price of the acquired land of the appellants to Rs. 70,000/- per acre except that of appellant-Smadh Shital Puri Waqia Deh Haja, the market price of whose entire acquired land was fixed at Rs. 40,000/- per acre. Besides, the value of the trees belonging to appellant-Smadh Shital Puri Waqia Deh Haja was assessed at Rs. 2/- per tree.;