RAKESH KUMAR JAIN, J - (1.) . This common order shall dispose of 29 appeals bearing RFA Nos. 1740 to 1762, 2273, 1272 of 1997, 1019, 1028, 1129 and 1009 of 1994 as common question of law and facts are involved in these appeals.
(2.) LAND measuring 31.25 acres situated in village Mangalora Kadim was notified under Section 4 of the Land Acquisition Act, 1894 (for short the 'Act') which was published in the official gazette on 26.8.1986 and followed by a notification of declaration dated 28.10.1986 published in the official gazette on 11.11.1986, at the public expense, for the public purpose, namely, for the construction of approaches and guide bunds etc. for proposed Yamuna bridge on Karnal-Meerut road in Karnal District. The District Revenue Officer-cum-Land Acquisition Collector, Karnal vide his award No. 54 for the year 1987-88 dated 18.2.1987 assessed the compensation @ Rs. 25056/- per acre for Chahi land, Rs. 16032/- per acre for Sailab land and Rs. 2016/- per acre for Gair Mumkin Bundh and Gair Mumkin Thokar. The land owners were aggrieved against the award under Section 11 of the Act, therefore, they filed Objections under Section 18 of the Act in which it was claimed that the value of acquired land was Rs. 80,000/- per acre. It was alleged that the acquired land had great potential value on account of its location on the main road and being situated just at a distance of 4 kms. from Karnal Cooperative Sugar Mills, Karnal. It was also averred that factories on either side of Karnal-Meerut road are in existence.
(3.) STATE of Haryana contested the claim petitions and it was alleged that the market value has been assessed by the Land Acquisition Collector as per the prevalent market rate.;