Mahesh Chandra Sharma, J. - (1.) Since all these misc. appeals and the cross objections relate to common judgment of District Judge Jhunjhunu dated 22.9.2006 passed in Reference Applications Cases Nos. 82A/1999, 249/98, 228/98, 231/98, 240/98, 243/98, 248/98, 241/98, 229/98, 340/98, 230/98, 233/98, and 250/98, whereby the DJ allowed the reference applications and reducing the award money in reference cases Nos. 242/98 and 236/98, they are being disposed by this common judgment.
(2.) The facts have been set out in the impugned judgment and hence I am not repeating the same here except wherever necessary.
(3.) Facts in brief are that a Notification under Section 4(i) of the land Acquisition Act, 1894 was issued on 21.7.1995 for acquiring various lands in village Khidarsir, Tehsil and District Jhunjhunu. Thereafter Notification under Section 6 was issued and the lands were acquired. The Land Acquisition Officer passed an award dated 16.9.1997 after considering all the aspects of the matter. The land was valued at Rs. 28,600 per bigha. The preliminary award was approved by the State Government and the Land Acquisition Officer passed the final award on 11.3.1998. The awardees submitted reference to the Land Acquisition Officer which were referred to the DJ Jhunjhunu. The DJ Jhunjhunu consolidated the various references and by a common order dated 22.9.2006 decided all the references made against the award dated 11.3.1998. The appellants RIICO filed misc. appeals against the order of the DJ passed in reference cases Nos. 82A/1999, 249/98, 228/98, 231/98, 240/98, 243/98, 248/98, 241/98, 229/98, 340/98, 230/98, 233/98, and 250/98, wherein the DJ increased the cost of the land from Rs. 28,600 to Rs. 36,300/-. The appellants in Claim References Nos. 242/98 (Misc. Appeal No. 3891/2006) and 236/98 (Misc. Appeal No. 3892/2006) filed appeals for increasing the award money which was reduced in the order dated 22.9.2006.;