- (1.) THESE appeals have been filed by the State of Rajasthan ('the State') under Section 54 of the Land Acquisition Act, 1894 ('the Act') aggrieved by judgments dated 28.05.2005, 18.08.2005 and 20.12.2005 passed by the District Judge, Pali; whereby, the references made to it under Section 18 of the Act were accepted and the compensation for land acquired was enhanced.
(2.) THE award dated 14.08.1997 was passed by the Land Acquisition Officer ('the LAO') in all the cases for the land acquired for construction of Pali Bypass Road on National Highway No.14 from Sojat Road to Sumerpur Road near Pali. The LAO by his award determined the market value of the land as on the date of publication of the Notification under Section 4 (1) of the Act based on the DLC rates, which were indicated by the Sub Registrar, Pali as under: - ( ) 1 12,100/ - 6,050/ - - - - ! 2 18,150/ - 9,675/ - 200/ - $ !& 3 18,150/ - 9,650/ - 250/ - The LAO determined the amount of compensation taking into consideration the various factors as indicated in Section 23 of the Act and interest under Section 34 of the Act.
(3.) AGGRIEVED against the determination of compensation by the LAO, the land owners/claimants filed applications seeking reference under Section 18 of the Act and the LAO referred the matters to the District Judge, Pali.;