P.K.LOHRA,J. - (1.) All these appeals under Section 37 of the Arbitration and Conciliation Act, 1996 are arising out of different orders passed by the Courts of Additional District Judge at Udaipur on the applications of land owners, whose land is acquired by the National Highways Authority of India (NHAI), however, substantially the issues canvassed by the respective appellants relate to determination of compensation in terms of sub-section (7) of Section 3G of the National Highways Act, 1956 (for short, 'Act of 1956'). Therefore, all are heard together and disposed of by this common judgment.
(2.) In all, six appeals are preferred, out of which three are by land owners and three by NHAI. In case of acquisition of land of M/s. Jain Grani Marmo Pvt. Ltd., it has laid solitary appeal whereas in case of M/s. Arihant Tiles and Marbles Pvt. Ltd., to counter its appeal, NHAI has preferred two cross appeals. Likewise, cross appeals are filed by rival parties in case of M/s. Mahima Mines and Minerals Pvt. Ltd.
(3.) Scorning the factual matrix in detail, bare necessary facts for the purpose of disposal of all these appeals are that NHAI proceeded to acquire part of the land allotted for industrial purpose by RIICO to the land owners with issuance of Notification under Section 3A of the Act of 1956. While determining compensation, the Competent Authority (L.A.) cum Sub Divisional Officer, Girwa, determined the compensation under different heads with interest under Section 2G of the Act of 1956. The appellant land owners, being dissatisfied with the quantum of compensation determined and awarded, submitted applications under Section 3G(5) of the Act of 1956 for de novo determination of compensation by Arbitrator, to be appointed by the Central Government. The Arbitrator, thereafter, made endeavour to examine the quantum of compensation determined by competent authority under different heads and finally passed Arbitral Awards.;