Pushpendra Singh Bhati,J. - (1.) These appeals under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act of 1894') have been preferred, claiming the following reliefs: Appeal No. 255/2001: "It is, therefore, most respectfully prayed that this appeal may kindly be allowed and impugned judgment and decree dated 30.11.2000 passed by the learned Addl. District Judge No. 1, Udaipur in Civil Case No. 33/96 may kindly be quashed and set aside. Any other order favourable to the petitioner may also be passed." Appeal No. 356/2001: "It is therefore respectfully prayed that this appeal may kindly be allowed, judgment and decree be modified and further an award of Rs. 9,32,937/- be made in favour of the appellant with further solatium at the rate of 30% per annum and interest at the rate of 15% per annum uptil the date of payment. Costs of proceedings through-out be awarded to the appellant." Appeal No. 53/2002: "It is, therefore, prayed that this appeal may kindly be allowed and the award and decree may kindly be modified and the compensation may be further enhanced to Rs. 10 lacs and appellant be further awarded solatium and interest thereon in accordance with law. (ii) Any other order which may be considered just and proper in the facts and circumstances of the case may kindly be passed in favour of the appellant. (iii) Costs of the appeal may also be awarded to the appellant." Appeal No. 62/2002: "It is, therefore, most respectfully prayed that this appeal may be allowed and the impugned judgment and decree dated 09.11.2000 passed by the learned Addl. District Judge No. 1, Udaipur may kindly be quashed and set aside. Any other order favourable to the appellant may also be passed."
(2.) The present appeals arise out of the award and decree passed by the learned court below answering the reference with reference to award dated 07.08.1992 passed by the Land Acquisition Officer, Public Works Department, Circle-I, Udaipur.
(3.) The State has preferred the appeals against the enhancement made by the learned court below, while answering the reference and the private persons have preferred the appeals seeking further enhancement of the award, as allowed under the reference.;