GURUSHARAN SHARMA, J. - (1.) THESE 38 appeals, filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter to be referred to as the Act) arose out of a common judgment and therefore, have been heard together and are disposed of by a common judgment.
(2.) ON 16.10.1987, Notification No. 366 dated 10.9.1987, under Section 4 of the Act was published in Hazaribagh District Gazette for acquisition of total 14.87 acres land of Khata Nos. 2, 3, 5, 6, 9, 10, 12, 13, 14, 15, 16, 18, 19, 20, 24, 25, 28, 35 and 97, situated in village Rundai, within Gola Police Station of Hazaribagh District, for the purpose of excavating and laying out canal to be commonly known as "Bhairwa Jalsai Project." The Collector under the Act prepared the awards, under Section 11 of the Act, which, were pronounced on 14.2.1989 and on the same day possession of the lands under acquisition was also taken by the State Government.
(3.) NATURE of lands as recorded in Khatiyan was Tand I, II and III, Dhan I, II and III and Parti and there were also four wells thereon. The Collector under the Act assessed rate of compensation for Dhan I and Tand I lands (c) Rs. 27,272.00. for Dhan II @ Rs. 17,045.001, for Dhan III @ Rs. 13,636.00, for Tand II @ Rs. 6818.00 for Tand III @ Ra. 1704.50 and for Parti Rasta lands (c) Rs. 852.25 per acre.;