- (1.)They are heard.
This order shall also govern the disposal of F.A. No.15/2011, F.A.No.972/2010, F.A. No.973/2010, F.A. No.974/2010, F.A. No.975/2010, F.A. No.976/2010, F.A. No.977/2010 and F.A. No.978/2010 as the common questions are involved and all the matters were heard together and are being decided by this common order. For the purpose of this order, the facts are taken from F.A. No.15/2011.

(2.)The first appeal bearing F.A. No.15/2011 has been filed against the judgment and decree dated 20/08/2010, passed by IX Additional District Judge, Indore in Reference Case No.40/2010, whereunder, the learned trial Court dismissed the application filed by the appellants/claimants for redetermination of compensation under Section 28A of the Land Acquisition Act, 1894(hereinafter referred to as "the Act").
(3.)By notification under Section 4 of the Act on 26/08/1983, the State Government acquired total land admeasuring 1638.96acres situated in five villages namely, 1. Sukh Niwas 2. Signora 3. Navada Path 4. Hukma Khedi and 5. Ahir Khedi in Tehsil and District Indore.