V.K.BALI, J. - (1.)BY this common order, I propose to dispose of four connected Regular First Appeals bearing Nos. 2474, 2454, 2558 of 1987 and 1740 of 1988 as the same emanate from the same notification and, thus, involve common questions of law and facts. The bare minimum facts that, however, need a necessary mention, have been extracted from RFA No. 2454 of 1987 as it is in this case, learned counsel for the parties state, evidence was recorded.
(2.)GOVERNMENT of Haryana issued notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act of 1894') on 27.3.1981 intending to acquire three Bighas one Biswa, equivalent to 9228 sq. yards, of land for a public purpose, namely, for construction of the Income Tax Office, Rohtak by the Income Tax Department. The follow-up declaration under Section 6 of the Act of 1894 came into being on 2.7.1981. Land Acquisition Collector, vide his award dated 27.2.1984 assessed market value of the acquired land @ Rs. 200/- per sq. yard for an area upto 2722-1/2 sq. yard, whereas, rest of the area was evaluated @ Rs. 100/- per sq. yard. Dissatisfied with the wholly inadequate compensation assessed by the learned Collector, landowners sought reference under Section 18 of the Act of 1894 and learned Additional District Judge, Rohtak, vide his award dated 14.8.1987 enhanced the compensation with regard to 2722-1/2 sq. yard to Rs. 300/- per sq. yard, whereas rest of the land was evaluated @ Rs. 200/- per sq. yard.
The landowners are still dissatisfied, as they had made a claim for granting compensation @ Rs. 1000/- per sq. yard. They have, thus, filed the present appeals for further enhancement of the compensation.

(3.)INCOME Tax Department has filed cross-objections in all the cases seeking restoration of the award passed by the learned Collector, dated 27.2.1984.