(1.) The learned Reference Court vide its judgment and award dated 24.10.2005 declined to enhance the compensation awarded to the claimants as per the Award No. 8/1996-97 relating to the acquisition of the land in the revenue estate of Village Ranhola, Delhi, and the references made by the Collector under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') were not accepted. Being dissatisfied with the order, the claimants/land owners have filed the present appeals praying for enhancement of the compensation in regard to the acquired lands of the appellants @ Rs. 1 lac per bigha over and above the rate assessed by the Collector.
(2.) Grant of relief in this appeal is vehemently opposed by the respondents and it is argued that the judgment under appeal does not suffer from any error of law and the Reference Court has correctly appreciated the evidence on record and it is submitted that the appeals be dismissed.
(3.) The learned counsel appearing for the respondents, while supporting the judgment of the Reference Court contended:-