(1.) This order will dispose of R.F.A. Nos. 3120 to 3134, 3877 to 3890, 4075 to 4078, 4144, 4796 to 4799, 5432, 5442, 6040 to 6043, 6894, 7539, 7540 of 2011; RFA Nos. 1344 to 1403, 3161 to 3200, 3312 to 3314, 4035 to 4038, 4726, 4836, 4841, 4941 to 4992, 4996 to 5059, 5253 to 5257, 5449 to 5502, 6545 of 2012;
(2.) In the appeals filed by the landowners, they are seeking further enhancement of compensation for the acquired land, whereas in the appeals filed by the State, the prayer is for reduction thereof.
(3.) (i) Vide notification dated 6.11.2003, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire land measuring 6.78 acres in the revenue estate of village Sonda, Hadbast No. 114, Tehsil and District Ambala for development and utilization thereof as public utilities area for Sector 10 (Pocket), Ambala City. The same was followed by notification dated 15.7.2004, issued under Section 6 of the Act. The Land Acquisition Collector (for short, 'the Collector') vide award No. 1 dated 26.4.2006, assessed the market value of the acquired land @ Rs. 8,00,000/- per acre. (However, in certified copy of the award, it has been wrongly mentioned as Rs. 52,85,500/- per acre. Dissatisfied with the award of the Collector, the land owners filed objections. On reference under Section 18 of the Act, the learned court below vide award dated 2.2.2011 assessed the market value of the acquired land @ Rs. 512/- per square yard.
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