(1.) This order will dispose of
(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 Haryana State Industrial & Infrastructure Development Corporation (for short, 'HSIIDC'), the prayer is for reduction thereof.
(3.) (I) Vide notification dated 5.10.2005, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire 268 acres, 2 kanals and 5 marlas, situated in village Aterna, Hadbast No. 44, Tehsil and District Sonepat for development as Sector 59-60 (residential) in village Nangal Kalan, Aterna and Sersa, Tehsil & District Sonepat. The same was followed by notification dated 4.10.2006, issued under Section 6 of the Act. The Collector, vide award No. 13 dated 17.10.2008, assessed the market value of the acquired land @ Rs. 16,00,000/- per acre.