MRS. AVTAR SACHDEV AND ORS. Vs. UNION TERRITORY

JUDGEMENT

(1.) THIS order will dispose of a bunch of 394 appeals, as common questions of law and facts are involved.

(2.) RULE F.A. Nos. 896, 989 to 1009, 1215 to 1231, 1393 to 1397, 1399, 1400, 1407, 1408, 1445, 2440, 2441 of 2005, 124, 125, 194 to 198, 478, 548 to 556, 1156 to 1158, 1244, 1762, 1879, 2055, 2056, 4238, 4301, 4356, 4396 to 4398, 4453 to 4458, 4464, 4479, 4480, 4515 to 4519, 4643, 4648, 4667 of 2006, 51, 62, 63, 73 to 77, 136, 149, 154, 197, 326, 364, 368, 374, 376, 420 to 424, 738, 796, 1094, 1587, 1666 to 1668, 1690 to 1692, 2368, 2770 to 2772, 2965 to 2978, 3017 to 3020, 3026, 3027, 3062, 3071, 3072, 3101 to 3103, 3408 to 3413, 3788, 3789, 3794 of 2007 and 3522 of 2008 have been filed by the land owners seeking further enhancement of compensation for the acquired land.

(3.) IN Rule F.A. Nos. 381 and 2087 of 2007, the land owners have filed cross objections seeking further enhancement of the compensation for the acquired land.