UNION TERRITORY Vs. PRABHJOT SINGH

JUDGEMENT

(1.) THIS order will dispose of a bunch of 261 appeals, as common questions of law and facts are involved.

(2.) R .F.A. Nos. 1525, 1526, 1627, 1639, 1702 to 1712, 1721, 1737 to 1739, 1793 to 1814, 2005, 2037, 2038, 2073, 2116, 2208, 2212, 2214 to 2218, 2251 to 2261, 2286, 2287, 2471 to 2473, 2510, 2511, 2796 of 2005, 2272 to 2275, 2298 to 2402, 2415, 2632, 3241, 4355, 4447, 4465 of 2006, 2294 to 2307, 2405, 2406, 3909, 4534, 4535 of 2007, 312 to 355, 404, 709, 710, 2009 of 2008 have been filed by the land owners seeking further enhancement of compensation for the acquired land.

(3.) IN R.F.A. No. 2684 of 2005 the land owners have filed cross objections seeking further enhancement of compensation.