HAWA SINGH Vs. UNION OF INDIA & ANR.

JUDGEMENT

(1.) THE present appeal is directed against a judgment dated 22.03.2007 passed by the Reference Court in respect of the land situated in village Kakrola, covered under Award No.1/1993 -94, made pursuant to the notification issued under Section 4 of the Land Acquisition Act, on 06.06.1991.

(2.) COUNSEL for the appellant states that the present appeal is covered by a common judgment delivered by the Division Bench on 23.10.2008, in a batch of matters pertaining to village Kakrola, lead matter being Ved Prakash & Ors. vs. Union of India & Ors. registered as LAA No.673/2008.

(3.) IN view of the above, counsel for the appellant states that the present appeal be also decided on the same lines as decided by the Division Bench in the case of Ved Prakash (supra). The operative paras of the aforesaid judgment are reproduced herein below: -