UNION OF INDIA Vs. OM PRAKASH AND OTHERS

JUDGEMENT

(1.) By the present order I shall dispose of the above petitions. The issues of law involved in the present petitions are identical. There is only some variation in the facts. For the purpose of this judgment I will take the facts of CM(M) No.1139/2016.

(2.) By the present petition filed under Article 227 of the Constitution of India the petitioner/Union of India seeks to challenge the order dated 4.8.2016 passed by the Reference Court whereby a direction was issued to the Land Acquisition Collector (hereinafter referred to as 'LAC') to correct the Award to the extent of shares and names of the respondents and further direction to the said LAC to file correct statement under Section 19 of the Land Acquisition Act, 1894 (hereinafter referred to as the Acquisition Act).

(3.) The relevant brief facts are that the land measuring 8 biswas of village Khampur Raya belonging to Shamlat Deh was notified for acquisition under section 4 of the Land Acquisition Act on 7.6.2004. A declaration/notification under Section 6 of the said Act was passed by the LAC on 2.6.2007. Award was made on 02.06.2007.