STATE & ANOTHER Vs. MANI RAM BAHUGUNA

JUDGEMENT

(1.) This appeal, preferred under section 54 of the Land Acquisition Act 1984 (for short, the Act), is directed against the judgment and decree dated 2.11.2001 passed by District Judge, Tehri Garhwal, in Land Acquisition Reference No.3 of 1990, whereby the claimant-respondent alongwith his brothers Padam Datt and Dev Datt was awarded a compensation of Rs.1,32,881.66 in addition to the amount what they have already received.

(2.) Brief facts, giving rise to the present appeal, are that the land belonging to the claimant-respondent and others pertaining to Ward No.1 of Tehri Town was acquired and notification under Section 4(1) of the Act was published on 11.4.1981. Thereafter the possession of the land under acquisition was taken. The Special Land Acquisition Officer (Irrigation) Tehri Garhwal, after completing necessary formalities, has passed the Award on 22-9- 1986. Being dissatisfied by the said Award, the claimantrespondent filed his objections, which gave rise to a reference under Section 18 of the Act before the District Judge. The said reference was registered as Land Acquisition Reference No. 3 of 1990.

(3.) The learned reference Court framed as many as five issues in the case:-