LAND ACQUISITION COLLECTOR Vs. PRAKASH CHAND

JUDGEMENT

(1.) This judgment shall dispose of all the aforesaid regular first appeals filed by the Land Acquisition Collector under Section 54 of the Land Acquisition Act (here-in-after referred to as 'the Act') for setting aside the award passed by the learned District Judge, Hamirpur, H.P.

(2.) Brief facts of the case are that the lands were acquired by the State for a public purpose, namely, for setting up of a Regional Engineering College at Hamirpur and two notifications, dated 10.5.1985 and 26.11.1985 were issued under Section 4 of the Act for initiation of the proceedings for the acquisition of the land. The Land Acquisition Collector entered into reference and passed award granting compensation depending upon the quality of the land as under: <FRM>JUDGEMENT_259_SHIMLC3_2010_1.html</FRM>

(3.) Reference petitions were filed by the respondents under Section 18 of the Act and the learned District Judge, Hamirpur; vide his common award in all cases, granted compensation at the rate of Rs. 37,777/- per kanal, irrespective of the quality of land. Being aggrieved by the said award enhancing the compensation, the State has come up in the present appeals against the said award passed by the learned District Judge.