GOVARDHAN, Vs. COLLECTOR, LAND ACQUISITION AND ANR.

JUDGEMENT

(1.) THIS judgment shall dispose of all the aforesaid regular first appeals filed by the appellants under Section 54 of the Land Acquisition Act (here -in -after referred to as 'the Act') against the common award passed by the learned District Judge, Kullu, dated 10.4.2001, vide which he dismissed the petitions filed by the present appellants for the enhancement of the compensation given by the Land Acquisition Collector.

(2.) BRIEFLY stated the facts of the case are that the land of the appellants and others was acquired for construction of National Highway -21, Kullu Bye Pass, situated in Phati Kharaha, Tehsil and District Kullu, H.P. The land of the petitioners measuring 14 -6 -7 bighas was acquired. A notification under Section 4 of the Act was issued which was duly published on 25.8.1991. Thereafter, the Land Acquisition Collector entered into reference and granted compensation to the petitioners at the rate of Rs. 3.00 lac per bigha, irrespective of the quality of the land alongwith other statutory charges.

(3.) I have heard the learned Counsel for the appellants and the learned Advocate General for the respondents and have gone through the record of the case.