GENERAL MANAGER, RANJIT SAGAR Vs. MOHINDER KUMAR

JUDGEMENT

(1.) For construction of Ranjit Sagar (Thein Dam) Project, land in Village Khairi and adjoining Villages Bhotan, Lahari and Chuhan etc. was acquired by the State by initiating process under Land Acquisition Act, 1894 (herein after referred to as "the Act" for short) by issuing notification under Section 4 of the Act in the months of March/April, 1997.

(2.) Land owners of these villages had preferred Reference Petitions under Section 18 of the Act for enhancement of compensation, determined by the Land Acquisition Collector in various awards.

(3.) In present case, award passed by Land Acquisition Collector pertaining to village Khairi was assailed by land owners by preferring Land Acquisition Petition Nos. 83 of 2000, titled Rattan Chand Vs. The General Manager, Ranjit Sagar (Thien Dam) and others; 84 of 2000, titled Balia through LRS Vs. The General Manager Ranjit Sagar Project (Thien Dam), 85 of 2000, titled Giano Vs. The General Manager, Ranjit Sagar (Thien Dam) and others; and 86 of 2000, titled Brahmi Vs. The General Manager Ranjit Sadar (Thien Dam) and others. All these Reference Petitions were clubbed by the Reference Court by making Land Acquisition Petition No. 85 of 2000 Giano Vs. The General Manager, Rajnit Sagar (Thien Dam) and others as a lead case.