STATE OF H.P. Vs. SAWARN DASS

JUDGEMENT

(1.) Since all the above captioned appeals as well as Cross Objections, having been filed by the respective parties, are directed against the award dated 27.06.2015 passed by learned District Judge (Forest), Shimla, the same are being taken up together for adjudication with the consent of learned counsel representing the parties.

(2.) By way of all the aforementioned appeals, filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), as well as Cross Objections in the respective appeals, filed under Order 41 Rule 22 of the Code of Civil Procedure (hereinafter after referred to as 'CPC'), challenge has been laid to a common award dated 27.06.2015 passed by learned District Judge (Forest), Shimla in Land Reference Petition No.7-4 of 2014/11, titled as: Sawaran Dass vs. State of H.P. and Others, alongwith other connected Land Reference petitions, as described in the award.

(3.) I have heard learned counsel for the parties and gone through the record of the case.