LAND ACQUISITION COLLECTOR Vs. NAROTAM SINGH

JUDGEMENT

(1.) This appeal has been filed against the award passed by learned District Judge (hereinafter referred to as the Reference Court). Land Reference Petition No.3/4 of 2014, titled as Narotam Singh & others vs. The Land Acquisition Collector (Central Zone) HP. PWD, I&PH & another was decided by the Reference Court alongwith a bunch of Land Reference Petitions, wherein Land Reference Petition No.10/4 of 2014, titled as Swaroop & others vs. The Land Acquisition Collector (Central Zone) HP. PWD, I&PH & another, was a lead case and the evidence was led in the said case.

(2.) Appeal preferred by the appellants-State, against the award passed in RFA No. 114 of 2016, titled as Land Acquisition Collector and another vs. Swaroop and others, alongwith connected appeals RFA Nos.115 to 122 of 2016, has been dismissed by this Court vide judgment dated 19.09.2018.

(3.) In present case also State of H.P. has acquired the land of respondents/land owners/claimants alongwith others, including land involved in RFA No. 114 of 2016, for the purpose of construction of Bamta-Ali Khad-ChandpurKandraur road in village Kandraur, Pargana and Tehsil Sadar, District Bilaspur after undertaking the process under the Land Acquisition Act, 1894 (hereinafter referred to as the Act), by passing a common award i.e. award No. 2, dated 28.5.2010 under Section 11 of the Act wherein the Collector had awarded following market value of acquired land according to classification of land:-