NAVITA ALIAS VANITA Vs. STATE OF H P

JUDGEMENT

(1.) HEARD learned counsel for the parties. Land was acquired for the construction of a play ground for Middle School, Nagli, Tehsil Rampur, District Shimla. Out of this acquired land, half belonged to late Sh.Khushi Ram and half belonged Whether the reporters of local papers may be allowed to see the Judgment? to late Sh.Om Parkash and late Sh.Lekh Raj. The petitioners are the legal heirs of Sh.Khushi Ram and the respondents No.3 to 11 are the legal heirs of S/Sh.Om Parkash and Lekh Raj. It is not disputed before me that Sh.Khushi Ram was entitled to half share of the compensation and S/Sh.Om Parkash and Lekh Raj were jointly entitled to the other half share of the compensation.

(2.) IN view of the aforesaid undisputed facts, this petition is disposed of with the directions that the amount awarded by the learned Land Acquisition Collector shall be shared equally, i.e., half share in the entire compensation shall go to Ms.Navita, Ms.Charu, Ms.Kalyani, Rahul and Sudarshan, petitioners in equal shares, i.e., they shall have 1/10th share each in the compensation.

(3.) THE petition is disposed of in the aforesaid terms. No order as to costs. Dasti copy.