RENUKA JI DAM PROJECT Vs. PANNO DEVI

JUDGEMENT

(1.) Though all the above captioned appeals are directed against various awards passed by learned Court below, but since all these appeals pertain to same area and purpose of acquisition is also same, as such they were tagged together and were being heard together, with the consent of learned counsel representing the parties and are being disposed of vide common judgment.

(2.) By way of aforesaid appeals filed under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), challenge has been laid to award(s) dtd. 15/5/2019 (in RFA's Nos. 371-374 of 2019) and award dtd. 5/11/2018 (in RFA's Nos. 35, 40, 41 and 42 of 2019 passed by learned District Judge, Sirmaur District at Nahan, in various Land Reference petitions as described in the award(s)..

(3.) Undisputedly, the suit land belonging to claimant(s), situate in Mohal Jaincha Majhal and Chamyana, Sub Tehsil Dadahu, District Sirnmaur, H.P., as detailed in the award(s), came to be acquired for public purpose; namely; construction of "Renuka Ji Dam and its submergence area" and acquisition proceedings commenced with the issuance of Notifications under Sec. 4 of the Act on 24/7/2009 and 16/6/2010 respectively. The Land Acquisition Collector (for short "LAC') passed common award(s) No.703, dtd. 1/10/2012 and No. 607, dtd. 25/7/2012 and awarded compensation of the acquired land as per the classification and nature of the land mentioned in the award(s).