STATE OF H.P. Vs. KALAWATI

JUDGEMENT

(1.) It is proposed to deal with all these first appeals as well as cross-objections by this common judgment as they have arisen out of a common award, and those were clubbed together with the exception of award which is subject matter of R.F.A. No. 46 of 1995.

(2.) When hearing commenced in all these appeals and cross-objections, learned Counsel were not at variance that notification under Sec. 4 of the Land Acquisition Act, hereinafter referred to as "the Act" was issued on 17.7.1989. It was published on 23.12.1989 in Himachal Pradesh Rajpatra as well as in two newspapers i.e. Hindi Milap and Dainik Tribune on 13.10.1989. This was followed by notification under Sections 6 and 7 of the Act on 26.3.1990.

(3.) Thereafter Land Acquisition Collector issued notices under Sec. 9 of the Act, and announced his award on 30.6.1990. Public purpose for which the land was acquired was construction of Shoghi-Salana Road. He allowed compensation of the acquired land at the following rates: