STATE OF HIMACHAL PRADESH Vs. VIJAY KUMAR

JUDGEMENT

(1.) By way of instant appeal, the award dtd. 3/5/2012 passed by learned Additional District Judge (II), Kangra at Dharamshala, H.P. in RBT Reference Case No. 37-J/2011/2006 has been assailed by the beneficiaries. The various lands came to be acquired in Mohal and Mauza Rajpalwan, Tehsil Fatehpur, District Kangra for construction of "Shah Nehar Project". The notification under Sec. 4 of the Land Acquisition Act (for short, "the Act") was published in H.P. Rajpatra on 20/2/1999.

(2.) Dis-satisfied with the award of Land Acquisition Collector, the respondent herein preferred Reference Petition under Sec. 18 of the Land Acquisition Act, which was registered as RBT Reference Case No. 34-J/2011/2006 in the court of learned Additional District Judge (II), Kangra at Dharamshala. The aforesaid reference case was clubbed with other reference cases bearing Nos.37-J/2011/2006, 35-J/2011/2006,38-J/2011/2006,39-J/2011/2006, 40-J/2011/2006,42-J/2011/2006,44-J/2011/2006, 45-J/2011/2006, 43-J/2011/2006, 32-J/2011/2006, 33-J/2011/2006, 36-J/2011/2006 and 41-J/2011/2006.

(3.) The learned Additional District Judge (II), Kangra at Dharamshala vide a common award dtd. 3/5/2012, decided all the above referred reference cases including Reference case No. 34-J/2011/2006, which is the subject matter of instant appeal.