MANOHAR LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of this common judgment, all the above said appeals are proposed to be disposed of. Reason being, that at the time of hearing of all these appeals, learned Counsel for the parties stated that date of notification under Section 4 of the Land Acquisition Act, 1894 (hereafter referred to as the Act1) is 27.1.1990, which was published in HP Rajpatra on 10.2.1990; except in case of the land which is subject -matter of RFA No. 50 of 1996, wherein this date is 10.2.1990.

(2.) IT was further not disputed that in all these six groups of cases award of the Land Acquisition Collector, HP PWD, Solan is "dated 14.5.1992 vide Award No. 3 of 1992. However, RFA No. 172 of 1995, such award is dated 10.8.1992. On the basis of the awards in reference proceedings under Section 18 of the Act, all these appeals have been identified in six groups.

(3.) THESE were disposed of by the learned District Judge by a common award dated 17.7.1995. Evidence in these cases was recorded in reference, out of which RFA No. 51 of 1996 has arisen. Third group of the following cases : (a) RFA No. 116 of 1996; (b) RFA No. 117 of 1996; (c) RFA No. 118 of 1996; (d) RFA No. 131 of 1996; (e) RFA No. 133 of 1996; (f) RFA No. 141 of 1996; (g) RFA No. 28 of 1997; (h) RFA No. 29 of 1997; (i) RFA No. 31 of 1997; (j) RFA No. 53 of 1997; (k) RFA No. 68 of 1997; and (I) RFA No. 195 of 1997.