RETA RAM Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Petitioner has prayed for following substantive reliefs:-

(2.) Petitioner was recorded owner of land comprised in Khata No.3, Khatauni No.3, Khasra No. 1224/793, measuring 0/19/13 Hectares in Mohal Tatapani, Tehsil Karsog, District Mandi, H.P.

(3.) On 6/2/2013, Special Secretary Public Works, Government of H.P., issued notification under Sec. 4 of Land Acquisition Act, 1894, for acquisition of land in villages Tatapani and Kidia of Tehsil Karsog and District Mandi, H.P. for public purpose i.e. for construction of Tatapani-Shakrala road. Out of the above mentioned land of the petitioner, land measuring 0-9-2 hectares was also proposed to be acquired and was depicted by Khasra No. 1224/793/1. On completion of process of acquisition, the Land Acquisition Collector offered the market price of the land acquired for aforesaid purpose, vide award No. 128, dtd. 30/3/2015. Petitioner was also offered the market price of his acquired land. Subsequent to acquisition, land acquired from petitioner was depicted by a Khasra No. 1432/1224/793.