STATE OF H.P. Vs. KARAM CHAND

JUDGEMENT

(1.) The writ petition preferred by the respondents was allowed on 7/12/2011. Notification dtd. 14/2/2008, issued by the State under Sec. 48 of the Land Acquisition Act, 1894 (the Act hereinafter) was quashed and set aside with further directions to the State to pay compensation to the writ petitioners in lieu of their land acquired by the State. Aggrieved, the State has laid challenge to the aforesaid judgment passed by learned Single Judge.

(2.) Facts

(3.) We have heard counsel on both sides and considered material on record.