STATE OF H.P. Vs. KANSHI RAM

JUDGEMENT

(1.) All these appeals are being decided by common judgment as these arise from the same common award dtd. 16/10/2015, passed by learned District Judge, Bilaspur in Land Reference Petition Nos. 28/4 of 2013, 29/4 of 2013, 30/4 of 2013 and 31/4 of 2013.

(2.) The total land measuring 11/7/0 bighas was proposed to be acquired by the State Government for construction of link road "Namhol-Bahadurpur" in village Tipra, District Bilaspur.Notification dtd. 25/11/2009 under Sec. 4 of the Land Acquisition Act was published in Rajpatra dtd. 3/12/2009. Land Acquisition Collector vide award No. 14 of 2011 dtd. 9/12/2011 awarded the marked price ranging from Rs.1,54,284.00 to Rs.7, 97,134.00 per bigha, depending upon the classification of the land.

(3.) Aggrieved against the award passed by the Land Acquisition Collector, the claimants preferred Reference Petitions under Sec. 18 of the Land Acquisition Act, which came to be registered as Reference Petition Nos. 28/4 of 2013, 29/4 of 2013, 30/4 of 2013 and 31/4 of 2013 before learned District Judge, Bilaspur. The reference Court re-determined the market value at the rate of Rs.10,28,571.00 per bigha, irrespective of the classification.