RENUKA JI DAM PROJECT Vs. DINESH KUMAR

JUDGEMENT

(1.) These appeals alongwith Cross-Objection, for appreciation of common questions of facts and law, are being decided by this common judgment.

(2.) Admitted facts of the case are that Project proponent had acquired lands in various villages in District Sirmour for construction of Renukaji Dam and its submerge area including land belonging to respective land owners situated in village Lana-Machher.

(3.) Land involved in present case was acquired by issuing Sec. 4 notification under Land Acquisition Act dtd. 1/8/2009, which was lastly published on 1/9/2009. After completing the due process Award No. 651, under Sec. 11 of Land Acquisition Act, was announced on 21/8/2012. In the said Award, Land Acquisition Collector had determined the rates of land on the basis of classification as under:- <IMG>JUDGEMENT_50_LAWS(HPH)2_2023_1.jpg</IMG>