GENERAL MANAGER, NORTHERN RAILWAY Vs. GANGA RAM

JUDGEMENT

(1.) All the above captioned appeals are directed against the award dtd. 31/8/2012 passed by learned Additional District Judge, Una, District Una, H.P. and as such, same are being taken up together for adjudication with the consent of learned counsel representing the parties.

(2.) By way of aforesaid appeals filed under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), challenge has been laid to common award dtd. 31/8/2012, passed by learned Additional District Judge, Una, in Reference Petition No.29/2009, titled as Agya Ram and Another vs. LAC and Others, alongwith other connected Land Reference petitions, as described in the award.

(3.) Undisputedly, the suit land belonging to the claimants, situate in Up Mohal Basal/Thakurdwara, Tehsil and District Una, H.P., came to be acquired for public purpose; namely; construction of 'Una ' Talwara Rail Line' and acquisition proceedings commenced with the issuance of Notification under Sec. 4 of the Act on 21/3/1998. The Land Acquisition Collector (for short 'LAC') passed an award No.07, dtd. 19/9/2000 and awarded compensation of the acquired land as per the classification of the land mentioned in the award.