LAND ACQUISITION COLLECTOR Vs. RASHPAL SINGH

JUDGEMENT

(1.) By way of this appeal, the appellants-State assail the award passed by learned Additional District Judge (II), Kangra at Dharamshala, District Kangra, H.P. in Reference Case No. 5-J/13/2010, titled as Sheela Devi and another vs. Land Acquisition Collector and other connected matter, dtd. 1/8/2017, in terms whereof, the Reference Petition filed under Sec. 18 of the Land Acquisition Act by the respondents herein was allowed in the following terms:-

(2.) Mr. Rajat Chauhan, learned Law Officer has argued that the award passed by learned Reference Court is bad as while passing the impugned award, learned Reference Court erred in not appreciating that one year purchase price of the land stood worked out to Rs.5,28,000.00 per hectare, which was taken into consideration by the learned Collector while passing the award and the reliance placed upon by the learned Reference Court upon Ext. P-2, which was the award passed in Reference Case No. 104-J/13/2010, titled as Babu Ram vs. LAC, was totally unwarranted as there was not only distance between the land subject matter of the said award and the land of the respondents but the land of the present land owners was of inferior quality as compared to the land involved in the other reference cases. Accordingly, on these bases, the award passed by learned Reference Court has been assailed. No other point was urged.

(3.) As none has appeared for the respondents, accordingly they are ordered to be proceeded against ex parte.