STATE OF H.P. Vs. BRIJ PAL SINGH

JUDGEMENT

(1.) Appellants have preferred the present appeal under Sec. 54 of the Land Acquisition Act, (hereinafter referred to as 'the Act'), against the award, passed by learned Additional District Judge-I, Kangra at Dharamshala (hereinafter referred to as the 'trial Court'), dtd. 23/11/2012 in reference case No.4-J/2010/2006.

(2.) During the pendency of the appeal, before this Court, the sole respondent, has expired and vide order dtd. 30/9/2020, his legal representatives, were ordered to be brought on record.

(3.) For the sake of convenience, the parties to the present appeal, are hereinafter referred to, in the same manner, in which, they were referred to, by the learned trial Court.