PRINCIPAL SECRETARY Vs. MEHAR CHAND

JUDGEMENT

(1.) All these appeals filed under Sec. 54 of the Land Acquisition Act have been heard and are being decided together, as these involved common question of facts and law and have also arisen from a common award dtd. 19/8/2011, passed by learned Additional District Judge, Mandi.

(2.) The State Government issued notification under Sec. 4 of the Land Acquisition Act, 1894 (for short 'the Act') on 8/7/1992 for acquiring land measuring 0/41/23 hectares in Village Alyana, Tehsil Sarkaghat, District Mandi, H.P. for construction of Sarori-Rissa Road. The land was to be acquired, as noticed above, included the lands of respondents in the instant appeals.

(3.) The Land Acquisition Collector, HP PWD, Mandi vide award dtd. 7/12/1995 offered the market value of Rs.13,166.20 for entire land proposed to be acquired.