VED PARKASH MITTAL Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) This appeal has been preferred against award dtd. 22/2/2019 passed by Reference Court, i.e. Additional District Judge-II, Una, District Una, H.P. in LAC Petition RBT No. 39/2017/2013, titled as Ved Parkash Mittal Vs. LAC and another, whereby claim of the appellant, for enhancing the compensation has been rejected.

(2.) Undisputedly, land belonging to the petitioner, alongwith other land situated in Up Mohal Ram Nagar, Tehsil Amb, District Una, H.P., was acquired by issuing Notification dtd. 19/12/1995 under Sec. 4 of the Land Acquisition Act (for short the Act) for public purpose, i.e. setting up industrial area.

(3.) After completing due process, Land Acquisition Collector had announced Award No. 1 of 1996 on 3/10/1996, determining the value of land, as mutually agreed between the State and land owners, at the rate of 10,000/- per Kanal without any interest etc. thereon. As per Award, it was decided in the negotiation meeting that no solatin and interest will be given.