COLLECTOR Vs. BHAGWAN DASS

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in all these appeals, the same were taken up together for hearing and are being disposed of by a common judgment.

(2.) THESE appeals are instituted against the award dated 29.9.2007 rendered by the Additional District Judge, Fast Track Court, Kullu in Reference Petitions No. 67/2003, 6/2004, 68/2003, 7/2004, 70/2003, 9/2004, 71/2003, 10/2004, 80/2003, 15/2004, 79/2003, 16/2004, 76/2003, 17/2004, 77/2003, 18/2004, 78/2003, 19/2004, 81/2003, 20/2004, 82/2003, 21/2004, 83/2003, 22/2004, 28/2003, 38/2004, 27/2003, 39/2004, 26/2003, 40/2004, 29/2003, 41/2004 and 30/2003, 42/2004.

(3.) ACCORDING to the appellant, the land was not situated near Sainj Bazaar and the same was not the marketing centre of the area. No commercial activities were expected in or around the area. Due, adequate and reasonable compensation has been paid to the claimants. It was denied that the value of the land was Rs. 10 lakhs per bigha.