LAC Vs. MOHAN LAL

JUDGEMENT

(1.) ALL the appeals arise out of one award being award No. 1 in File No. SML -18/88, passed by the Land Acquisition Collector on 31st January, 2002. The Land Acquisition Collector awarded compensation for different categories of lands by the aforesaid award: -

(2.) THE claimants, who were not satisfied with the award of the Land Acquisition Collector, filed Land Reference Petitions under Section 18 of the Land Acquisition Act, 1894 (here -in -after referred to as 'the Act'). The learned District Judge awarded compensation as Rs. 6000/ - per biswa with respect to all categories of the land. The learned District Judge has passed common awards. However, since the award of the Land Acquisition Collector was one, these appeals can be disposed of by a common judgment.