STATE OF H.P. Vs. KALWATI

JUDGEMENT

(1.) ALL these appeals are being disposed of by a common judgment as these pertain to acquisition of land acquired for construction of Shoghi -Dhari road by common notification issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act).

(2.) THE lands of the respondents/claimants were brought under acquisition vide notification issued under Section 4 of the Act published on 5.6.1995. The Land Acquisition Collector, H.P. Public Works Department, Winter Field, Shimla -3 vide Award No. 3 of 96 of 3.6.1996 awarded as under compensation for lands of different categories:

(3.) THE State of H.P. is aggrieved by the award rendered by the learned District Judge, hence, has preferred the instant appeals before this Court.