JAY PEE HIMACHAL CEMENT PROJECT Vs. BABU RAM

JUDGEMENT

(1.) The issue which arises for consideration in all these petitions is identical, as such with the consent of learned counsel for the parties they are being disposed of by a common order.

(2.) Facts are not in dispute. For public purpose, proceedings under the provisions of Land Acquisition Act, 1894 (hereinafter referred to as the Act), were initiated by the State of Himachal Pradesh. The present petitioners i.e. M/s Jaiparkash Associates Limited are the beneficiaries.

(3.) Notification under Section 4 of the Act, acquiring land belonging to the present respondents, was issued on 12.4.2005. Award under Section 11 of the Act was passed by the Collector Land Acquisition, Arki on 28.1.2006. It is not in dispute that land of the present respondents is covered by the very same notification.