LAC Vs. SUNDROO

JUDGEMENT

(1.) THIS judgment shall dispose of this appeal and also the connected appeals arising out of the common award passed on 5.5.2008 by learned Additional District Judge, Sirmaur District at Nahan under challenge therein.

(2.) RESPONDENTS herein are petitioners as they preferred reference petitions under Section 18 of the Land Acquisition Act in the Court below for enhancement of the compensation awarded by Land Acquisition Collector, HPPWD, Sirmaur and Solan Districts in respect of their holdings acquired for construction of Yashwantnagar -Dhamla -Neripul road. Petitioners are residents of village Dhanech -Shayaghat and have their holdings in the said village. The appellant -State, respondent in the Court below proposed to construct Yashwantnagar -Dhamla -Neripul road in District Sirmaur.

(3.) THE legality and validity of the impugned award has been assailed on the grounds inter alia that learned Additional District Judge has enhanced the compensation without any cogent and reliable evidence available on record and also that the market value of the acquired land irrespective of its nature and category could have not been assessed as Rs. 2,00,000/ - per bigha.