UNION OF INDIA Vs. DHANI RAM AND OTHERS

JUDGEMENT

(1.) All the appeals arise out of one award being award No.1 of 1998, passed by the Land Acquisition Collector, Anni, District Kullu. The Land Acquisition Collector awarded compensation of land for different categories of lands by the said award:- <FRM>JUDGEMENT_147_LAWS(HPH)8_2014.html</FRM>

(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 District Judge awarded compensation as Rs.60,000/- per bigha irrespective of classification of the land. The 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 judgement.

(3.) It would be pertinent to mention that a number of appeals, arising out of the same award of the Land Acquisition Collector and similar awards of the District Judge, have been disposed of by a learned Single Judge of this Court vide judgment dated 16th December, 2008 delivered in RFA No.246 of 2004, wherein it has been held as follows:-