UNION OF INDIA Vs. PUNE RAM

JUDGEMENT

(1.) THIS appeal arises out of the award being award No. 1 of 1998, rendered on 19.3.1998 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: -

(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. 60,000/ - per bigha irrespective of classification of the land.