COLLECTOR LAND ACQUISITION Vs. SURAT RAM AND ORS.

JUDGEMENT

(1.) FOR the purpose of construction of Parbati Hydro Electric Project, land belonging to poor villagers -respondents herein was acquired. Proceedings under the provisions of Land Acquisition Act, 1894 (hereinafter referred to as the Act) commenced with the issuance of notification dated 21.3.2006 under Section 4 of the Act. The same was published in the daily news paper on 24.4.2006. Notification under Sections 6 and 7 of the Act was published in the Gazette on 10.3.2007. Award under Section 11 of the Act, was passed by the Land Acquisition Collector on 18.7.2009 on which date, possession of land, from the respondents, was also taken over under the provisions of the Act.

(2.) AGGRIEVED thereof and dissatisfied with the compensation so determined by the Collector, various petitions under Section 18 of Act were filed by the land owners, seeking enhancement of compensation so awarded by the Collector. The same stand decided in terms of common impugned award dated 3.4.2013, District Judge, Kullu, H.P. The amount stands enhanced to Rs. 19,580/ - per biswa.

(3.) SIGNIFICANTLY , Court below, while passing the impugned award has only taken into account award Ex. PW1/F.