SANT RAM Vs. LAND ACQUISITION COLLECTOR AND ANR.

JUDGEMENT

(1.) This regular first appeal is directed against the award passed by the learned District Judge, Shimla, dated 18.08.2004, in Land Ref. No. 3-S/4 of 2000.

(2.) Key facts, necessary for the adjudication of this regular first appeal are that the Government of Himachal Pradesh had issued notification under Sec. 4 of the Land Acquisition Act on 11.3.1998. It was published in the H.P. Rajpatra on 28.3.1998. It was also published in two newspapers i.e. Jansatta and Dainik Tribune on 7.5.1998. The notification was issued under Sec. 6 & 7 on 7.4.1999. These were published in H.P. Rajpatra on 22.4.1999 and two newspapers i.e. Punjab Kesari and The Tribune on 12.5.1999 and 13.5.1999, respectively. It was also brought to the notice of the general public through the Tehsildar, Kotkhai on 5.5.1999. Notice under Sec. 9 of the Act was issued to the interest holder(s) on 10.5.1999. They were directed to appear before the Land Acquisition Collector on 27.5.1999. The Land Acquisition Officer made the award on 5.6.1999.

(3.) The present appeal has been filed for enhancement of the amount.