SHER SINGH Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) THIS judgment shall dispose of all the four appeals involving identical facts and questions of law for adjudication and also pertains to the same acquisition proceedings.

(2.) PETITIONERS in Land Reference Petition Nos. 2 -R/4 of 2004, 3 -R/4 of 2004, 4 -R/4 of 2004 and 5 -R/4 of 2004, being aggrieved and dissatisfied by the awards passed on 7.6.2008 by learned District Judge, Kinnaur at Rampur are before this Court in these appeals with the prayer that the same be modified and the compensation with respect to the acquired land and their houses enhanced.

(3.) BESIDES land, their houses were also in existence over the acquired land. The Land Acquisition Collector, has assessed the market value of the land as follows: -