NAND LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS appeal arises out of the award being award No. 13 of 1999, rendered on 28.12.1999 by the Land Acquisition Collector, H.P. Public Works Department, Winter field, Shimla -3. The Land Acquisition Collector awarded compensation of land for different categories of lands by the said award: -

(2.) THE claimant/appellant, who was 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. 15,300/ - per bigha irrespective of classification of the land.

(3.) IN view of the fact that exactly similar appeals, filed by the claimants/appellants, have already been dismissed in the aforesaid terms, the present appeal, filed by the claimant/appellant, is also dismissed in the same terms.