GIAN CHAND Vs. COLLECTOR, HPSEB (UNIT-11) MANDI

JUDGEMENT

(1.) The predecessor-in-interest of the present appellants had filed the present Regular First Appeal, under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'), against the award, dtd. 19/7/2013, passed by the Court of learned Additional District Judge (I), Mandi, District Mandi, H.P. (hereinafter referred to as 'the Reference Court'), in Reference Petition No. 40 of 2007, titled as Gian Chand versus Collector, HPSEB and another, whereby the Reference Petition was ordered to be dismissed.

(2.) For the sake of convenience, the parties to the present appeal, are hereinafter, referred to, in the same manner, in which, they were referred to, by the learned Reference Court.

(3.) Brief facts, leading to the filing of the present appeal, before this Court, may be summed up, as under: