ANOKHI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) The appellants have filed the present Regular First Appeal, under Sec. 54 of the Land Acquisition Act, (hereinafter referred to as 'the Act'), against the award dtd. 18/2/2013, passed by the Court of learned Additional District Judge, Sirmaur District at Nahan (hereinafter referred to as 'the Reference Court').

(2.) Vide award dtd. 18/2/2013, the learned Reference Court has answered the above Reference Petition, by granting the following reliefs:

(3.) Parties to the present lis are hereinafter referred to, in the same manner, in which, they were referred to, by the learned Reference Court.