CHITER REKHA Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) The above-titled appeals, filed under Sec. 54 of the Land Acquisition Act (hereinafter referred to as 'the Act'), are being disposed of by common judgment, as, both these appeals have been preferred by the parties, against the award dtd. 25/9/2013, passed by the Court of learned Additional District Judge-II, Una, H.P. (hereinafter referred to as the 'learned Reference Court), in Reference Petition No.59 of 2009 titled as 'Chiter Rekha Vs. Land Acquisition Collector (Railways) Una, HP and Another'.

(2.) Vide award dtd. 25/9/2013, the learned Reference Court has answered the reference petition, filed under Sec. 18 of the Act, by passing the award. The following relief, to the petitioner in RFA No.58 of 2014, was given:-

(3.) For the sake of convenience, the parties to the present lis are, hereinafter referred to, in the same manner, as were, referred to, by the learned Reference Court.