LAWS(HPH)-2024-5-14

BASANT LAL Vs. LAND ACQUISITION COLLECTOR

Decided On May 14, 2024
BASANT LAL Appellant
V/S
LAND ACQUISITION COLLECTOR Respondents

JUDGEMENT

(1.) Rampur Bushahr, District Shimla, H.P. on 2/1/2017 in Land Reference Petition Nos. 0100009/2008, 0100003/2008, 0100001/2008, 0100004/2008, 0100007/2008, 0100008/2008, 0100010/2008, 0100011/2008 and Land Reference Petition No. 0100007/2008, and further common questions of law arise from alike facts, therefore, these appeals have been taken up together for decision.

(2.) Land measuring 14/71/20 hectares in Village Dutt Nagar, Tehsil Rampur Bushahr, Distt. Shimla was acquired under the provisions of the Land Acquisition Act 1894 (for short, 'The Act') for the public purpose of construction of a Housing Colony for the Officers/Officials/ Employees of Satluj Jal Vidyut Nigam Limited (SJVNL).

(3.) The Notification under Sec. 4 of the Act, was issued on 1/12/2005. Collector passed the Award No.4/2005 on 10/10/2007. The compensation for land was offered at following rates: <FRM>JUDGEMENT_14_LAWS(HPH)5_2024_1.html</FRM>