DURGA RAM Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Appellants, have preferred the present appeal under Sec. 54 of the Land Acquisition Act (hereinafter referred to as 'the Act'), against the award dtd. 27/3/2014, passed by the Court of learned District Judge, Bilaspur, H.P. (hereinafter referred to as the 'learned Reference Court), in Reference Petition No.1 of 2009 titled as 'Durga Ram and Another Versus Land Acquisition Collector, HP, PWD, Mandi, HP and Another'.

(2.) Vide award dtd. 27/3/2014, while answering the reference, under Sec. 18 of the Act, the learned Reference Court has dismissed the reference petition, preferred by the appellants.

(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.