COLLECTOR Vs. LACHHMAN

JUDGEMENT

(1.) The dispute, in this appeal, against an order of the learned' Additional District, Judge, Bilaspur, relates to the determination of the market value of land and non- fruit trees, belonging to the respondents, situated in village Kallar, which were acquired in connection with the construction of Bhakhra-Dam-Reservoir. The Collector had assessed compensation with respect to the land and trees. The award of the Collector was not accepted by the respondents. They filed objections against it. The objections were referred, for determination, to the Court.

(2.) The objections of the respondents, against the award, were that the market value of the land and trees had been assessed low and that the whole of the land acquired was kuhli and its market value should have been assessed as such and that the Collector was in error in classifying the land into kuhli, anderli awal, beharli awal, kheratar, banjer and gair-mumkin and evaluating each class at different rates.

(3.) The objections of the respondents were contested, on behalf of the appellant. It was pleaded that the land was correctly classified for purposes of evaluation and that the market value of the land and trees was correctly assessed.