UNION OF INDIA Vs. RATTAN DASS AND ORS.

JUDGEMENT

(1.) THE land of the claimant/respondent No. 1 was acquired by the Land Acquisition Collector, Anni. His land is situated in Village Averi, Phati and Teh. Nirmand, District Kullu, H.P. The land of the claimant/respondent No. 1 was acquired for defence purpose. The Land Acquisition Collector vide Award No. 1 of 1998 of 19.03.1998, determined the market value of the acquired land categorywise as under: - -

(2.) THE award of the Land Acquisition Collector was subjected to impeachment by way of the land holders/land owners preferring reference petition under Section 18 of the Land Acquisition Act before the learned District Judge, Kinnaur at Rampur Bushahr, H.P. In the impugned award, the learned District Judge, Kinnaur at Rampur Bushahr, on a consideration of the material as laid before him, had enhanced compensation as awarded to the claimants by the Land Acquisition Collector. The learned District Judge, Kinnaur at Rampur Bushahr in his impugned award has come to enhance the market value of the acquired land to Rs. 60,000/ - per bigha irrespective of classification of the land.

(3.) THE learned counsel appearing for the parties have been heard at length.