COLLECTOR LAND ACQUISITION Vs. GIAN CHAND & ANOTHER

JUDGEMENT

(1.) Since common questions of fact and law stand raised for consideration in all the Appeals, hence they are taken up together for disposal.

(2.) The instant appeals stand directed against the impugned judgment(s) rendered by the Additional District Judge , Fast Track Court, Kullu, in the respective Reference Petitions preferred before it by the respondents herein, whereby it while interfering with the award(s) of the Land Acquisition Collector proceeded to assess an additional sum of 1,70,000/- in favour of Gian Chand; Rupees 6,17,987 in favour of Ail Ram; Rupees 2,71,977/- in favour of Kadshi Ram and Rupees 5,44,485/- in favour of Chet Ram as compensation towards their respective houses as stood subjected to acquisition.

(3.) The houses of the respondents herein stood acquired under the apposite provisions of the Land Acquisition Act for the construction of "Parbati Hydro Electric Project". On conclusion of codal formalities, the houses of the respondents herein were concluded in the award(s) of the Land Acquisition Collector to hold a value of :-