LAND ACQUISITION COLLECTOR Vs. PURSHOTAM SINGH & ANOTHER

JUDGEMENT

(1.) In this appeal, so filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the beneficiary of the acquisition proceedings has assailed the award dated 01.04.2009, passed by learned Additional District Judge, Una, District Una, H.P., in Land Reference No.15/2007, titled as Purshotam Singh Versus The State of H.P. & another .

(2.) For the purpose of construction of Housing Colony, land, amongst others, also of the present respondents, situate in Village Nangal Kalan, Tehsil Haroli, District Una, came to be acquired. Acquisition proceedings commenced with the issuance of Notification under Section 4 of the Act, which came to be published on 19.11.2004. The Collector Land Acquisition, assessed the market value of the acquired land @ Rs. 90,000/- per kanal. This was irrespective of the classification of the land. Award to such effect is dated 31.03.2006.

(3.) Dissatisfied with the amount of compensation, claimant filed a petition under Section 18 of the Act, in which Court below framed the following issues:-