LAL CHAND Vs. STATE OF HP & ORS

JUDGEMENT

(1.) This petition has been filed praying for the following reliefs:-

(2.) The case of the petitioner is that he is co-owner of land comprised in Mohal Khuni-Panoli, Tehsil Nankhari, District Shimla, which has been used for the construction of road known as "Rai-Bahali-Khuni", at village Khuni-Panoli during the year 1988 by the State Government. At that time, when the said land was being utilized by the Government for the purpose of construction of the road, he along with other land owners had objected that they shall not allow construction of the road, till they were duly compensated for use of their land as per law.

(3.) Subsequently, the State again issued Notification under Section 4 of the Land Acquisition Act on 26.10.2004.