(1.) In these appeals, challenge is laid to the award dated 1.1.2010, passed by learned District Judge, Solan, Himachal Pradesh, in a bunch of LAC Petitions. Claimants as also the State are aggrieved of the same.
(2.) It is not in dispute that for the construction of Bill-Haripur Road, 9 bighas and 9 biswas of land, situate in Village Banni, Tehsil and District Solan, Himachal Pradesh, came to be acquired by the State. Acquisition proceedings commenced with the publication of Notification dated 17.4.2006, so issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act). The Collector, Land Acquisition, passed award, which came to be published on 7.2.2008, in terms whereof, market value of the acquired land came to be determined as under: <FRM>JUDGEMENT_21_LAWS(HPH)8_2016.html</FRM>
(3.) Aggrieved thereof, land owners filed Reference Petitions, which came to be consolidated and Land Reference No.44-S/4 of 2008, titled as Krishan Lal & others v. Land Acquisition Collector & others, treated as a lead case, in which evidence came to be led by the parties.