LAND ACQUISITION COLLECTOR & ANOTHER Vs. BANSI

JUDGEMENT

(1.) The instant Regular First Appeal has been preferred by the appellants herein against the award rendered on 2.9.2005 by learned District Judge, Bilaspur, District Bilaspur, H.P.

(2.) Briefly stated the facts of the case are that the land of the respondents herein measuring 1.16 bighas comprised in Khasra No.232 situated in Mauza Balla, Pargna Gehrwin, Tehsil Jhandutta, District Bialspur, H.P. was acquired by the appellants-State for construction of Gallian-Balla Raod. The Land Acquisition Collector vide award No.292/99 of 16.12.1999 determined the market value of the various categories of the acquired land as under:-

(3.) The award of the Land Acquisition Collector was subjected to impeachment by way of the land holders/land owners preferring a reference petition under Section 18 of the Land Acquisition Act before the learned District Judge, Bilaspur, District Bilaspur, H.P.