LAND ACQUISITION COLLECTOR & OTHERS Vs. PIARA SINGH

JUDGEMENT

(1.) Whether reporters of the local papers may be allowed to see the judgment? The short controversy which arises for consideratin in these appeals/Cross Objections, is as to whether the Court below rightly re -determined the compensation payable to the claimants, by awarding uniform rates, regardless of the classification/category of the acquired land.

(2.) Acquisition proceedings for the public purpose, namely setting up of Apparel Park in District Solan came to be commenced with the publication of notification dated 18.9.2004, issued under the provisions of Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act).

(3.) Vide award dated 27.6.2005, the Collector (Land Acquisition), in exercise of his statutory powers, determined the market value of the acquired land, by awarding different rates for different category/ classification of acquired land.