STATE OF H.P. Vs. PURSHOTTAM DEV

JUDGEMENT

(1.) Since both the these appeals are the offshoots of award relating to Land situated in village Racholi, Tehsil Rampur, District Shimla, H.P., which was acquired for construction of approach road to new bus stand, through notification, dtd. 2/9/2008, issued by the Government of H.P., under Sec. 4 of the Land Acquisition Act (for short "the Act"), the same are taken up together and being disposed of by . a common judgment.

(2.) The instant appeals have been preferred by the appellant(s)/State against common award, dtd. 7/9/2017, passed in LAC Petitions No. 13-R/4 of2016/2012 and 15-R/4 of of 2016/2012, passed by learned Additional District Judge Kinnaur, District at Rampur Bushahr, H.P. (for short "learned Reference Court"), with a prayer to set-aside the impugned award.

(3.) The facts giving rise to the instant appeals, in brief, are that Government of Himachal Pradesh published Notification, dtd. 2/9/2008, for acquiring land for the construction of approach road to new bus stand in village Racholi, Tehsil Rampur, District Shimla, H.P., (for short "the acquired land"), and accordingly the land measuring 2/54/28 hectares in village Racholi was acquired. The said notification was published in two daily news papers, i.e., 'Dainik Bhaskar' and 'Dainik Jagran' on 15/9/2008. The land owners filed objections, but the same, being not tenable, were rejected.