GENERAL MANAGER NORTHERN RAILWAY Vs. HARI CHAND

JUDGEMENT

(1.) Since all these appeals are interlinked, as the same are offshoots of Award, dtd. 10/10/2017, passed by learned District Judge, Una, District Una, H.P. (hereinafter referred to as the "learned Reference Court ") and the land in question was acquired for the same public purpose, i.e., for laying Nangal-Talwara Broad Gauge Railway Line, they are being taken up together for disposal.

(2.) The instant appeals have been filed by the appellant-General Manager, Northern Railway, under Sec. 54 of the Land Acquisition Act, 1894 (for short "the Act "), assailing award dtd. 10/10/2017, passed by the learned Reference Court, in different reference petitions filed by the petitioners/claimants.

(3.) The brief facts giving rise to the instant appeals are that Department of Planning, issued a notification under Sec. 4 of the Act for construction and laying of Nangal- Talwara Broad Gauge Railway Line, in revenue estate Hamboli, Tehsil Amb, District Una and had notified the following properties of the petitioners for acquisition: <IMG>JUDGEMENT_3_LAWS(HPH)1_2026_1.jpg</IMG>