THE COLLECTOR LAND ACQUISITION HPPWD Vs. BANSI RAM

JUDGEMENT

(1.) The instant appeal has been preferred by the appellants/State, who were respondents before the learned Court below (hereinafter referred to as "the appellants") under Sec. 54 of the Land Acquisition Act, 1894 (for short "the Act") against award dtd. 19/8/2011, passed by learned Additional District Judge, Mandi, H.P. (hereinafter referred to as "the learned Reference Court"), in Land Reference Petition No. 55 of 2003 (alongwith other reference petitions), whereby the learned Reference Court enhanced the compensation.

(2.) The brief facts of the case are that State of H.P., issued notification under Sec. 4 of the Act on 8/7/1992 for acquisition of land situated in village Alyana, Tehsil Sarkaghat, District Mandi, H.P., for construction of Sarori of Rissa Road and the said notification was published in HP Rajpatra on 1/8/1992 and also in newspapers 'Dainik Tribune' and Jansata on 8/8/1992. On 6/4/1993 wide publicity in the locality was made and on 24/7/1993 notification under Sec. 6 and 7 of the Act was published in HP Rajpatra and the same was also published in newspapers, i.e., 'Dainik Tribune' and Hindi 'Milap' on 21/8/1993 and 22/8/1993, respectively. On 14/12/1993 wide publicity was made in the locality. Ultimately, the Land Acquisition Collector determined the true area of the acquired land as 0/41/23 hectares and awarded compensation on the following rates:

(3.) The Land Acquisition Collector, after determining the true area of the acquired land and the rates of the acquired land, awarded total compensation of Rs.1,23,976.00.