KARAM CHAND Vs. SLATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The above noted two appeals are being disposed of by a single judgment as they arise out of a common award dated 7 -6 -1984 passed by the District Judge, Una, involving common question of fact and law.

(2.) The District Judge, by his common award, has decided two reference petitions made under section 18, Land Acquisition Act, 1894 (hereinafter referred to as the Act) whereby compensation for the acquired land was awarded to the petitioner Karam Chand (appellant in RFA No. 55 of 1984) at the rate of Rs, 1,000 per marla, Compensation of Rs 8,000 was awarded in favour of petitioner Messrs, Victory Public Hill Motor Transport Company (appellant in RFA No 59 of J984) for the super -strtucture existing on the acquired land.

(3.) The acquired land comprises of khasra No. 4780/4242/107 measuring 4 kanals 1 marla situated within the municipal limits of Una Town. It was acquired for public purpose, namely, construction of the administrative block of Agriculture Department Laboratory and Kisan Bhawan. The requisite notification under section 4 of the Act was issued on 28 -3 1980 followed by the notification under section 6 of the Act on 2 -7 -1980. The award was made by the Collector, Land Acquisition on 20 -6 -1981. The Collector assessed the market value for the acquired land at Rs. 634 per marla and awarded the compensation at the said rate to petitioner Karam Chand.