(1.) BY way of this petition, the following reliefs have been sought for:
(2.) THE brief facts necessary for adjudication of this petition are that the Joint Secretary (Power), Himachal Pradesh Government issued notification under Section 4 of the Land Acquisition Act, 1894 vide letter No. (5) detail of 5 97 dated 30.9.1997. This notification was published in two newspapers, namely, daily edition of Punjab Kesari and Tribune, dated 20.1.1998. A notification under Sections 6 and 7 of the Land Acquisition Act was issued by the Joint Secretary (Power), H.P. Government. Consequently, the Land Acquisition Collector (Power), Sub Division, Sadar, District Bilaspur announced the award whereby the value of the acquired land has been fixed as below:
(3.) DURING the course of arguments, Mr. Naresh Kumar Sood has confined his challenge only to the issuance of Annexure P l, dated 28.10.1998. Mr. Naresh Kumar Sood had strenuously argued that the award dated 28.10.1998 was not in accordance with law and thus, liable to be set aside. Mr. G.D. Verma, Senior Advocate with Mr. Romesh Verma, Advocate appearing on behalf of the respondent No. 1 has supported the award dated 28.10.1998. I have heard the parties and perused the record.