DESH RAJ Vs. LAND ACQUISITION OFFICER-CUM- COLLECTOR

JUDGEMENT

(1.) By way of this appeal, the appellant has challenged the award passed by the Court of learned District Judge, Hamirpur, in Land Ref. Petition No. 2 of 2006, dtd. 17/4/2009, vide which learned Reference Court dismissed the reference petition so filed before it by the present appellant for enhancement of the compensation so assessed by Land Acquisition Collector, HPPWD Central Zone, Mandi, by holding that there was hardly any evidence to show that Land Acquisition Collector has awarded inadequate compensation in respect of acquired land.

(2.) I have heard learned Counsel for the parties and gone through the award passed by learned Court below as well as the records of the case.

(3.) A perusal of the award passed by the learned Reference Court demonstrates that learned Court upheld the award passed by Land Acquisition Collector by holding that the Land Acquisition Collector has passed the compensation at the rate of Rs.15,000.00 per marla and that the compensation so assessed by Land Acquisition Collector was adequate compensation, as five years average price of the land sold in the area (RW3/B) demonstrated that value of land was only Rs.631.00 per marla. Learned Reference Court thus held that Land Acquisition Collector had awarded compensation @ of Rs.15,000.00 per marla which could not be termed as inadequate compensation.