PADAM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) These appeals arising out of common award dtd. 1/6/2009 passed by learned District Judge in land reference petition Nos. 13-S/4 of 2008, 7-S/4 of 2008, 9-S/4 of 2008, 8-S/4 of 2008, 10-S/4 of 2008, 11-S/4 of 2008, 12-S/5 of 2008, 14-S/4 of 2008, 15-S/4 of 2008 and 16-S/4 of 2008, preferred by land owners under sec. 18 of Land Acquisition Act, 1894 (herein after referred to the 'Act') are being decided by this common judgment as common question of law and fact is involved and all these reference petitions were clubbed and decided together by learned District Judge on the basis of evidence led only in one lead case.

(2.) Appeals bearing RFA Nos. 277 to 286 of 2009 have been preferred by land owners for further enhancement of compensation amount, whereas RFA Nos. 296 to 305 of 2009 have been preferred by State of H.P. being aggrieved by enhanced value of land under acquisition by learned District Judge.

(3.) State of H.P. has acquired 18 bighas 18 biswas land in village Lohanji, Tehsil and District Solan belonging to land owners for construction of Kumarhatti-Oachghat road by issuing notification dtd. 6/5/2006 under sec. 4 of the Land Acquisition Act, which was published in State Rajpatra on 3/6/2006 and in daily newspaper on 5/6/2006. After complying with the provisions of the Act, Land Acquisition Collector had awarded different rate for acquisition of land in question on the basis of classification, which is as under: