NTPC LIMITED Vs. BHAJAN DASS AND OTHERS

JUDGEMENT

(1.) The acquisition proceedings pertain to the Collector's award No. 39 of 2005, dated 23.9.2005, pertaining to village SunniIII, Tehsil Sunni, Distt. Shimla, Whether reporters of Local Papers may be allowed to see the judgment? H.P. In terms of the said award, the market value of the acquired land stands determined, classification wise from Rs. 87,376/- to Rs. 3,93,170/-. In the impugned land reference petition, the same stands re-determined by the Reference Court @ Rs. 5,00,000/- per bigha, on uniform basis, for the reason that: (a) The observations made by the Collector in its award itself justified such enhancement.

(2.) If the claimant(s) are held legally entitled for rates, on uniform basis, irrespective of classification and category, then the increase in the amount of redetermination of the market value of the acquired land is only marginal. The rates stand increased from Rs. 3,93,170/- to Rs. 5,00,000/- per bigha.

(3.) In terms of award No. 39 of 2005, dated 23.9.2005, Collector Land Acquisition, determined the market value of the acquired land awarding different rates, classification/category wise, ranging from Rs. 87,376/- to Rs. 3,93,170/-per bigha.