THE LAND ACQUISITION COLLECTOR, SHIMLA ZONE, WINTER FIELD, SHIMLA AND ANOTHER. Vs. BAHADUR SINGH AND OTHERS.

JUDGEMENT

(1.) Both these appeals arise out of an award pronounced in File No. SML-18/88, by the Land Acquisition Collector on 31st January, 2002. The Land Acquisition Collector under the aforesaid award assessed compensation as under for different categories of acquired lands:- <FRM>JUDGEMENT_152_LAWS(HPH)3_2017_1.html</FRM>

(2.) The claimants, who were satisfied with the award of the Land Acquisition Collector, filed Land Reference Petitions under Section 18 of the Land Acquisition Act, 1894 (here-in-after referred to as 'the Act'). The learned District Judge, in all, Land Reference Petitions as stood preferred before him proceeded to, under a common award, award compensation constituted in a sum of Rs.6000/- per biswa, with respect to all categories of the acquired lands. Conspicuously since the apposite awards pronounced by the Land Acquisition collector concerned besides pronounced by the learned District Judge upon the land reference petitions are common inter-se the lands acquired thereunder vis-a-vis the lands brought to acquisition hereat, hence the verdict as stands rendered in RFA No. 55 of 2008 preferred herebefore qua the lands subjected to acquisition thereat under a notification holding synonymity inter-se the lands therein vis-a-vis the lands brought to acquisition hereat warrants vindication. In sequel both the appeals can stand disposed of by a judgment holding alignment with the verdict recorded by this Court in RFA No. 55 of 2008.

(3.) Be that as it may this Court hence deems it fit to mete reverence to the decision recorded by this Court in RFA No. 237 of 2008, which stands extracted hereinafter:-