HIMACHAL PRADESH STATE ELECTRICITY BOARD, SHIMLA Vs. JONDA RAM (DECEASED) THROUGH LRS SH NAGENDER KUMAR & OTHERS

JUDGEMENT

(1.) Appellant H.P. State Electricity Board (herein after referred to as Board) through Land Acquisition Collector, HPSEB has acquired land situated in Village Khudar, Tehsil Jogindernagar, District Mandi, H.P. for construction of Uhl Hydel Project Stage-III.

(2.) These appeals have been preferred against common award dated 30.9.2011 passed by learned District Judge in land Reference Petition No. 17 of 2007 titled as Jonda Ram Vs. H.P.S.E.B. and other connected Reference Petition Nos. 19, 23, 26, 28 to 30 and 33 to 36 of 2007 decided under Section 18 of the Land Acquisition Act, 1894 (herein after referred to as the Act), whereby rate of land under acquisition ranging from Rs. 1,00,000/- to Rs. 4,10,000/- per bigha awarded by Land Acquisition Collector vide award No. 295 dated 7.6.2006 fixed on the basis of nature and classification of the land, has been enhanced to a single uniform rate i.e. Rs. 4,25,000/- per bigha, irrespective of nature and classification of land in question.

(3.) Learned District Judge had consolidated all Reference Petitions, referred supra, vide order dated 23.3.2009 and evidence was recorded only in Reference Petition No. 17 of 2007 titled Jonda Ram Vs. HPSEB which was ordered to be read for decision in all Reference Petitions.