NTPC LTD. Vs. RAMJANI

JUDGEMENT

(1.) By way of these appeals, the appellants have challenged the award passed by the Court of learned Addl. District Judge, Mandi in Reference Petition No.207 of 2003 dtd. 15/7/2011 alongwith connected reference petitions with the prayer that the award so passed by the learned Court below be quashed and set aside as the same is on higher side.

(2.) Brief facts necessary for adjudication of the present appeals are that a notification was issued under sec. 4 of Land Acquisition Act,1894 (hereinafter referred to as "the Act") on 11/12/2000, which was published in official gazette on 19/12/2000 for the purpose of acquiring 252-12-09 bighas of land situated in Village Kayan, Tehsil Sundernagar, Distt. Mandi (H.P.) for construction of Kol Dam at Barmana Distt. Bilaspur. This was followed by issuance of notification under Sec. 6 and 7 of Land Acquisition Act on 8/5/2001 which was published in official gazette on 12/5/2001.

(3.) Feeling dissatisfied with the award so passed by the Land Acquisition Collector, the respondents herein filed reference petitions under sec. 18 of Land Acquisition Act before learned Addl. District Judge, Mandi. By way of award under challenge, in these appeals, all these reference petitions were decided by the learned Addl. District Judge by returning the following findings: