STATE OF HIMACHAL PRADESH Vs. MOHI RAM

JUDGEMENT

(1.) This regular first appeal arises from the award dated 5 -7 -1990 of the learned Additional District Judge (1), Shimla, made in Land reference Case No. 27 -S/4 of 988.

(2.) An extent of 50 bighas 16 biswas of land of village/Kolvi, Tehsil Kotkhai, District Shimla, was notified and published for acquisition under Section 4 of the Land Acquisition Act, 1894, hereinafter referred to as the Act, on 3 -1 -1987 for a public purpose, namely, construction of Deem Link Road. This acquisition included land measuring 14 biswas comprising of khasra No. 246, belonging to respondents 1 to 5, hereinafter referred to as the clamants.

(3.) The Collector, Land Acquisition awarded a total compensation of Rs. 25,982 -76 paise in favour of the claimants, the detail of which is as under :