LAND ACQUISITION COLLECTOR Vs. PURAN RAM

JUDGEMENT

(1.) THIS judgment shall dispose of nine appeals, i.e. RFA Nos. 46, 47, 48, 49, 50, 51, 52, 94 and 100 of 2001, which have arisen out of common award, dated 20.5.2000, passed by the learned District Judge, Bilaspur, in Land Ref. Case Nos. 23, 26, 28, 22, 29, 27, 21, 30 and 25 of 1999, respectively.

(2.) THE facts in brief are that State of Himachal Pradesh acquired land for construction of Namhol -Bahadurpur road for which notification, under Section 4 of the Land Acquisition Act, 1894 (for short, the Act) was published on 22.4.1995. The Land Acquisition Collector (for shot, the Collector), passed the award on 20.3.1997. The details of lands of the respondents and the compensation awarded to them by the Collector, as referred in the impugned award, are as follows : -

(3.) THE learned District Judge, vide award dated 20.5.2000, has assessed the market value of the acquired land at Rs. 1,20,000/ - per bigha. It was held that the respondents are entitled to solatium at the rate of 30% on the enhanced amount of compensation, additional compensation under Section 23(1 -A) of the Act at the rate of 12% per annum from 22.4.1994 to 20.3.1997, 9% interest for one year from 20.3.1997 and thereafter interest at the rate of 15% per annum till the amount are paid or deposited by the Collector. The above appeals have been filed against the common award dated 20.5.2000.