L.A.C. Vs. BADRI NATH

JUDGEMENT

(1.) THE challenge in the appeal is to the award dated 1st November, 2002 passed by District Judge, Kullu, H.P. in Reference Petition No. 20 of 2002 titled as Badari Nath and Ors. v. Collector Land Acquisition and Anr..

(2.) FOR the public purpose, namely, construction of Sidhwan -Gorigar road situated in Phati Deotha, Kothi Gopalpur, Tehsil Banjar, District Kullu, the claimants' land was acquired in terms of Notification issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act') dated 22nd February, 1995 and published on 18th March, 1995.

(3.) AGGRIEVED by the same, the claimants filed Land Reference Petition under Section 18 of the 'Act' and the District Judge while deciding the same in terms of impugned award enhanced the market value of the land to Rs. l5,000/ - per bigha and also awarded interest on the compensation from 1st April, 1972 as the actual possession of the land was taken at that time.