UNION OF INDIA Vs. JOGINDER SINGH

JUDGEMENT

(1.) THE present appeals arise out of the impugned Award dated 22.2.2003 passed by the District Judge, Kinnaur Civil Division at Rampur Bushahr, H.P. The land reference petitions in question were consolidated by the District Judge in terms of orders dated 22.2.2003, as such, the evidence recorded in Land Ref. Petition No. 63 of 1999 was considered in all the cases.

(2.) FOR defence purposes, land comprising approximately 1259 bighas was acquired by the State of Himachal Pradesh for and on behalf of the Secretary Defence, Govt. of India.

(3.) COMPENSATION with regard to the trees and the houses/superstructures was also separately awarded.