PADMAWATI Vs. STATE OF H.P.

JUDGEMENT

(1.) This Regular First Appeal is directed against the award dated 3.3.2003 passed by the learned Additional District Judge, Shimla in Land Reference Petition No. 24 -S/4 of 1999.

(2.) THE brief facts necessary for the adjudication of this appeal are that the State Government has acquired the appellants land vide notification dated 22.2.1996 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as ˜the Act for convenience sake). The notifications under Sections 6 and 7 were issued on 20.3.1997. The learned Land Acquisition Collector has awarded the following compensation in respect of the acquired land on 24.11.1997 : Classification of LandRates per bighas Kiar AwalRs. 1,306.80 Kiar DoemRs. 871.20 Bakhal AwalRs. 599.00 Karali Awal, Doyam and Bajer KadeemRs. 500.00

(3.) THE learned Additional District Judge has recorded the following findings on the aforesaid issues : Issue No. 1:Yes. Relief :Petition allowed per operative part of award.