COLLECTOR LAND ACQUISITION Vs. KAUSHLYA DEVI

JUDGEMENT

(1.) In these appeals, so filed under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the beneficiary(ies) of the acquisition proceedings have assailed the award dated 20.12.2011, passed by learned Additional District Judge, Mandi, H.P., in Reference No.59 of 2004, titled as Kaushalya Devi vs. Collector Land Acquisition H.P.P.W.D., Mandi & another, alongwith other connected matters.

(2.) For public purpose, namely, construction of AutTakoli-Parashar road, land situate in Muhal Kot-Dhalias, SubTehsil Aut, District Mandi, H.P., was acquired by the State.

(3.) The extent of total land is 12-6-5 bighas. The proceedings under Sec. 4 of the Act, were published in the official gazette on 12.09.1992. The Collector Land Acquisition H.P.P.W.D., Mandi, H.P., passed his Award No.1 dated 08.04.1996, in terms whereof, market value of the acquired land came to be assessed at different rates, ranging from Rs. 3400.00 per bigha to Rs. 10,100.00 per bigha, classification/category wise.