RAJINDER BINDRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In this appeal, so filed under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the claimants have assailed the award dated 29.04.2017, passed by District Judge (Forests), Shimla, H.P., in Land Reference RBT No.5-S/4 of 2017/2013, titled as Sh.Rajinder Singh Pirta & others vs. The Principal Secretary (PWD) to the Government of H.P., Shimla-2 & others.

(2.) Certain facts are not in dispute. For public purpose, namely, construction of Chamaru-Jachli-Mathaik road, the State initiated acquisition proceedings under the provisions of the Act. Notification under Sec. 4 of the Act was published in the official gazette on 30.10.2008. The Collector Land Acquisition passed his Award No.7/2011, dated 6.07.2011. The Collector Land Acquisition determined the market value of the acquired land classification wise ranging from Rs. 398-62 to Rs. 5,414-96 per sq. mt.

(3.) Aggrieved thereof, reference petition came to be filed by the claimants, which was adjudicated, in terms of the impugned award dated 29.04.2017.