SUNKA RAM Vs. LAND ACQUISITION COLLECTOR AND OTHERS

JUDGEMENT

(1.) Since all these appeals arise out of the same award, they were taken up together for consideration and are being disposed of by this common judgment.

(2.) For the sake of convenience and to maintain clarity, facts of RFA No. 213 of 2009 titled as 'Sunka Ram versus Land Acquisition Collector and others' are being referred to.

(3.) Brief facts of the case are that a notification under Section 4 of the Land Acquisition Act (for short 'Act') was issued by State of Himachal Pradesh on 17.10.2000 vide which land comprised in Khewat No.7, Khasra No.95, measuring 7-15 bighas at Village Devla Chhamb, Hadbast No.117, Tehsil Sadar, Districte Bilaspur, H.P., was sought to be acquired for construction of 'Kol Dam Hydro Project' for public purpose. After completion of the procedural formalities, the Collector vide Award No.4 of 2002 dated 30.09.2002 allowed the same by awarding a sum of Rs.4,68,496.11/- per bigha for 'Barani' (Majrua) and Rs.1,04,117.44/- per bigha for Khadeytar (Gair Majrua).