(1.) This appeal is arising out of the common award dated 22.10.2010, passed by the learned District Judge, Una (H.P.), in various Reference Petitions preferred by the land owners, seeking enhancement of the amount of compensation awarded by the Land Acquisition Collector vide award No.1 of 2006, dated 31.3.2006.
(2.) The Project-proponent have preferred appeals against the enhancement awarded by the Reference Court in those Reference Petitions and present appeal is also one of those appeals. All those appeals were connected with RFA No.4 of 2011 titled Land Acquisition Collector Versus Rajinder Singh.
(3.) Present appeal was segregated for bringing legal heirs of sole respondent on record, but for not taking steps for substitution of deceased respondent/ crossobjector/claimant Dharam Singh, main appeal as well as cross-objections No.463 of 2011, preferred by the land owners were dismissed as abated on 16.3.2018.