ONKAR CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since a common question of law and facts is involved in the above noted four regular first appeals, the "same are being disposed of by this single judgment.

(2.) Regular first appeals No. 113 and 123 of 1988 have arisen out of award dated 29.4.1988 of the learned District Judge, Una in land reference case No.51 of 1987, while regular first appeals No.128 and 129 of 1988 have arisen out of the award of the same date in land reference case No. 52 of 1987.

(3.) Land measuring 455 kanals 4 marlas of village Bharolian Khurd, Tehsil Una, came to be acquired under the provisions of the Land Acquisition Act, 1894, (hereinafter referred to as the Act) for a public purpose, namely, for the construction of Broad - Guage Railway line from Nangal Dam to Talwara in pursuance of the notification dated 8.10.1984 (published on 20.10.1984) under Section 4 of the Act. Such requisition also included the lands of the appellants in Regular First Appeals No. 113 and 129 of 1988, hereinafter referred to as the claimants.