LAND ACQUISITION COLLECTOR Vs. KAILA

JUDGEMENT

(1.) THIS judgment shall dispose of all the aforesaid regular first appeals filed by the appellants under Section 54 of the Land Acquisition Act (here -in -after referred to as "the Act") against the award, dated 1.6.2000, passed by the learned District Judge, Bilaspur. 26/5/2014 Page 149

(2.) BRIEFLY stated the facts of the case are that the lands of the petitioners and other persons were acquired by the State of Himachal Pradesh for the construction of Brahmpukhar -Ghagus Road. A Notification under Section 4 of the Act was issued on 23.11.1981 and it was duly published on 12.6.1982. The Land Acquisition Collector entered into reference and assessed the market value of the land. The petitioners filed reference petitions under Section 18 of the Act before the learned District Judge, who awarded compensation as under:

(3.) THIS judgment shall also dispose of an appeal filed by the appellant Lala Ram being RFA No. 305 of 2000 under Section 54 of the Act. It was alleged that the market value of the land was Rs. 80,000/ - per Bigha or Rs. 4,000/ - per Biswa but the learned District Judge had granted compensation on the lesser side. The area of the land was only 19 biswa and the learned trial Court had granted inadequate compensation and as such, the appeal is liable to be accepted.