LAND ACQUISITION COLLECTOR AND ANR Vs. RATTAN DASSI

JUDGEMENT

(1.) This is a Regular First Appeal filed by the appellant under Section 54 of the Land Acquisition Act, 1894, against the award passed by the learned District Judge, Kinnaur at Rampur, on 10.8.2000, vide which the reference petition filed by the respondent was allowed and she was held entitled to a sum of Rs. 1,28,041/- for acquisition of land and house property as against compensation of Rs.91,406/-awarded by the Land Acquisition Collector, who also awarded a sum of Rs. 50,000/- as disturbance allowance etc.

(2.) Briefly stated, the facts of the case are that the land measuring 3-32-34 Hectares was acquired by the State Government for construction of labour colony of Nathpa Jhakri Whether reporters of Local Papers may be allowed to see the judgment Yes. Power Corporation Ltd. in village Punsupa-I, Tehsil Nichar, Distt. Kinnaur. The same was acquired on behalf of Nathpa Jhakri Power Corporation Ltd. The land of the petitioner measuring 0-02-00 Hectares was also part of the land acquired vide Notification dated 7.11.1990. The Collector entered into a reference and awarded compensation for different varieties of land as under:

(3.) Bakhal Awal Rs. 16,000/- -do-