BIMLA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE claimants have assailed the impugned award dated 8.3.2006 passed by the District Judge, Hamirpur, in Land Reference Petition No. 1 of 2004, titled as Smt. Bimla Devi and others versus State of H.P. and another.

(2.) ADMITTEDLY the claimants were owners of the land comprised in khasra Nos. 14/1, 15/1, 24/1, 35/1, 36/1, 39/2, 42/1 and 47/2 measuring 3 kanals and 14 marlas situate in Revenue Estate Kadriana, Mouza Mehalta, Tehsil Hamirpur. The undisputed fact is that the possession of the said land was actually taken over by the Government in the year 1961 without any payment of compensation to the claimants. The land was utilised for construction of Hamirpur - Shimla National Highway. The claimants were constrained to file Civil Writ Petition No. 1334 of 2002 and this Court vide order dated 22.5.2003 directed the State to take steps for initiation of acquisition proceedings under the Land Acquisition Act.

(3.) IN terms of the Collectors award the claimants stand awarded the following compensation: TOTAL COMPENSATION The amount of compensation finally determined and awarded the acquired land under this award is as under: -