STATE OF H.P. Vs. SANJEEV KUMAR

JUDGEMENT

(1.) THIS is a regular first appeal filed by the appellant under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as ˜the Act), against the award passed by the learned Additional District Judge, Shimla, dated 28.12.2005, in Land Reference No.26 -S/4 of 2000.

(2.) BRIEFLY stated the facts of the case are that a Notification under Section 4 of the Act was issued by the State Government on 5.9.1996 for acquiring the land of the respondents in village Kufri Junga, which measured 1 -15 bigha. The Collector entered into reference and vide his award, dated 17.6.1999, he assessed the value of the land per bigha, based upon classification, as under:

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.