COLLECTOR, LAND ACQUISITION Vs. GOKAL

JUDGEMENT

(1.) THIS judgment shall dispose of RFA Nos. 269 of 1998 with RFA Nos. 247, 248, 267, 268, 270, 271, 284, 285, 286, 287, 288, 296, 299 of 1998, RFA Nos. 112 and 136 of 1999 and RFA No. 103 of 2000, arising out of Reference Petitions Nos. 53, 61, 67, 66, 62, 69, 63, 74, 57, 65, 95, 96, 59, 60, 54, 76 and 55 of 1995, respectively decided by a common award dated 31.10.1997 by the learned District Judge, Kullu awarding compensation at the rate of Rs. 1,58,121/ - per bigha, irrespective of the classification of the land alongwith benefit of Section 23 of the Land Acquisition Act, 1894 (for short, the Act) on the enhanced amount of compensation 9% interest for one year from the date of taking possession and thereafter at the rate of 15% per annum was also allowed.

(2.) THE facts in brief are that land measuring 16 -2 -12 bighas in Phati Shilihar, Tehsil and District Kullu was acquired for public purpose for construction of National Highway 21, notification under Section 4 of the Act was published in the gazette on 6.5.1989. The description of acquired land is as follows : - Sr. No. Case No. Description of land

(3.) BAGICHA Bathal Rs. 18606.19