LAND ACQUISITION COLLECTOR Vs. SATISH KUMAR

JUDGEMENT

(1.) These appeals are being disposed of by a common judgment, since the question involved therein is the same.

(2.) In these appeals filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the beneficiary(ies) have assailed the awards passed by the learned Reference Court.

(3.) Certain facts are not in dispute. For public purpose, namely, construction of Renukaji Dam and its submergence area in village, namely Deed Baggar, Sub Tehsil Dadahu, District Sirmaur, H.P., the State initiated acquisition proceedings under the provisions of the Act. Notification under Section 4 read with Whether the reporters of the local papers may be allowed to see the Judgment?Yes Section 17(4) of the Act for the aforesaid village was issued on 18.11.2008 and published in the Rajpatra on 19.11.2008 in RFA Nos. 130, 132, 135 and 136. The Collector Land Acquisition passed Award No.653 dated 6.8.2012 qua this village. Notification under Section 4 read with Section 17(4) of the Act for the aforesaid village was issued on 24.7.2009 and published in the Rajpatra on 11.8.2009 in RFA Nos. 137, 138, 139, 140, 141 654 dated r 6.8.2012 and 382 of 2019. The Collector Land Acquisition passed Award No. qua this village. respondents/claimants demanded market value of the acquired Though the land @ Rs.50 lacs per bigha approximately, however, the Collector Land Acquisition, determined the same classification wise.