STATE OF HIMACHAL PRADESH Vs. SAWRUP SINGH

JUDGEMENT

(1.) Learned counsel for the respondent(s) has filed memos of appearance in RFA Nos. 347, 359, 360 and 362 of 2011 which are ordered to be taken on record.

(2.) All these appeals are being disposed of by a common judgment as they relate to the acquisition of land for extension of airport at Gaggal, District Kangra, H.P.

(3.) The issuance of various notifications under the Land Acquisition Act, 1894 (for short, 'the Act') and thereafter passing Whether the reporters of the local papers may be allowed to see the Judgment?Yes of the award by the Land Acquisition Collector, Kangra, are not in dispute. The appellants issued notification under Sections 4 and 17 of the Act on 28.06.1999 and thereafter on 30.12.1999 under Sections 6, 7 and 17 of the Act seeking acquisition of the land of the respondents at Mohal Rachhialu, Mauza Bandi, Mohal Sanauran, Mauza Dhugiari, Tehsil and District Kangra, H.P. The Land Acquisition Collector announced his award(s) on 07.09.2000 to and 16.11.2000 whereby he awarded different rates for different kinds of lands.