STATE OF H.P. Vs. ANANT RAM

JUDGEMENT

(1.) Aggrieved by the award passed by the learned Additional District Judge, Solan, in Reference Case No. 23 S/4 of 2005, whereby he enhanced compensation amount from Rs.2100.00 per bigha, as awarded by the Land Acquisition Collector, to Rs.52,000.00 per bigha, the State has filed the instant appeal.

(2.) The facts are not in dispute. The notification under Sec. 4 of the Land Acquisition Act ( for short, 'the Act') for construction of KaithlighatBasha road was issued on 8/5/2000 and published in the local newspaper on 31/5/2000. This was followed by the formalities as contemplated under the Act and ultimately led to passing of the award No.15/2002 by the Land Acquisition Collector on 31/8/2002, details whereof are as under:

(3.) Dissatisfied by the inadequacy of the compensation so awarded by the Land Acquisition Collector, the respondents filed reference petition under Sec. 18 of the Act before the learned Additional District Judge, who, as observed above, awarded an amount of Rs.52,000.00 per bigha.