STATE OF HIMACHAL Vs. MANOJ KUMAR

JUDGEMENT

(1.) These appeals have been preferred by State against awards of even dated 11.9.2017, passed in LAC Petition Nos. 18/2016, titled Manoj Kumar and others Vs. The State of Himachal Pradesh and others, 16/2016, titled Tilak Raj and others Vs. The State of Himachal Pradesh and others, 14/2016, titled Usha Devi Vs. The State of Himachal Pradesh and others, 13/2016, titled Jodh Singh Vs. The State of Himachal Pradesh and others, 12/2016, titled Kikar Singh and others Vs. The State of Himachal Pradesh and others, 10/2016, titled Pawan Kumar and others Vs. The State of Himachal Pradesh and others and 11/2016, titled Anoop Singh and others Vs. The State of Himachal Pradesh and others.

(2.) All these appeals are being decided by this common judgment, as common question of law and fact, involved therein, is to be adjudicated on the basis of identical facts and circumstances.

(3.) In all these cases appellants-State has acquired land located in Mohal Parchhod, Tehsil Bhattiyat, District Chamba, H.P. for public purpose i.e. for construction of Finna Singh Medium Irrigation Scheme, after resorting to the provisions of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (herein after referred to as the Act for short), by issuing common notification dated 22.6.2013 under Section 4 of the Act, which was published lastly on 14.8.2013. After completing the codal formalities, Land Acquisition Collector has determined the value of land ranging from Rs.3520/- per biswa to Rs.23,320/- per biswa on the basis of classification of land by passing an award. and connected matters.