LAND ACQUISITION COLLECTOR Vs. OM DUTT

JUDGEMENT

(1.) Both these appeals take exception to the impugned award dated 5.6.2014 passed by the learned Additional District Judge-II, Solan, in petition No.18FTC/4/2009, therefore, the same are taken up together for consideration and are being disposed of by a common judgment.

(2.) The land of the claimants, situated in Village Ser Banera, was notified for acquisition vide notifications dated 24.10.2008 and 29.11.2008 under Section 4 of the Land Acquisition Act (for short, 'the Act') for the purpose of construction of Solan-Jaunjai-Dharja Road. After completing necessary formalities under the Act, the Land Acquisition Collector awarded a sum of Rs. 48,409/- and Rs. 15,765/- in favour of the claimants.

(3.) Aggrieved by the inadequacy of the compensation, the claimants preferred reference petition under Section 18 before the learned Additional District Judge-II, Solan, who vide his award dated 5.6.2014 allowed the petition and held the claimants to be entitled to an uniform rate of Rs.50,000/- per biswa along with all statutory/consequential benefits under the Act.