GENERAL MANAGER, NORTHERN RAILWAY Vs. RATTAN CHAND

JUDGEMENT

(1.) All the above captioned appeals are directed against the award dated 23.05.2012 passed by learned Additional District Judge, Fast Track Court,, Fast Track Court, Una, District Una, H.P. and the same are being taken up together for adjudication with the consent of learned counsel representing the parties.

(2.) By way of aforesaid appeals filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), challenge has been laid to common award dated 23.05.2012, passed by learned Additional District Judge, Fast Track Court, Fast Track Court, Una, in Reference Petition No.09/2008, titled as Rattan Chand and Others vs. LAC and Others, alongwith other connected Land Reference petitions, as described in the award.

(3.) Undisputedly, the suit land belonging to the claimants, situate in Village Teuri, Tehsil and District Una, H.P., came to be acquired for public purpose; namely; construction of "Nangal - Talwara Rail Line" and acquisition proceedings commenced with the issuance of Notification under Section 4 of the Act on 01.12.2000. The Land Acquisition Collector (for short 'LAC') passed an award No.26, dated 6.2.2002 and awarded compensation of the acquired land as per the classification of the land mentioned in the award.