COLLECTOR Vs. ROOM SINGH

JUDGEMENT

(1.) All these appeals arising out of common Award passed by the Reference Court in Reference Petitions preferred by land owners, being decided by this common judgment, as common question of law and facts involved therein is to be determined by appreciating the common evidence recorded in the lead case i.e. Reference Petition No. 21 of 2009, titled as Room Singh and others Vs. Collector Land Acquisition and others.

(2.) It is undisputed that land under acquisition was acquired by respondent-State for the construction of 'Bhuntar Garsa Road', by invoking the provisions of Land Acquisition Act, 1984 (hereinafter referred to as 'the Act'), after issuance of Notification dated 28.10.2003 under Section 4 of the Act. It is also an admitted fact that possession of the land was taken on 5.8.2002 prior to issuance of Notification under Section 4 of the Act.

(3.) After completing the process under the Act, Land Acquisition Collector had assessed the market value of land by passing Award No. 10 dated 10.8.2007, whereby he had awarded different rates for various land under acquisition on the basis of its classification ranging from Rs.2,830/- to Rs.80,400/- per bigha.