GENERAL MANAGER, NORTHERN RAILWAY Vs. RAM DHAN

JUDGEMENT

(1.) Since both the above captioned appeals are directed against the award dated 12.08.2011 passed by Whether the reporters of Local Papers may be allowed to see the judgement? Yes.

(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 12.08.2011, passed by learned District Judge, Una, in Reference Petition No.39/2009, titled as Ram Dhan and Another vs. LAC and Another, alongwith other connected Land Reference petitions, as described in the award.

(3.) Undisputedly, the suit land belonging to the claimants, situate in Up Mohal Basal/Thakurdwara, Tehsil and District Una, H.P., came to be acquired for public purpose; namely; construction of "Una - Talwara Rail Line"