LAND ACQUISITION COLLECTOR Vs. RUPINDER DHALTA

JUDGEMENT

(1.) These appeals, arising out of Award dated 21.03.2015, passed by the Reference Court, i.e. learned Additional District Judge-I, Shimla, Camp at Rohru, H.P., passed in LAC Petition No.12-R/4 of 2009, titled Sh. Rupinder Dhalta and another versus State of H.P. & Others, have been preferred by reference petitioners and Project Proponent Beneficiaries.

(2.) Notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act' in short), was issued on 06.08.2005 and last date of publication thereof was 22.10.2005. After completing all codal formalities under the Act, Land Acquisition Collector, had determined the value of the land vide Awards No.591 dated 11.02.2008. The said Award was assailed by the land owners by preferring Land References, referred to above, the awards passed wherein are impugned herein.

(3.) Land in present cases was acquired for construction of Sawra Kuddu Hydro Electric Project, situated in Up Mohal Virat Nagar, Tehsil Jubbal, District Shimla, H.P.