RAJ KUMAR Vs. LAND ACQUISITION COLLECTOR, HPPCL

JUDGEMENT

(1.) Allowed as prayed for. The names of respondents No. 4 to 10 are ordered to be deleted from the array of the respondents, subject to all just exceptions. Application stands disposed of. Amended memo of parties accompanying the application is taken on record and necessary corrections, if any, be carried out. Allowed as prayed for. The name of respondent No. 10 is ordered to be deleted from the array of the respondents, subject to all just exceptions. Legal representatives of deceased respondent No.10 is already on record as respondents No.11 to 13. Application stands disposed of.

(2.) These appeals are being disposed of by a common judgment, since the question involved therein is the same.

(3.) In these appeals filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the claimants as well as beneficiary(ies)/ have assailed the awards passed by the learned Reference Court.