COLLECTOR LAND ACQUISITION Vs. SHAM LAL

JUDGEMENT

(1.) Through the medium of this common judgment, both these two appeals filed by the Collector Land Acquisition against two separate judgments, one dtd. 17/5/2008 and the other dtd. 12/9/2005 passed by learned District Judge, Udhampur, are proposed to be disposed of. Both these appeals give rise to same question of law as such, the same are being taken up together for their decision.

(2.) Vide CIMA No. 78/2006, Collector Land Acquisition, Udhampur has challenged the judgment dtd. 12/9/2005 passed by the learned District Judge, Udhampur in a reference under sec. 18/31 of Jammu and Kashmir Land Acquisition Act, 1990 whereby the respondents have been held entitled to full amount of compensation for the land that has been acquired for the purpose of construction of by-pass road in village Barrian Tehsil and District Udhampur.

(3.) Vide CIMA No. 167/2009, Collector Land Acquisition, Udhampur has challenged the judgment dtd. 17/5/2008 passed by the learned District Judge, Udhampur whereby the respondents have been held entitled to full compensation in respect of land that has been acquired for construction of Govt. Middle School at village Sajalta.