VIVEK SINGH THAKUR,J. - (1.)Appellant-Northern Railway is beneficiary of the acquisition of land in present cases. There are two sets of appeals.
(2.)In first set of appeals land situated in Village Churadu in District Una has been acquired for construction of Nangal-Una-Talwara Railway Line. Process for acquisition of some land was initiated in the year 1998 vide notification dated 21.3.1998 issued under Section 4 of the Land Acquisition Act, 1894 (herein after referred to be as "the Act" in short), whereas another land was acquired by issuing notification dated 1.12.2000 under Section 4 of the Act in the same village for the same purpose.
(3.)In the acquisition proceedings carried out in pursuance to notification dated 21.3.1998, Land Acquisition Collector, vide award No. 12, had determined the value of land on the basis of its classification ranging from Rs. 525/- per Kanal to Rs. 18,515/- per Kanal.
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