V.D.Misra, C.J. - (1.)This judgment will dispose of R. F, As. Nos. 451 to 459 of 1980 since these arise out of a common judgment,
(2.)The appeals are directed against the judgment of Shri C. S. Sauhta, Land Acquisition Court (District Judge Solan and Sirmur Districts at Nahanj --ho by a common judgment enhanced the compensation awarded to the claimants in respect of the acquired land.
(3.)By a motification dated 16th February, 1974 issued under Section 4 (1) of the Land Acquisition Act (hereinafter rei'erred to as the Act), land measuring 206 bighas 1'5 biswas, situated in village Mantaru Wala, Tehsil Paonta Sahib, was acquired for the purpose of timber depot. Notification under Section 6 of the Act was subsequently issued on 17th June, 1974.
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