LAWS(HPH)-2016-3-188

LAND ACQUISITION COLLECTOR, H P HOUSING AND URBAN DEVELOPMENT AUTHORITY AND ANOTHER Vs. DAULAT RAM & ORS

Decided On March 30, 2016
Land Acquisition Collector, H P Housing And Urban Development Authority And Another Appellant
V/S
Daulat Ram And Ors Respondents

JUDGEMENT

(1.) The present appeal has been instituted against the Award dated 21.4.2010 rendered by the learned District Judge, Una, H.P. in land reference No. 35/2005. The Cross objections bearing No. 317/2010 have also been preferred for enhancement of the compensation of amount.

(2.) "Key facts" necessary for the adjudication of the present appeal are that notification under Section 4 of the Land Acquisition Act, 1894 (herein after referred to as 'Act') was issued on 21.6.2002. It was published in the newspapers "Ajeet Samachar" and "Dainik Veer Partap" on 7.8.2002. It was also published in H.P. Rajpatra on 15.7.2002. Notification under Sections 6 and 7 of the Act was issued on 1.7.2003. Notice under Section 9 of the Act was also issued.

(3.) The learned Land Acquisition Collector awarded compensation for the acquired land as follows: <FRM>JUDGEMENT_188_LAWS(HPH)3_2016_1.html</FRM>