Vivek Singh Thakur, J. - (1.) By way of present petition, petitioners have sought directions to respondents to pay compensation to them after acquiring their lands in accordance with law utilized for construction of Maryog via Narag-Shariar (Ochhghat Narag Dharyar) Road. It is claimed by petitioners that the said road was constructed without acquiring the land in accordance with law and also without consent of owners.
(2.) Petitioners have placed on record jamabandies of villages Sharia Bhajog and Masria Panjhopad (Annexure P-1 and P-2), wherein land measuring 0-5 bigha in Khasra No. 89, 0-5 bigha in Khasra No. 150, 0-3 bigha in Khasra No. 61, 0-2 bigha in Khasra No. 145 situated in village Sharia Bhagog and land measuring 0-2 bighas in Khasra No. 486, 0-3 bigha in Khara No. 288 and 0-2 bigha in Khasra No. 295 situated in village Masria Panjhopad belonging to petitioners have been reflected as Gair Mumkin Sarak.
(3.) Petitioners have relied document Annexure P-3, copy of letter issued by Land Acquisition Collector, HPPWD, Solan to Executive Engineer, Nahan Division, HPPWD Nahan, whereby he had forwarded notification dated 28th August, 1986 under Section 4 of Land Acquisition Act, 1894 pertaining to nineteen villages including villages of petitioners for publication intending to acquire land of petitioners comprised in Khasra No. 89/1, 150/1, 61 and 145/1 of village Sharia Bhajog and land comprised in Khasra No. 288/1 and 295/2 of village Masria Phajheped utilized by respondents for construction of the Daryar-Narag-Ochhghat Road.;