ROOP RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD learned Counsel for the parties. With the consent of the learned Counsel for the parties, the writ petition is disposed of at the admission stage itself. In the present writ petition, preferred under Articles 226 and 227 of the Constitution of India, a prayer has been made seeking directions to the respondents to deposit the entire amount of compensation in pursuance to the award dated 20th July, 2005 along with up to date interest.

(2.) IT appears that a Notification issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act ') on 1st November, 1997, was got published in the State Rajpatra on 20th December, 1997 and subsequent notification under Section 6 of the 'Act ' was issued on 16th January, 1999 for acquiring the land of 2 -17 bighas and 0 -10 - 10 biswansi pertaining to the petitioners. An award of amounting Rs. 3,82,543/ - was passed on 20th July, 2005 by the Land Acquisition Collector for the acquired area of 5 -16 bighas out of which the land of petitioners No. 1 to 10 was acquired to the extent of 2 -17 bighas. The awarded amount had already been deposited through a Cheque No. 734712 dated 5th September, 2006. It appears that in reference to order dated 6th May, 2008 passed by this Court, a revised calculation for the acquired land of petitioner Nos. 1 to 10 to the extent of 2 -17 bighas was to be given. Accordingly, a revised calculation sheet (Annexure:R -1) has been filed along with the affidavit dated 17th May, 2008.

(3.) THE revised calculations with regard to the amount claimed by the petitioners are given as under: