GENERAL MANAGER, SALAL HYDRO ELECTRIC PROJECT JYOTIPURAM Vs. COLLECTOR REASI

JUDGEMENT

(1.) THE Collector, Land Acquisition, Reasi gave an award on 23rd. of April, 1985, awarding compensation for land, structures and trees acquired. The State had acquired land measuring 1849 Kanals and 11 Marlas situates in village Chinkah, Tehsil Reasi, in terms of the provisions of Jammu and Kashmir Land Acquisition Act, for the construction of Salal Dam Reservoir. The following rates were fixed by the Collector, for awarding the compensation:

(2.) ON 8.7.1985, the aggrieved persons made an application before the Collector for making a reference to District Judge in terms of Section 18 of the Jammu and Kashmir Land Acquisition Act. The reference was made on 26.7.1985 by the Collector to District Judge, Udhampur, who decided the matter by his order dated 19.1.1987. He ordered payment of compensation to the claimants on the following rates: -

(3.) THE District Judge decided issue Nos. 1 and 2 in favour of the claimants (petitioners) and enhanced the compensation.