Himachal Pradesh High Court
Keshav Ram vs Land Acquisition Collector on 9 August, 2018
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA RFA No. 152 of 2015 alongwith connected matters.
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Date of Decision: August 9, 2018
1. RFA No.152 of 2015 Keshav Ram ...Appellant.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
2. RFA No.138 of 2014 Neena Devi & another NTPC Limited, Kol Dam Hydro Power Project.
Versus ...Appellant.
...Respondents.
3. RFA No.139 of 2014 NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Meena Devi & another ...Respondents.
4. RFA No.140 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Kamal Kumar & another ...Respondents.
5. RFA No.141 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Sheela Devi & another ...Respondents.
::: Downloaded on - 10/08/2018 23:01:26 :::HCHP 2 6. RFA No.142 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Chran Dass & another ...Respondents.
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7. RFA No.143 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Dushyant Kumar & another ...Respondents.
8. RFA No.144 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Pina Devi & another ...Respondents.
9. RFA No.146 of 2014 NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Kushal Chand & another ...Respondents.
10. RFA No.147 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Navadhhu Ram & others ...Respondents.
11. RFA No.148 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Prem Lal & another ...Respondents.
12. RFA No.149 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Umesh Kumar & another ...Respondents.
::: Downloaded on - 10/08/2018 23:01:26 :::HCHP 3 13. RFA No.150 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Hem Dass & another ...Respondents.
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14. RFA No.151 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Bhagat Ram & another ...Respondents.
15. RFA No.152 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Biptu Ram (deceased) through LRs Hem Dass & others ...Respondents.
16. RFA No.153 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Anita & another ...Respondents.
17. RFA No.154 of 2014NTPC Limited, Kol Dam Hydro Power Project ...Appellant.
Versus Hari Om & another ...Respondents.
18. RFA No.153 of 2015Charan Dass ...Appellant.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
::: Downloaded on - 10/08/2018 23:01:26 :::HCHP 4 19. RFA No.161 of 2015Neena Devi ...Appellant.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
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20. RFA No.162 of 2015Kamal Kumar ...Appellant.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
21. RFA No.163 of 2015Sheela Devi ...Appellant.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
22. RFA No.164 of 2015 Chet Ram ...Appellant.
Versus
Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
23. RFA No.165 of 2015Kushal Chand ...Appellant.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
24. RFA No.166 of 2015 Prem Lal ...Appellant.
Versus
Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
25. RFA No.205 of 2015Meena Devi ...Appellant.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
::: Downloaded on - 10/08/2018 23:01:26 :::HCHP 5 26. RFA No.206 of 2015Naradhu Ram & others ...Appellants.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
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27. RFA No.207 of 2015 Hem Dass ...Appellant.
Versus
Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
28. RFA No.208 of 2015Bhagat Ram ...Appellant.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
29. RFA No.269 of 2015Keshav Ram & others ...Appellants.
Versus Land Acquisition Collector, Kol Dam, Bilaspur, H.P. & another ...Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. Whether approved for reporting?1 No. For the Appellants: Mr. Anil Kumar God, Advocate, for the appellant(s), in RFA Nos.152/2015, 153/2015, 161 to 166, 205 to 208 & 269/2015.
Mr.Neeraj Gupta, Advocate, for the appellant-NTPC, in RFA Nos.138 to 154/2014.
For the Respondents:Mr.Neeraj Gupta, Advocate, for the respondent-NTPC, in RFA Nos. 152/2015, 153/2015, 161 to 166, 205 to 208 & 269/2015.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh Sharma, 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 10/08/2018 23:01:26 :::HCHP 6Additional Advocate General, for the respondents-State.
Sanjay Karol, Acting Chief Justice (oral).
In these appeals, so filed under Section 54 of the .
Land Acquisition Act, 1894 (hereinafter referred to as the Act), both the claimants and beneficiary(ies) of the acquisition proceedings have assailed the award dated 13.09.2013, passed by learned Additional District Judge-I (Camp at Karsog), District Mandi, H.P., in Reference Petition No.31 of 2009, titled as Keshav Ram vs. Land Acquisition Collector, Kol Dam, Bilaspur, H.P., & another, alongwith connected reference petitions.
2. Undisputedly claimants' land situate in village Tatapani, Tehsil Karsog, District Mandi, H.P., came to be acquired for public purpose, namely, construction of Kol Dam. Acquisition proceedings commenced with the publication of notification issued under Section 4 of the Act on 19.12.2000. The Collector Land Acquisition passed his award No.79 of 2008 on 08.03.2008. It is a matter of record that market value of the acquired land came to be assessed at different rates, classification/category wise ranging from `83,613/- to `6,41,032/- per bigha. Aggrieved thereof, claimants filed land reference petitions under Section 18 of the Act, seeking re-determination of the ::: Downloaded on - 10/08/2018 23:01:26 :::HCHP 7 market value of the acquired land, which stands decided in terms of impugned award dated 13.09.2013, in terms whereof, the market value of the acquired land stands re-
determined @ `6,41,032/- per bigha, on uniform basis, .
irrespective of the classification and category of land.
3. It is not in dispute that appeal arising out of similarly situated claimants, as also very same acquisition proceedings, arising out of very same notifications under Sections 4 and 11 of the Act, stands decided by this Court vide judgment dated 15.12.2016, passed in RFA No. 425 of 2012, titled as NTPC Ltd., Kol Dam vs. Kuldeep & others.
The present appeals are squarely covered by the said decision, for the issue involved is identical. This fact is not disputed. As such, the present appeals stand disposed of, in terms of the said judgment. Directions issued in Kuldeep (supra) shall mutatis mutandis apply to the instant cases also. Pending application(s), if any, also stand disposed of accordingly.
(Sanjay Karol), August 9, 2018 Acting Chief Justice.
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