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Judgment
Vivek Singh Thakur, J
Being aggrieved by order dated 14.3.2020, passed by National Lok Adalat in an application filed by petitioner for release of entire amount of
compensation, deposited by respondent in Reference Court, Chamba, whereby only 25% of award amount has been ordered to be released in favour
of petitioner, petitioner has approached this Court for release of entire amount of compensation.
2 It is undisputed that landed property of petitioner along with others was acquired and utilized by respondent for construction of Hydro Electric
Project and being aggrieved by award passed by Land Acquisition Collector, land owners had preferred reference petitions under Section 18 of Land
Acquisition Act before the District Judge, Chamba, where those were decided by a common judgment dated 3.5.2019, whereby amount of
compensation was enhanced.
3 As evident from counter affidavit filed on behalf of respondent, the said judgment has been accepted by respondent and amount so enhanced vide
said award has also been deposited by respondent in Reference Court. Petitioner had filed an application for release of amount falling in his share as
per his entitlement and respondent had communicated no objection for release of said amount, but, said application was listed in National Lok Adalat
on 14.3.2020, on which date, only 25% of award amount has been ordered to be released in favour of petitioner.
4 No reason has been assigned for not releasing the entire amount of compensation to petitioner, for which he is legally entitled. Not only before the
Reference Court as well as National Lok Adalat, but also in this Court, respondent has communicated its no objection for releasing of entire amount of
compensation.
4 In aforesaid facts and circumstances, Reference Court is directed to release the entire amount of compensation, falling in share of petitioner for
which he is entitled, along with up-to-date interest, in terms of final award by remitting the same in his bank account, details whereof shall be furnished
by petitioner by filing an application before the Reference Court along with copy of this order.
Petition stands disposed of including all pending miscellaneous application(s), if any.