SANJAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 28/3/2019 passed by the High Court of Jharkhand at Ranchi in First Appeal No. 44/2007, by which the High Court has dismissed the said First Appeal preferred by the appellant herein - original claimant, the original claimant has preferred the present appeal.

(2.) Notification under Sec. 4 of the Land Acquisition Act, 1894 (for short, '1894 Act') was issued proposing to acquire the land of the original land owner vide notification dtd. 1/10/1980 for public purpose. The Land Acquisition Officer awarded a total compensation of Rs.92,121.00 for the entire acquired land. A reference under Sec. 18 of the 1894 Act at the instance of the land owner being Reference Case No. 36/1989 came to be rejected.

(3.) We have heard the learned counsel for the respective parties at length.