STATE OF BIHAR Vs. RATAN LAL SAHU

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) Notification under Section 4(1) of the Land Acquisition Act, 1894 (1 of 1894), (for short, the 'Act') was published on June 14, 1972, acquiring 20.40 acres of Land for construction of Getalsud Dam in Ranchi district of Bihar State. The land Acquisition Officer in his award under Section 11 dated November 16, 1977, granted total compensation of Rs. 1,59,505.33. On reference, the Subordinate Judge, Ranchi awarded compensation @ Rs. 10,000/- per acre for the tank and well, he granted a sum of Rs. 1,69,890/-. He also awarded additional amount under Section 23 (1-A) of the Act. Dissatisfied therewith the appellant carried the matter in appeals. The High Court in the impunged judgment and decree in Original decree Nos. 108 and 109 of 1987, dated January 10, 1994, confirmed the award and decree of the reference court. Thus, these appeals by special leave.