STATE OF CHHATTISGARH Vs. DALJEET SINGH PAHUJA

JUDGEMENT

(1.) This Appeal has been filed under Sec. 54 of the Land Acquisition Act, 1894 (henceforth referred to as 'the Act of 1894 ') against the order dtd. 23/12/2016 passed by the District Judge, Kabirdham (Kawardha) in M.J.C (C) No.06/2016 whereby, the reference preferred under Sec. 18 of the Act of 1894 for enhancement of the amount of compensation has been allowed.

(2.) It is admitted facts that in Case No.1A-82/2010-11 of village Kawardha, the lands of total 44 agriculturists of total 44 khasras admeasuring 6.148 hectares were acquired and against the said land, total compensation to the tune of Rs.2,22,55,034.00 was determined and paid to them. Similarly, in Case No.2A-82/2010-11 of village Chhirha, the lands of total 40 agriculturists of total 42 khasras admeasuring 2.434 hectares were acquired and against the said land, total compensation of Rs.54,12,489.00 was determined and paid to them. Likewise, in Case No.3A/82/2010-11 of village Ghotiya, the land of only 1 agriculturist of Khasra No.01 admeasuring 0.047 hectares was acquired and against the said land, total compensation to the tune of Rs.77,682.00 was determined and paid to them.

(3.) It is also admitted that Respondents No.4 to 8 had not disputed and challenged the quantum of compensation determined by the Land Acquisition Officer during the proceedings, therefore, in paragraph-17 of the impugned award, it was observed that for them, no further consideration is required and accordingly, the award passed by the Land Acquisition Officer attains finality in respect of these claimants.