PRAKASH CHANDRA SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all these appeals have been preferred against the judgments dtd. 30/9/2019 and 28/9/2019 passed by Fourth Additional District Judge, Raipur (hereinafter referred to as "Reference Court") in Land Acquisition Case Nos. 25/2013, 26/2013, 47/2013 and 36/2013, whereby the reference has been dismissed and the order dtd. 11/6/2012 of the Land Acquisition Officer, Raipur passed in Land Acquisition Case No.27/A-82 Year 2010-11 under Sec. 11 of the Land Acquisition Act has been affirmed, they are being disposed of by this common judgment.

(2.) Facts of the case, in brief, necessary for adjudication of this appeal are that the land of the appellants/applicants situated at VillageBaroud, PHN 72/15, RNM Mandir Hasoud, Tahsil-Arang, Distt. Raipur bearing Khasra Nos. 98, 147, 150, 152, 364, 365, 366, 1208, 1228, 1260, 1265, 1288 and 1287, area 0.03, 0.36, 0.71, 0.65, 0.07, 0.1, 4.44, 0.8, 0.24, 3.05, 0.28, 0.36 and 5.58 hectare respectively was acquired by the respondent authorities for development of Airport in Naya Raipur and as per award dtd. 11/6/2012 compensation @ Rs.17.00 lacs per hectare was awarded to them. Aggrieved by the said award, the appellants moved an application under Sec. 18 of the Land Acquisition Act, 1894 (in short "the Act") before the Collector. Learned Reference Court vide impugned judgment dtd. 30/9/2019 dismissed the said reference.

(3.) In this case, land of the appellant situated at Village-Baroud, PHN 72/15, RNM Mandir Hasoud, Tahsil-Arang, Distt. Raipur bearing Khasra Nos. 1283/1, 1283/2 and 1283/3 area 2.00, 2.00 and 4.34 hectare respectively was acquired by the respondent authorities for development of Airport in Naya Raipur and the Land Acquisition Officer by the award dtd. 11/6/2012 awarded compensation @ Rs.17.00 lacs per hectare to the appellant. Dissatisfied with the said award, the appellant filed an application u/s 18 of the Act before the Collector and the learned Reference Court by the impugned judgment dtd. 28/9/2019 dismissed the reference.