NARESH CHANDRA BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) For the establishment of a Livestock Research Station at Haringhatta a large number of plots Lad been compulsorily acquired. Notification and Declaration were published in October and November, 1945. Separate Land Acquisition Cases were started for settling the market value of the lands acquired as also the claims by diverse parties for apportionment.

(2.) These four appeals arise out of as many References made by the landlord for increased valuation and also questioning the Collector's direction for apportionment. The same landlord is the appellant in each of the cases but the Respondents are other claimants as holders of subordinate interests and they are different ones.

(3.) These appeals were heard one after another. The transactions on which the learned Judge relies upon are the same in all these cases. The nature of the other evidence adduced is of the same type and character. In view of the order WP intend to pass, this order will govern all of them.