LAKSHMI NARAYAN DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These six appeals arise out of the awards passed by the Land Acquisition Collector in three different Land Acquisition Cases, namely, 37/3, 37/4 and 37/5 all of the year 1950-51 of the Burdwan Collectprate and affirmed by the Additional District Judge.

(2.) A short history may be given to show how these six appeals have arisen out of the award made in these three Land Acquisition cases:-- The properties, acquired by the Government under those Land Acquisition cases, belonged to late Hari Bangsha Dutta. On his death, the same have been inherited by his two sons -- one Jit Narayan Dutta and another Lakshmi Narayan Dutta. Both of them are the appellants in the respective appeals to be presently mentioned.

(3.) In Land Acquisition Case No. 37/4 of 1950-51 C. S. Plot Nos. 50, 51 and 53 of mouza Islabad are involved. On the objection filed by Lakshmi Narayan against the award the same was referred under Section 18 of the Land Acquisition Act of 1894 to the District Judge, Burdwan. It was entered as L. A. Case No. 1283 of 1958 of that Court. Being dissatisfied with the award and the decree passed by the District Judge the said Lakshmi Narayan has preferred Appeal No. 4 of 1961 in this Court.