STATE OF WEST BENGAL Vs. SHYAMAPADA GHOSH

JUDGEMENT

(1.) This appeal is at the instance of the State of West Bengal and is directed against an award dated March 29, 1984 passed by the Additional District Judge, 1st Court, Howrah in L. A. Misc. Case No. 33 of 1983.

(2.) Sail land in Plot No 24, measuring 6844 acres was acquired by the State of West Bengal and the Land Acquisition Collector awarded a sum of Rs. 247/- per kottah for such acquisition.

(3.) Being aggrieved, the present respondent filed an application under Sec. 18 of the Land Acquisition Act claiming compensation at the rate of Rs. 698.00 pet kottah