STATE OF WEST BENGAL Vs. MURARI MOHAN BISWAS

JUDGEMENT

(1.) THESE two appeals arise out of proceedings for acquisition of land under the West Bengal Land (Requisition and Acquisition) Act, 1948 (West Bengal Act II of 1948 ). First Appeal No. 18 of 1953 arises out of L. A. Case No. 159 of 1952 of the court of the District Judge, Nadia, in which the respondent Murari Mohan Biswas was the claimant. That was a reference at the instance of the said claimant against the valuation and award of compensation by the Collector in Land Acquisition Case No. 65 of 1947-48 in respect of 26 and 24 decimals of Bagan land with trees etc. within C. S. Plots Nos. 296 and 297 respectively of mouza Ghurni, situate within the Krishnagar Municipality. The total compensation, awarded by the Collector was Rs. 1,357-13-0.

(2.) THE other appeal, namely, First Appeal No. 19 of 1953, arose out of L. A. Case No. 160 of 1952 of the said court of the District Judge, Nadia, which was a reference at the instance of the claimant Sudhir Kumari Devi who did not accept the Collector's valuation and award of compensation of Rs. 341/- in respect of 7 decimals of Bagan land with trees etc. within C. S. Plot No. 587 of the same Mouza Ghurni.

(3.) THE reference were accepted in part and the learned District Judge enhanced the Collector's award in the two cases by Rs. 365-10-0 and Rs. 94/respectively. Feeling aggrieved, the State has come up on appeal. The claimants respondents have accepted the enhanced awards, as made by the learned District Judge, and have mot filed any cross-appeal or cross-objection.