ASSISTANT DEFENCE ESTATE OFFICER, BHUBANESWAR Vs. SATRUGHNA MOHANTY

JUDGEMENT

(1.) The Appellant by filing this Appeal under Sec. -54 of the Land Acquisition Act, 1984 (for short called as 'the LA Act') has challenged the award dtd. 22/9/2017 passed by the learned Senior Civil Judge, Balasore (hereinafter referred to as 'the Referral Court') in Land Acquisition No.402 of 2014 in the matter of reference under Sec. 18 of the Act.

(2.) Based upon a requisition made by the Appellant, the Government of Orissa published notification on 16/8/2007 under Sec. 4(1) of the LA Act for acquisition of Ac.8.567 decimals of land owned by several persons in the Revenue Village of Karanjia under Balasore Town Police Station. The purpose was for construction of bypass road from Kuruda to Patrapada. Subsequently, notification under Sec. 6 of the LA Act was published on 28/8/2008.

(3.) The Referral Court, based on the evidence let in by the parties and upon their examination and evaluation, has determined the market value of the land, which has been acquired in the proceeding at Rs.50,266.00per decimal. Accordingly, it was directed that the compensation be determined and paid to the Respondent Nos.1(Ka) to 1 (Gha).