LAND ACQUISITION OFFICER Vs. HIRANMAYEE DEVI

JUDGEMENT

(1.) THIS appeal by the Land Acquisition Officer, Mayurbhanj, is from the award dated 22-12-1966 of the Subordinate Judge, Baripada, made in a Reference under section 18 of the Land Acquisition Act for determination of the true compensation payable to the claimant-respondents.

(2.) THE Land Acquisition Officer acquired A. O. 56 decimals out of plot No. 3731, total extent of which is A. 3. 31 and A. 1. 17 decimals out of plot No. 3955 bearing the total area of A. 3. 87, both belonging to the respondents for the construction of an approach road to the bridge over Barabalang river on Baripada Udala Road. The process of acquisition commenced by issuance of notification under Section 4 of the Land Acquisition Act on 12-6-1963. The amount of compensation awarded by the Land Acquisition Officer was Rs. 3726/- for the acquired lands. Subject matter of reference, however, was restricted to A. 1. 08 comprising of A. O. 34 decimals out of plot No. 3731 and A. O. 74 decimals out of plot No. 3955.

(3.) THE respondents claimed Rupees 80,500/- as compensation before the Land acquisition Officer on different heads as follows :