STATE OF ORISSA Vs. HARIHARA PRADHAN

JUDGEMENT

(1.) STATE of Orissa brought this appeal under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'The Act'). The appellant challenged judgment of the learned Civil Judge (Senior Division), Deogarh in L. A. Case No.'72 of 1999'awarding a sum of Rs. 1,02.48 1.92 P. for acquired land of respondent. Rs. 3000/ - for acquired trees standing thereon and Rs. 5000/ - for changing of residence.

(2.) FACTS leading to the present appeal are like this -

(3.) THE Government Pleader entered appearance on behalf of the State and filed written statement of defence stating that the Claimant is not entitled to compensation as demanded by him.