STATE OF ORISSA Vs. CHANDOLA PRADHAN

JUDGEMENT

(1.) THIS first appeal is directed against the order dated 1.2.2000 passed by the Civil Judge (Sr. Divn.). Deogarh, in L.A. Case No. 6 of 2000.

(2.) THE facts in brief leading to this first appeal are stated herein below :

(3.) DURING hearing of the appeal Mr. Das, learned Addl. Standing Counsel, vehemently urged that the Court below has failed to appreciate the scope and ambit of Sections 23 and 24 of the Land Acquisition Act for determination of the market value of the lands in question. He also argued that the award of higher compensation is exorbitant and. thus, prayed for setting aside the judgment.