SPECIAL LAND ACQUISITION OFFICER Vs. AKURA GOUDA

JUDGEMENT

(1.) THIS is an appeal under Section 54 of the Land Acquisition Act filed by the appellant -Land Acquisition Officer, Dhenkanal, being aggrieved by the order dated 25.1.1995 passed by the Civil Judge (Sr. Divn.), Talcher, in Land Acquisition Misc. Case No. 27 of 1988. The respondent has preferred a cross -objection to enhance the award amount.

(2.) THE facts of the case, in brief, leading to the first appeal are as follows :

(3.) DURING hearing of the appeal, Mr. S. Das, learned AdditionalStanding Counsel, submitted that the Court below has failed toappreciate the scope and ambit of Sections 23 and 24 of the LandAcquisition Act for determination of the market value at the relevanttime. He also argued that the award is exorbitant and, thus, prayedfor setting aside the same.