SPECIAL LAND ACQUISITION Vs. PRAMOD KUMAR BISOI

JUDGEMENT

(1.) BEING aggrieved by a common award dated 5.4.1997 passed by the Civil Judge (Sr. Divn.), Angul, in L.A. Misc. Case Nos. 146, 144, 145 and 147 of 1991, the appellant -NALCO Ltd. has preferred these first appeals before this Court. Therefore, this common judgment will govern all the cases. Inspite of issuance of notices, there has been no appearance on behalf of the respondents when the matter, was taken up for hearing.

(2.) THE facts, in brief, is that admittedly the appellant -NALCO Ltd., by virtue of Government notification published in E.O.G. No. 154 dated 3.2.1982 acquired lands of village Kulad for construction of the NALCO project, Angul. The respondent -claimants are owners in possession of the disputed lands and they received the compensation on protest for which the Land Acquisition Officer referred the matter under Section 18 of the Land Acquisition Act to the learned Civil Judge (Sr. Divn.), Angul.

(3.) IN the result, with the aforesaid modification, the first appeals are allowed in part to the extent indicated above. There will be no order as to costs.