STATE OF ORISSA Vs. GULA KISAN

JUDGEMENT

(1.) JUDGMENT of learned Civil Judge (Senior Division), Deogarh in L. A. Misc. Case No. 47/2000 is called in question in this appeal.

(2.) FACTS of the case leading to present appeal are like this :. Government of Orissa acquired land of the respondents measuring Ac. 4.93 decimals in Mouza Chhachunia for the purpose of Rengali Dam Project. Government awarded Rs. 32,466.76 paise towards compensation. The petitioners, who are respondents herein, received the said compensation with protest. Thereafter they claimed higher compensation for which they made representation to the Land Acquisition Officer -cum -Collector who in turn forwarded the same to the learned Civil Judge (Senior Division), Deogarh. The petitioners pleaded ' that they were growing Paddy and Mung from the said land. The land in question is backed by irrigation facility. Their further plea is that the compensation awarded by the appellant is quite inadequate. They claimed Rs. 35,000/ - per acre towards compensation for acquisition of their land.

(3.) ONE Bishnu Kisan was examined as P.W. 1 on behalf of the petitioners. A co -villager Labanidhar Sahu was also examined as P.W. 2 on their behalf. On the other hand, no witness was examined on behalf of the State.