COLLECTOR Vs. DILESWAR PRADHAN

JUDGEMENT

(1.) JUDGMENT of learned Civil Judge (Senior Division), Deogarh in L. A. Case No. 22/99 is under challenge in this appeal.

(2.) FACTS of the case leading to present appeal are like this : For the purpose of Rengali Dam Project, Government of Orissa has acquired Ac. 7.53 1/2, decimals of land covered by Khatas 1, 1/1, 10, 12 and 14 in Mouza Gothamada and awarded Rs. 70,164.70 towards compensation for such acquisition along with trees. Respondents received the said compensation with protest. They, being aggrieved by the aforesaid award, filed a petition before the Land Acquisition Officer cum -Collector, Deogarh who in turn made a reference under Section 18 of the Land Acquisition Act (for short 'the Act') to the learned Civil Judge (Senior Division) for determination of proper compensation.

(3.) THE State Government represented by the Collector, Sambalpur filed written statement of defence resisting claim of the petitioners (respondents).