EXECUTIVE OFFICER, NALCO Vs. PRATAP KUMAR SINGH

JUDGEMENT

(1.) The appellant in this appeal has challenged the award passed by the learned Civil Judge (Senior Division), Angul, in L.A. Misc. Case No. 215 of 1988 in reference under Section 18 of the Land Acquisition Act, 1894.

(2.) Facts necessary for disposal of the appeal are as under:

(3.) It is pertinent to mention here that the Land Acquisition Officer-cum-Collector, Dhenkanal has fixed the market value of the land of Sarada-1 category at Rs. 22,000/- per acre; Bajefasal-1 and Patita Category-1 at Rs. 12,500/- per acre. In this way, he has calculated the market price of the land at Rs. 4190/- which having been received on protest by the respondents, they have sought for a reference to the Court.