STATE OF ORISSA Vs. KAMALA BAI

JUDGEMENT

(1.) LEARNED Standing Counsel for the State is present and he is ready. None appears for the Respondents.

(2.) HEARD .

(3.) AN extent of Ac. 0.85 decimals out of Ac. 2.88 area from a Plot No. 365 under Khata No. 65 in Mouza Thakur Nawapara under Nawapara P.S. was acquired by the State Government from the possession of the Respondents for the purpose of Jonk Medium Irrigation Project under declaration No. 75569/R dated 3.12.1988 and Notification No. 31112/R dated 13.5.1988 in the Orissa Gazette No. 717 dated 17.5.1989. The appellant assessed the value of the acquired land @ Rs. 7,140/ - per acre along with the compensation for the loss of the land additional compensation and solatium he made an award of Rs. 8,618/ -, Respondents received the same awarded amount under protest and claimed for higher compensation @ two lakhs per acre. They also claimed for compensation due to severance of the remaining Ac. 2.03 decimals of land.