LAND ACQUISITION ZONE OFFICER, TALCHER-SAMBALPUR RAIL LINK, ANGUL Vs. SANATAN BEHERA (DEAD), SMT TULASI BEHERA AND OTHERS

JUDGEMENT

(1.) The State has called in question the common award passed by the referral court in LA Misc. Case Nos. 201 and 203 of 1993 in the matter of proceedings under Section 18 of the Land Acquisition Act, 1894.

(2.) By virtue of Government notification No. 1941 dated 7.1.1989, the lands involved in the above noted two cases have been acquired for the purpose of construction of Talcher-Sam-balpur rail link. The Land Acquisition Collector having assessed the compensation, respondent No. 1-claimant received the same on protest. Hence, the reference came before the court.

(3.) On going through the evidence led by respondent No. 1 and in the absence of any evidence to counter the same or any material being brought out during cross objection to discredit the version of the witness, this Court finds the determination of the market value of the acquired land as well as for the trees as done by the referral court to be just and proper.