LAND ACQUISITION OFFICER, SAMBALPUR Vs. JAILAL DASH

JUDGEMENT

(1.) Present appeal is directed assailing order dtd. 4/3/1982 of the learned Sub-Judge, Bargarh passed in a reference under Sec. 18 of the Land Acquisition Act, 1894 in L.A. Misc.Case No.141 of 1978.

(2.) The land of the claimant-Respondent measuring Ac.0.49 decimals in M.S. Plot No.8391 of nature 'Berna' in mouza Bargarh was acquired vide declaration No.28338 dtd. 26/4/1978 published in Odisha Gazette No.675 dtd. 16/5/1978 for construction of Cooperative Training Institute, along with some other lands. The compensation amounting to Rs.4,508.00 was assessed by the Land Acquisition Authorities including additional compensation and statutory interest for the said land belonged to the claimant, which was paid to him and received with objections.

(3.) The claimant then preferred an application under Sec. 18 of the Land Acquisition Act, 1894 praying for enhancement of the compensation amount and his contention is to count the market value of the acquired land at Rs.2,000.00 per decimal at least. It was contended by the claimant that looking to the potentiality of the land and its location and other circumstantial factors, the valuation assessed by the authority at Rs.8,000.00 per acre is too less and therefore, the same should be enhanced.