STATE OF ORISSA Vs. RAMA CHANDRA DASH (DEAD)

JUDGEMENT

(1.) This appeal has been filed challenging the judgment and decree passed by the learned Civil Judge (Sr. Division), Keonjhar as referral court in the matter of a reference under section 18 of the Land Acquisition Act under in L.A. No. 34 of 2006.

(2.) Facts necessary for the purpose of this appeal are as under:-

(3.) Heard the learned Additional Standing Counsel and learned counsel for the substituted respondents. Perused the impugned order and other materials available on record.