LAND ACQUISITION OFFICER Vs. E. BISWESWAR RAO

JUDGEMENT

(1.) This appeal under Sec. 54 of the Land Acquisition Act (here after referred to as the "Act) has been filed against the award of the subordinate Judge dated 16-9-1986 in a reference under Sec. 18 of the Act.

(2.) Land had been acquired for extension of Government Worqen's College, Berhampur. Notification under Sec. 4 (1) of the Act was published on 31 -3-1976. The Land Acquisition Collector had calculated market value at the rate of Rs. 75,000.00 peracre. On reference, the Subordinate Judge has directed for calculation of the market value at the rate of Rs. 2,00,000.00 per acre. The Land Acquisition Officer has challenged the aforesaid award of the Subordinate Judge.

(3.) In the meantime, it transpires that in First Appeal No. 17 of 1987 (Land Acquisition Officer, Ganjam, Chatrapur Vs. Saiba Behera arising out of the very same notification, this Court has already directed for payment of compensation at the rate of Rs. 1,35,600.00 per acre, vide judgment dated 30-3-1990. Adopting the same principle, the rate has to be reduced and it is directed that amount should be calculated at the rate of Rs. 1,35,000.00 per acre in this case.