LAND ACQUISITION ZONE OFFICER Vs. BUTA BEHERA

JUDGEMENT

(1.) THIS appeal is directed against the award dated 15th of March, 1997 passed by the learned Civil Judge (Sr. Divn.), Angul, in Land Acquisition Case No. 137 of 1993 on a reference made under Section 18 of the Land Acquisition Act (hereinafter referred to as 'the Act').

(2.) THE brief facts of the case are as follows: The claimant -respondent's land comprising Gharabari and Baje fasal measuring an area of Ac. 137 decimals appertaining to Khata No. 130 of village Handapa along with some trees was acquired by virtue of the Government Declaration No. 75915 dated 17.12.1988 published in E.O.G. No. 30 dated 5.1.1989 for construction of Talcher -Sambalpur Rail Link. The Land Acquisition Officer, Dhenkanal determined compensation at Rs. 18,225/ - for the land and Rs.70/ - for the trees and awarded the compensation of Rs.25,726/ - along with other statutory benefits. The claimant -respondent received the said compensation on protest.

(3.) IN support of the claim for higher compensation, the respondent adduced oral as well as documentary evidence and the appellant did not examine any witness but adduced documentary evidence.