LAND ACQUISITION ZONE OFFICER Vs. BANAMBAR MAJHI

JUDGEMENT

(1.) IT is submitted by the learned Counsel for the appellant that filing of A.L. is not necessary. Therefore, filing of A.L. is waived.

(2.) IT is further submitted by learned Counsel for both parties that the appeal is otherwise ready for hearing and the same may be taken up for final disposal. Accordingly, the appeal is taken up for final disposal.

(3.) THIS is an appeal by the State against the award passed by the learned Civil Judge (Sr. Division), Angul in LA. Misc. Case No. 62 of 1997 answering a reference Under Section 18 of the L.A. Act.