LAND ACQUISITION ZONE OFFICER Vs. BRUSABHA PRADHAN

JUDGEMENT

(1.) THIS appeal is filed by the State against the order passed by the learned Civil Judge (Senior Division), Angul in L.A. Case No. 255 of 1993.

(2.) AC . 1.37 decimals of land under Khata Nos. 47 of mouza Krushnapur belonging to the claimant -respondent was acquired for construction of Talcher -Sambalpur Rail Link. The Land Acquisition Officer after considering the relevant factors, and materials awarded compensation of Rs. 13,610.00 for the acquired land, Rs. 140.00 for the acquired trees besides solatium and interest. The respondent being dissatisfied with the award, raised objection and ultimately objection was referred to the Civil Court under Section 18 of the L.A. Act for determination of the quantum of compensation. That is how the matter has come up before the Civil Court in the above noted L.A. case.

(3.) MR . Sangram Das, learned Counsel appearing for the appellant submits that the value of the land and trees assessed by the referral Court is very much on the higher side and is not supported by evidence.