COLLECTOR CUTTACK Vs. GOPAL CHANDRA

JUDGEMENT

(1.) This is an appeal under S.53 of the Land Acquisition Act.

(2.) By notification dt. 19-7-1968, an area of 22 decimals of land of the claimant-respondent out of his total land of 91 decimals was acquired for the purpose of Cuttack-Paradeep Rail Link along with the lands of three other claimants, who were using the land acquired as private passage to the main road. Lands of several other claimants were also acquired. Petitioner claimed higher compensation on account of his disadvantage of using the other land.

(3.) Relying upon an earlier decision in L.A. Case No. 66 of 1971 trial court has fixed the market value at Rs. 100/- per decimal. Besides awarding compensation on the market value of 22 decimals, trial court has also awarded equal amount as compensation for inconvenience to be caused on account of lack of passage to the remaining portion of the land.