LAND ACQUISITION OFFICER Vs. BAKULI CHARAN SAHU ETC.

JUDGEMENT

(1.) In these four appeals under Sec. 54 of the Land Acquisition Act, (for short the Act) the short dispute relates to the multiplier to be applied in determining the market value of the lands acquired under the Act for which declaration under section 4 of the Act was issued to acquire the land for Rengali Dam Project.

(2.) In first appeal No. 218 of 1986, an area of 4 acres 86 decimals of land was acquired under declaration dated 9-3-1984 in village Sanmanpur. In F.A. No. 220 of 1986, an area of 3 acres 81 decimals was acquired under declaration dated 4-2-1984 in village Garabahal. In F.A. No. 247 of 1986 an area of 2 acres 84 decimals was acquired under declaration dated 13-6-1984 in village Padianali. All the villages are under Barkote Police Station of Deogarh Sub-division in Sambalpur district.

(3.) There is no dispute in these appeals relating to the compensation awarded in respect of house, trees and other properties. The net annual yield in respect of the lands acquired is not in dispute. Non-availability of details for other methods of determination of the market value is also noting dispute. Grievance of the State is that the capitalisation by multiplication of twenty times the net annual yield is unjust.