LAND ACQUISITION COLLECTOR Vs. LILA DEVI

JUDGEMENT

(1.) THIS First Appeal is directed against the judgment/award dated 21.8.2001 passed by the learned Civil Judge (Senior Division), Nuapada in M.J.C. No. 41 of 2000 in a reference under Section 18 of the Land Acquisition Act (hereinafter referred to as 'the Act').

(2.) THE facts narrated in the record are as follows:

(3.) THE learned Additional Standing Counsel vehemently argued that the learned Civil Judge has awarded the compensation at a higher rate and arbitrarily determined the market value of the acquired land as well as damage for severance. The available sale instances have not taken into consideration while preparing the sale statistics as per the working sheet. Hence, interference of this Court is necessary. Mr. D. Mund, learned Counsel appearing for respondent No. 1, submitted that the referral Court has rightly considered the evidence on record and determined the market value of the acquired land taking into consideration the materials available on record. Thus, the award does not warrant any interference of this Court.