ORISSA INDUSTRIAL INFRASTRUCTURE DEVELOPMENT CORPORATION AND LAND ACQUISITION COLLECTOR Vs. SRI GOPAL KRUSHNA GOSHALA AND ORS.

JUDGEMENT

(1.) SINCE the award dated 13.9.1993 passed by the learned Subordinate Judge, 1st Court, Cuttack in Land Acquisition Case No. 8 of 1991 in a reference under Section 18 of the Land Acquisition Act (hereinafter referred to as the Act) is challenged in both the appeals, i.e. First Appeal No. 32 of 1994 filed by the Land Acquisition Collector, Cuttack, and First Appeal No. 282 of 1993 filed by the Orissa Industrial Infrastructure Development Corporation, Bhubaneswar, they were heard analogously and are being disposed by this common judgment.

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

(3.) BEING aggrieved by the said award, the Land Acquisition Collector, Cuttack as well as the Orissa Industrial Infrastructure Development Corporation has filed these two appeals separately.