SPECIAL LAND ACQUISITION Vs. JOGENDRA SAHU

JUDGEMENT

(1.) RESPONDENT has not appeared after service of notice.

(2.) HEARD Learned Addl. Government Advocate and the Judgment is as follows:

(3.) AN area of AC. 0.57 decimals of land from Plot Nos. 1043 and 1044 under Khata No. 83 of village Chandpur was acquired under Section 4(1) of the Land Acquisition Act, 1894 (in short the 'Act') for Rengali Irrigation Project. The Land Acquisition Officer determined the market price at Rs. 14,000/ - per acre. The loser of the land, i.e., Respondent claimed for a higher valuation at Rs. 5,000/ - per Ghunta i.e., Rs. 1,00,000/ - per acre.