LAND ACQUISITION COLLECTOR Vs. BHIKARI BEHERA

JUDGEMENT

(1.) THIS appeal by the Land Acquisition Collector, Angul is directed against the award dated 7.1.1999 passed by Sri B.C. Rout, Civil Judge (Senior Division), Angul, in L.A. Misc. Case No. 211 of 1997 on a reference under Section 18 of the Land Acquisition Act (in short, "the Act").

(2.) BRIEF facts of the case are as follows:

(3.) IT is submitted by the Learned Additional Standing Counsel appearing for the appellant that the land has been acquired for construction of the Sub -station of O.S.E.B. (now Gridco.) which was not made a party before the court below.