EXECUTIVE DIRECTOR NALCO Vs. PRASANNA BEHERA

JUDGEMENT

(1.) SINCE all these appeals arise out of a common award, those were heard together and are being disposed of by this common Judgment.

(2.) THESE first appeals are directed against the common Judgment 16.4.2001 passed by the Learned Civil Judge (Senior Division), Angul in Land Acquisition Misc. Case' Nos.76 of 1988, 133 of ' 1988, 179 of 1987, 180 of 1987, 182 of 1987, 185 of 1987, 186 of 1987, 187 of 1987, 189 of 1987, 190 of 1987,200 of 1987, 25 of 1988,60 of 1988,64 of 1988,65 of 1988,77 of 1988,78 of 1988, 126 of 1988, 132 of 1988,186 of 1988, 189 of 1988,191 of 1988, 193 of 1988, 197 of 1988 & 201 of 1988, 68 of 1992, 14 of 1989, 15 of 1989, 16 of 1989, 24 of 1989,27 of 1989, 182 of 1988, 177 of 1988, 180 of 1988, 203 of 1988, 68 of 1992 and 8 of 1989 in answering the reference under Section 18 of the Land Acquisition Act (hereinafter referred to as "the Act").

(3.) THE fact situation in all these appeals i.e. the notification, the village and the category of land, being similar, for convenience, the brief facts of the first case i.e. First Appeal No. 115 of 2001 are narrated as follows;