KAMALINI PUJARI Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THIS appeal has been filed by the claimant against the award dated 2.12.1994 passed by the learned Civil Judge (Senior Division), Sambalpur, in L.A. Misc. Case No. 97 of 1986 claiming higher compensation.

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

(3.) LEARNED Counsel appearing for the appellant submits that though in First Appeal No. 183 of 1990 disposed of on 2.3.1994, which was marked as Ext.3, this Court has determined the valuation of the land acquired in 1985 in the same village Maneswar at Rs. 1,50,000/ - per acre, the referral court instead of taking into consideration the said judgment, on the concession of the Learned Counsel appearing for the Petitioner before it, has determined the compensation which is at a lower rate. He further submits that without any contemporaneous document, the Learned Civil Judge (Senior Division) should not have acceded to the submission of the learned Counsel appearing for the petitioner before it.