LAND ACQUISITION ZONE OFFICER Vs. PURANDHAR PRADHAN

JUDGEMENT

(1.) THIS appeal is directed against the award dated 25.3.1994 passed by the Learned Civil Judge (Senior Judge), Angul, in L.A. Misc. Case No. 181 of 1992 in a reference under Section 18 of the Land Acquisition Act (hereinafter referred to as "the Act").

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

(3.) LEARNED Counsel appearing for the Respondent -claimants submitted that since the Land Acquisition Officer did not adduce any oral or documentary evidence and the Referral Court determined the price of the land taking into consideration the evidence adduced by the claimants, there was no basis for the Land Acquisition Officer to determine the valuation as he did and the Referral Court has rightly determined the valuation of the acquired land for which reason, the same should not be interfered with by this Court.