COLLECTOR Vs. ANASUYA DEBI

JUDGEMENT

(1.) These two appeals by the Collector of Cuttack are directed against award of interest from the date of dispossession preceding the notification under Section 4 (1) of the Land Acquisition Act, 1894, in a reference under Section 18 of the Act.

(2.) The learned Subordinate Judge found that dispossession took place in 1961 but by then there was no notification under the Act though acquisition was contemplated. Learned Additional Government Advocate raises two contentions :--

(3.) The claimant's husband has been examined as P. W. 1 and has clearly stated:--