STATE OF ORISSA Vs. RASID KHAN

JUDGEMENT

(1.) THIS appeal under Section 54 of the Land Acquisition Act has been filed by the State challenging the award of the Subordinate Judge, Balasore, in L.A. Misc. Case No. 194 of 1990.

(2.) AC . 137.15 decimals of land in mauza Palasandha belonging to various persons was acquired for the establishment of Industrial Growth Center. Out of the aforesaid acquired land, Ac. 2.17 decimals of land appertaining to plot No. 140 and plot No. 158 belonged to the claimant -respondent. The Land Acquisition Collector had fixed Rs. 19,0001 - per acre for Sarada -II variety of land and Rs. 15,0001 - per acre for Sarada -III variety of land of the claimant -respondent. The Subordinate Judge after hearing parties and relying upon an earlier Award has fixed compensation at the rate of Rs. 40,000/ - per acre.