RULESK. TAMPHASANA SINGH Vs. THE COLLECTOR

JUDGEMENT

(1.) Heard Mr. C. Komol Singh, learned counsel appearing for appellant as well as Mr.R.S. Reisang, learned Sr.GA appearing for the respondents.

(2.) The land owner not being satisfied with the judgment and order dated 30.8.2008 passed by the District Judge, Manipur West, Imphal in a reference made under section 18 of the Land Acquisition Act, 1894, has preferred this appeal.

(3.) The facts leading to filing of the application for a reference under section 18 of the Land Acquisition Act,1894 (for short "the Act") are that the Government issued a notification under section 4 of the Act on 31.01.1986 containing the names of pattadars to be affected by the said acquisition. The said notification was sent to the SDO, Bishnupur to be pasted at conspicuous places of the locality inviting objection. Thereafter notification under section 6 of the Act was issued by the State Govt. on 7.4.1986. The SDC in presence of the affected pattadars demarcated the land to be acquired and special as well as general notices under section 9 of the Act were served on each and every pattadar. No objection having been received from the pattadars, the rates of compensation according to the size of the land acquired were worked out on the basis of market value and information was given to each and every pattadar of the Award declared on 6.11.1987.