NIRUPAMA MISHRA Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) The matter was heard at length on 27.04.2010. The parties agreed to make a serious attempt for compromise to dissolve the dispute between the parties, and the tentative terms and conditions were indicated in the order dated 27.04.2010. The same were indicated in the background that we were labouring under the impression that 69 decimals of land in question had not been acquired, and continues to be in the possession of the appellants.

(2.) Mr. Lalit Kishore, learned Additional Advocate General, has today produced before us the original records to show that 69 decimals of land in question had also been acquired, along with the remaining portion of the land measuring 4.67 acres belonging to respondent no.4 herein. The compensation amount had been paid to the original owner of 69 decimals, and the respondent Board continues to be in possession of the same.

(3.) In that view of the matter, we approve of the terms and conditions of the compromise indicated in the order dated 27.04.2010, with the only alteration that the respondent Board shall settle four plots of land in the scheme in favour of the four appellants on the terms and conditions as prevalent today. The appeals are accordingly disposed of in terms of the following terms and conditions :-