STATE OF BIHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this batch of appeals preferred under Section 54 of the Land Acquisition Act, 1894, the challenge- is to the award dated 2nd June, 1997 passed by the Reference Court in Land Acquisition Reference Case No. 33 of 1990.

(2.) The facts which are necessary to be stated for adjudication of this batch of appeals are that a notification under Section 4(1) of the Land Acquisition Act, 1894 (for short, 'the Act) was issued for acquisition of land situate in Mauza-Dhaboul in the district of Aurangabad. As is evident from the material brought on record, the Land Acquisition Officer-cum-Collector under the Act awarded compensation of Rs. 30,000/- per acre in respect of land situate in Mauza-Dhaboul. On an application preferred under Section 18 of the Act, the Land Acquisition Collector preferred the matter to the Civil Court and, as is evincible from the award, the Reference Court enhanced the valuation to Rs. 1,55,600/-.

(3.) It is worth noting, the Reference Court has passed two awards one in L.A. Case No. 33 of 1990 and another in L.A. Case No. 60 of 1990. L.A. Case No. 33 of 1990 relates to Mauza-Dhaboul and L.A. Case No. 60 of 1990 pertains to Mauza- Jasoiya. Be it noted, the said land acquisition cases were disposed of by a common order and the main order was passed in L.A. Case No. 1 of 1990.