STATE OF BIHAR Vs. AMIR SINGH

JUDGEMENT

(1.) In this batch of appeals, the challenge is to the award dated 26.11.1994 passed by the learned Special Land Acquisition Judge, III, Patna in L.A.Case No.1 of 1993 and other connected cases.

(2.) A notification was issued under Section 4(1) of the Land Acquisition Act, 1894 (for short, 'the Act') for acquisition of 74.515 acres of land situate in village Raipura, P.S. Fatwah, District -Patna for construction of Railway Godown. The Land Acquisition Officer determined the price at Rs.2403/ - per katha. The awardees not being satisfied with the same filed an application for reference to the Civil Court and the Land Acquisition Officer referred the matter to the Civil Court.

(3.) Before the Civil Court, it was contended that the claimants were entitled to Rs.50,000/ - per katha as that was the price at the time of acquisition. It was also contended that the Land Acquisition Officer had not taken into consideration the documents on record and had arbitrarily determined the price.