SHEO KUMAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the common judgment and decree the Land Acquisition Case No. 72 of 1976 and Land Acquisition Case No. 73 of 1976 were disposed of by the learned Land Acquisition Judge. The claimants of both the land acquisition cases filed separate appeals. The claimants of Land Acquisition Case No. 73 of 1976 filed first appeal which has been numbered as First Appeal No. 318 of 1981 and the other claimants filed first appeal which has been numbered as First Appeal No. 319 of 1981.

(2.) In Land Acquisition Case No. 73 of 1976 giving rise to First Appeal No. 318 of 1981, 61 decimals of land was acquired by the State Government and in the other Land Acquisition Case i.e. Land Acquisition Case No. 72 of 1976 giving rise to First Appeal No. 319 of 1981, 1.46 acres of land was acquired by the State Government for construction of staff quarters of the Collectorate, Sasaram. Notification under Section 4 of the Land Acquisition Act was published in the Gazette on 16.7.1975. The Collector awarded compensation of Rs. 13,857.50 paise for the land measuring 61 decimals involved in First Appeal No. 318 of 1981 and likewise compensation of Rs. 31,402.64 paise was awarded for the land measuring 1.46 acres involved in the First Appeal No. 319 of 1981.

(3.) Being dissatisfied with the compensation awarded by the Collector the respective Appellants-claimants filed application under Section 18 of the Land Acquisition Act and prayed for reference to the Land Acquisition Judge. The claim-ants of First Appeal No. 318 of 1981 claimed compensation of Rs. 1,41,450/-for 61 decimal land whereas the Appellants-claimants of First Appeal No. 319 of 1981 claimed Rs. 3,40,400/- for 1.46 acres of land acquired.