STATE OF BIHAR Vs. RAM PRATAP SINGH

JUDGEMENT

(1.) This First Appeal has been filed by the State of Bihar against the judgment and decree dated 9.9.1993 passed by Sri S.S.P. Verma, the learned Special Land Acquisition Judge, Bagaha, West Champaran in Land Acquisition Case No. 1 of 1992.

(2.) It appears that for construction of power house in village Pipra, total 51.69 acre lands were acquired by the State of Bihar under the scheme as Hydel Electrical Eastern Canal Project, Valmikinagar. Out of that total land, 15 acre 44 decimal lands of the claimant-respondent was acquired. Notification under Section 4 of the L.A. Act was published on 22.08.1984. The claimants filed application under Section 9. After hearing, the Land Acquisition Officer awarded compensation of Rs.10,189.08/- including the value of the land measuring 15 acre 44 decimals.

(3.) The land holders-respondents filed application u/s 18 of the L.A. Act claiming compensation at the rate of Rs.25,000 per acre alleging that the lands acquired are irrigated land and three crops are cultivated. It is also alleged that the land holders earned Rs.9,000-10,000 per acre from the agricultural produce. The said application under Section 18 was referred to the Land Acquisition Judge.