STATE OF BIHAR Vs. MATHURA PRASAD SINGH

JUDGEMENT

(1.) These two appeals, by the State of Bihar, arise out of two references under Section 18 of the Land Acquisition Act.

(2.) These proceedings were started for acquisition of land for construction of 3/11 K.W. Sub-station office workshop and staff quarters at village Madhopur No. 138 in the district of Patna.

(3.) First Appeal 343 arises out of Land Acquisition Case 267/101 of 1955 and is with regard to 0.40 acre of Bhith land in plot No. 1309. First Appeal 354 arises out of Land Acquisition Case 268/102 of 1955 and is with regard to 0.69 acre of Bhith land in plots Nos. 1314 and 1317. All these lands are admittedly Class I Bhith lands lying in village Madhopur.