STATE OF BIHAR Vs. DEOMANI BHAGAT

JUDGEMENT

(1.) All these five appeals arise out of a decision, dated the 8th Jan. 1971 of the Land Acquisition Judge on a reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred as "the Act") by the Collector, Shahabad.

(2.) The acquisitions of the lands in question were made for the construction of Parabuti Distributory in the district of Sahabad. The notification under Section 4 of the Act was locally published on the 15th October, 1963, though it was published in the Official Gazette dated the 5th of February, 1964.

(3.) We are concerned with the lands of two Mouzas in these appeals, namely, Mouzas Gamharia and Sainha. The Collector awarded compensation to the applicants at the rate of Rs. 1,600/- per acre and Rs. 2,000/- per acre for the lands of Mouzas Saina and Gamharia, respectively, in spite of the claim of the applicants for enhanced compensation at the rate of Rs. 4,000/- per acre.