STATE OF BIHAR Vs. RAVINDRA PD YADAV

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THESE appeals have been filed against the Award dated 30th April, 1992 passed by Shri Narendra Mishra, Special Judge (Land Acquisition) II, Patna in Land Acquisition Reference Case Nos. 1 of 1991, 4 of 1991, 16 of 1991, 6 of 1991, 22 of 1991, 2 of 1991, 15 of 1991, 28 of 1991, 3 of 1991, 25 of 1991, 19 of 1991 and 17 of 1991.

(3.) THE facts of the case are that under emergent L.A. Proceeding an area of 10.10 acres of land in village Sarari, P.S. Danapur, District - Patna was acquired for the construction of staffs' quarter of Electricity Department and Electric Substation. Out of the aforesaid area an area of 0.2125 acre was released and thus 9.885 acres remained under L.A. Proceeding, which is under reference. The notification to this effect in the district gazette for the acquisition of land was made on 15.12.1987. The date of publication of notification was 06.02.1987. Possession of the land was taken on 02.03.1988. Fifty percent of the compensation was paid by the Land Acquisition officer on 05.01.1989 and remaining fifty percent was paid on 13.02.90. The award was declared on 13.01.1990. The collector fixed the amount of award at Rs.1,52,301/ - per acre i.e. Rs. 701/ - per katha. The reference court has recorded following findings: