GOPAL NARAIN AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The original claimant Smt. Basmati Devi had filed this first Sahoo, J. appeal against the judgment and decree dated 7.9.1977 passed by Sri Raja Ram Singh, Land Acquisition Judge, Begusarai in Land Acquisition Case No. 106/133/122 of 1967-75 dismissing the reference made under Section 18 of the Land Acquisition Act.

(2.) It appears that 8 decimal land of the applicant Smt. Basmati Devi alias Basnti Devi of village Singhaul was acquired by the State of Bihar and the notification under Section 4 of the L.A. Act was issued on 29.1.1960 which was published in Bihar Gazette dated 30 th January 1960. The collector awarded Rs.460/- for the land.

(3.) The claimant filed objection under Section 18 of the Land Acquisition Act claiming compensation of Rs.5000/- for the lands acquired on the ground that the area of the land was measured wrongly showing less area and the Collector has awarded a megre amount for the compensation because at the time of acquisition of the land the prevalent market value was Rs.40,000/- per bigha. The claimant also claimed that for severance of the land from the other land of the claimant Rs.5000/- also be paid. The said application of the claimant was referred to the Land Acquisition Judge.