STATE OF BIHAR Vs. SUKAR SINGH

JUDGEMENT

(1.) THE State of Bihar has filed First Appeal No. 187 of 2005 against the judgment and award dated 14th February, 2005 passed in Land Acquisition Case No.4 of 1985/9 of 1991, First Appeal No.191 of 2005 against the judgment and award dated 17th February, 2005 passed in Land Acquisition Case No.28 of 1991/73 of 1985 and First Appeal No.196 of 2005 against the judgment and award dated 21st March, 2005 passed in Land Acquisition Case No.340 of 1984/48 of 1991, all the judgment and award have been passed by the learned 4th Additional District Judge, Nawadah, Sri Navin Kumar Sinha.

(2.) SINCE the lands involved in all the above three First Appeals have been acquired by the State of Bihar, the appellants by same notification and for the purpose of construction of Phulwariya Jalashaya and the points involved in all these First Appeals and the evidences adduced by the parties in these First Appeals are also in same line and the judgment passed by the learned Court below is on the same line and the same Advocates are appearing on behalf of the appellants. All the three First Appeals are heard together and are disposed of by the common judgment.

(3.) ON the contrary, in all the three First Appeals the State of Bihar-appellant examined only one witness as O.P.W.1 who has proved Exhibit-A and B which are Khatiyan.