STATE OF BIHAR Vs. BADRI NARAIN PANDEY

JUDGEMENT

(1.) THE State of Bihar has filed this First Appeal against the judgment and award dated 27.04.1982 passed by Sri B.N.Sinha, the learned Sub Judge-cum-Land Acquisition Judge, Katihar in Land Acquisition Case No.52 of 1977/141 of 1981.

(2.) THE applicants-respondent's lands in plot nos.678 and 674 measuring 3.55 acres and 1.66 acres respectively was acquired by the State Government for construction of embankment of village Dagra Millik and Harprasad by notification dated 03.03.1975 published in Gazette on 01.04.1975. Plot no.678 measuring 3.55 acres was Bhit II land and plot no.674 measuring 1.66 acres was orchard land having various fruits bearing trees such as Mango, Jamun, Coconut, Guava, Seesam, Seemal etc. and also medicine plants. THE Land Acquisition Officer fixed the market value of the land of plot no.678 measuring 3.55 acres at the rate of Rs.3,000 per acre and likewise, fixed the rate of land comprised within plot no.674 measuring 1.66 acres i.e., orchard land at Rs.5,200 per acre.

(3.) IN the result, this appeal is dismissed as a whole as incompetent.