NATIONAL THERMAL POWER CORPORATION Vs. GOPAL CHANDRA SERKHEL, S/O SURENDER NATH SERKHEL; STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant-National Thermal Power Corporation. No body has appeared on behalf of respondent no. 1 and respondent no. 2-State of Bihar.

(2.) This appeal has been filed against the judgment and award dated 02.07.1992 passed upon reference under Section 18 of the Land Acquisition Act in Land Acquisition Case No. 96/89 by Land Acquisition Judge, Bhagalpur by which the compensation amount earlier awarded by the Collector under the Act to the claimantrespondent no. 1 has been enhanced.

(3.) The land of the claimant-respondent no. 1 has been acquired by the respondent no. 2-State of Bihar for the appellant-National Thermal Power Corporation and in the land acquisition proceeding compensation award was prepared under Section 11 of the Act. The claimant-respondent no. 1 did not accept the award and filed a petition seeking reference under Section 18 of the Land Acquisition Act.