DHRUVNITI PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE claimant-appellant has filed this First Appeal under Section 54 of the Land Acquisition Act against the judgment and award dated 14.06.1982 passed by the learned Subordinate Judge, Begusarai in Land Acquisition Case No.1 of 1975/265 of 1981 whereby the court below rejected the claim application referred under Section 18 of the Land Acquisition Act and thereby confirmed the compensation awarded by the Collector.

(2.) THE claimant-appellant's land measuring 6.245 acres of village Rani was acquired by the State Govt. for the purpose of rehabilitation of people of village Jhamathia. Notification under Section 4 of the Land Acquisition Act was issued on 22.09.1971. The appellant was awarded a total compensation of Rs.82,216.67 which was received by the appellant with objection and he filed an application claiming enhancement of the compensation. According to the appellant, there were Police Station, Block Office, High School and Middle School around the acquired land and the Railway Station was also nearer to the acquired land. Likewise, the National Highway was also very near. According to the appellant, the market value of the land was Rs.50,000 per acre on the date of acquisition. The appellant also claimed Rs.10,000 for the trees standing on the acquired land. The appellant also claimed Rs.20,000 on account of severance of the lands from the remaining lands of the appellant.

(3.) THE case of the State of Bihar is that the compensation awarded is adequate and after considering the sale instances, the value of the land was fixed.