BALESHWAR MAHTO @ BALESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the claimants of these sixteen First Appeals have filed these First Appeals against the Judgment and Award dated 25.03.1987 passed by the then learned Special Land Acquisition Judge, Nalanda at Biharsharif in 93 Land Acquisition Case being L.A. No.1 of 1987 to 93 of 1987.

(2.) IT appears that 29 and odds acres of different lands of different owners was acquired by the State of Bihar for the purpose of construction of super grid sub station. The Collector made Award in the name of the different persons whose lands were acquired. Being dissatisfied with the Award of the Collector, the land holders filed 93 Land Acquisitions cases which were disposed of by the Land Acquisition Judge.

(3.) ACCORDINGLY , the Supreme Court allowed all the Civil Appeals declaring that the appellants are entitled to compensation @ Rs.2 lakhs per acre with all statutory benefits. The State of Bihar was directed to pay the enhanced amount of compensation and statutory benefits including interest and solatium to the appellants within a period of three months by getting prepared demand drafts in their names from a nationalized bank.