STATE OF BIHAR Vs. ANIMESH NAG

JUDGEMENT

(1.) THE State of Bihar has challenged the award dated 12.08.1976 passed by the Special Land Acquisition Judge -I, Patna in L.A. Case No.369 of 1973.

(2.) THE house/constructed portion of the land of the claimant was acquired. The Land Acquisition Judge awarded Rs.38,268.50 only. The State of Bihar had awarded Rs.5,209/ -.

(3.) THE claimant -respondent has filed the cross objection taking only ground to the effect that the Land Acquisition Judge while considering the value of the building of the claimant, accepted the valuation report of the Engineer by which value was fixed at Rs.76,537/ -. However after accepting the valuation report of the Engineer, the Land Acquisition Judge without assigning any reason abruptly held that 50% be awarded to the claimant i.e. Rs.38,268.50, which is wrong.