LAKHSHESHWARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act (for short, 'the Act') is preferred against the judgment and award dated 08.07.1976 by the claimant in Land Acquisition Case No.11 of 1975, on the file of 2nd Additional Subordinate Judge, Aurangbad.

(2.) The Government issued a Notification dated 14.11.1973 under Section 4(1) of the Act to acquire an extent of 5.96 acres of land for construction of Obra Minor Canal, which passed through Deoria village of Aurangabad district. The land of the appellants, to the extent of 2.05 acres was also notified. The declaration under Section 6 of the Act was published on 27.12.1973. The Land Acquisition Officer passed award, fixing the compensation of the land of the appellants at Rs.5480.60 paise and granting additional compensation of Rs.882.09 paise. Not satisfied with that, the appellants filed an application under Section 18 of the Act with a prayer to refer the matter to the civil court. Accordingly, reference was made and it was taken up as Land Acquisition Case No.11 of 1975 by the trial Court. Through its judgment and award dated 08.07.1976, the trial Court dismissed the case, refusing to enhance the compensation. Hence, this appeal.

(3.) Heard learned counsel for the appellants. There is no representation for the respondent.