JAGDISH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) A Notification under Section 4 of the Land Acquisition Act, 1894 was published in the District Gadget on 6th November, 1979. The said Notification purported to disclose an intention to acquire the lands of the appellants for Gandak Project. The self same notification also disclosed an intention of acquiring lands belonging to other persons situate in proximity of the land of the appellants. Some of the lands so intended to be acquired were the river -bed of the river Gandak. In relation thereto the Government issued a direction that compensation for such land be assessed at Rs. 100/ - per acre.

(3.) FROM the evidence brought on record by or at the instance of the appellants it would be evidenced that if the lands of the appellants were situate by the side of the river then the value of such lands would have been Rs. 7173/ -per acre. i.e. the rate at which compensation for such land had been awarded by the Collector himself.