SHAMBHU NATH AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal arises out of a judgment and award passed under Sec. 18 of the Land Acquisition Act (hereinafter to be referred to as the Act.) The facts of the case are not in dispute. A notification under Sec. 4 of the Act was issued on 29.7.1964 and a declaration under Sec. 6 of the Act was published in the Bihar Gazette on 8.9.1965, the petitioner who was owner of 64.39 acres of land, by reason of this notification 64.39 acres of land were acquired out of which the petitioner was owner of 3.30 acres of land.

(2.) The petitioner was granted a compensation by the Land Acquisition officer at Rs. 15125/ - per acre for Bahal Land, Rs. 9455 per acre for Kanali Land and Rs. 1210/ - per acre for Parti Land. Being aggrieved by and dissatisfied with the aforementioned compensation award by the Land Acquisition Officer, the appellant got the aforementioned reference under Sec. 18 of the Act made by the said application. The petitioner claimed compensation at the rate of Rs. 3,000/ - per decimal.

(3.) Before the learned court below various documents were exhibited on behalf of the appellant. The details of the said documents reads as follows: -