STATE OF BIHAR Vs. SANJAY KUMAR SINGH

JUDGEMENT

(1.) THIS first appeal by Opposite party -appellant -State of Bihar arises out of a land acquisition case. The judgment and award dated 2nd December, 1990, passed by the learned 2nd Addl. District Judge, Nawadah in Land Acquisition Case No. 663/86/1/89 are under challenge.

(2.) ON behalf of the appellant, only two questions raised, i.e. (a) whether the application for reference under section 18 was time barred and (b) whether the quantum of compensation can be determined u/s 23 (1) of L.A. Act without determination of market value of the land.

(3.) IN the impugned judgment dated 2nd December, 1990, in Land Acquisition Case No. 662/89/1/89 the detailed facts leading to filing of application for reference has not been dealt nor such pleading has been made either by the appellant or by the Respondents in their respective memo of appeal and the application under section 18 of the L.A. Act.