SHIVENDRA SHARAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these three First Appeals have arisen out of the common judgment dated 19.04.1978 and Decree dated 06.05.1978 passed by the Sub Judge, Jamui, in Land Acquisition Case No.26 of 1974, 28 of 1974 and 29 of 1974 arising out of Land Acquisition Case No.04 of 1959-60.

(2.) The three Reference Cases i.e. L.A. Case Nos.26 of 1974, 28 of 1974 and 29 of 1974 arise out of land acquisition for construction of lower Kiul Valley Scheme were heard analogously by the Court below.

(3.) Misc. Case No.37 of 1962 and Misc. Case No.339 of 1963, which were numbered at Jamui as Misc. Case No.29 of 1974 and Misc. Case No.26 of 1974, respectively relates to acquisition of lands of Mauza Rajpura. Misc. Case No.340 of 1963, which was numbered at Jamui, as Misc. Case No.28 of 1974 relates to acquisition of lands of Mauza Partappur.