KUNNU DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties and with their consent, this case is taken up for disposal at the stage of admission itself.

(2.) The petitioner has challenged the order dated-21.08.2003 (Annexure-2), passed by the Collector, District Land Acquisition Officer, Giridih (Respondent No. 3), whereby the earlier amount of award by way of compensation for the acquisition of the petitioner's land, which was assessed at Rs.3,20,320/-has been reduced to Rs.1,85,328/-.

(3.) As it appears from the rival submissions as also from the admissions made by the learned counsel for the Respondents, the amount has been reduced by way of making corrections in exercise of the powers vested under the Collector under the provisions of Sections 12 A and 13 A of the Land Acquisition Act. Such correction was made in pursuance to the directions issued by the Commissioner, who had detected certain errors in the calculation of the amount of compensation made by the Collector.