DAMODAR VALLEY CORPORATION Vs. JAILAL MAHTO

JUDGEMENT

(1.) We have heard learned Counsel for the appellant and learned Counsel for the respondents.

(2.) Land Acquisition Proceeding was set aside by the impugned order of the learned Single Judge of this Court on the ground that individual notices on the petitioners had not been served under Section 4(1) of the Land Acquisition Act, as it stood after local amendment in the State of Bihar in the year 1960. The said local amendment requires individual notice to be served on all persons known or believed to be interested in the land.

(3.) Learned Single Judge has recorded a finding that it was not disputed that the names of the petitioners who are purchasers of the certain area of the acquired land had been mutated in the Government revenue records.