MUKULIKA MANDAL Vs. BANKIM MANDAL

JUDGEMENT

(1.) Heard the learned counsel for the appellants.

(2.) No one turns up on behalf of the respondents in-spite of repeated calls. Hence, this appeal is heard ex-parte.

(3.) This appeal has been preferred by the appellants being aggrieved by the Judgment and award dtd. 20/8/1990 passed by the learned Subordinate Judge-I, Seraikella in Land Acquisition Case No.122 (109) of 1986 whereby and whereunder, learned court below has answered the reference made by the Land Acquisition Officer, Swarnrekha Project under Sec. 30 of the Land Acquisition Act and held that the petitioners have got 1/3rd share over the property and accordingly, the compensation award be paid to all the parties and also ordered that the award be prepared to the share as per the land of the parties.