SARYU RAJAK Vs. DT. COMMISSIONER GIRIDIH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) All the above appeals arising out of common Judgment/Award, hence they are being taken together for hearing and disposal simultaneously. The appellants have preferred present appeals under Sec. 54 of the land acquisition Act, 1894 for setting aside the judgment dtd. 22/12/2017 in land acquisition reference case nos. 14/15, 15/15 and 16/15. Background of these cases

(3.) The State Government through Special Land Acquisition Officer, Tenughat Project, Hazaribagh, vide mutation no. 24/2010-11 initiated proceeding for acquisition of land falling under village Gorhand, P.S. Dhanwar, District- Giridih appertaining to different khatas and plots admeasuring total 4.75 areas for construction of Panchkhero Jalashay Project. These awards prepared in the name of claimants by the special land acquisition officer, Tenughat Project, District Hazaribagh are being shown in the tabular chart as under:- <IMG>JUDGEMENT_58_LAWS(JHAR)12_2023_1.jpg</IMG> The beneficiary have received the above awarded amount under protest, accordingly matter was referred to competent court for settlement of compensation amount. In order to substantiate their case for enhancement of compensation amount the appellants have examined altogether four oral witnesses and also adduced following documentary evidence. Exhibit1 certified copy of sale deed no. 1949, dtd. 19/5/2011, exhibit 1(a) certified copy of sale deed no. 2065, dtd. 23/5/2011, exhibit 1(b) certified copy of sale deed no. 2508 dtd. 14/6/2011, exhibit 1(c) certified copy of sale deed no. 3864 dtd. 25/5/2011, exhibit 1(d) certified copy of sale deed no. 300 dtd. 25/1/2012, exhibit 1(e) certified copy of sale deed no. 673 dtd. 17/4/2012,