STATE OF BIHAR Vs. SURAJ NATH TELI

JUDGEMENT

(1.) F .A. Nos. 84 to 121 of 1990 (R) arise out of a common judgment dated 30.1.1990 and F.A. No. 516 of 1993 (R) arises out of judgment dated 30.1.1993, all in respect of one and same land acquisition proceeding and common questions re involved therein, hence, all these appeals have been heard together and are disposed of by a common judgment.

(2.) LANDS bearing various plot numbers, appertaining to Khata Nos. 3, 14, 23, 24, 26, 30, 36, 40, 47, 50, 56, 58, 64, 66, 70, 71, 72, 78, 79, 83, 88, 90, 98, 100, 101, 103, 104, 109, 132, 135, 140, 143, 156, 161, 163 and 164 of villages Bujrug Jamira and Pochra, within Ramgarh Police Station of Hazaribagh District were acquired for expansion of Ramgarh Cantonment. The aforesaid two villages were within the Ramgarh Cantonment Board area,

(3.) NATURE of lands under acquisition was recorded in Khatian as Dhan -I and II and land, -1, II and III. The Collector under the Act assessed compensation amount payable for Dhan and Tand -1 lands @ Rs. 43,712,00, Dhan -II @ Rs. 27329,00, Tand -II @ Rs. 10,928 and land -III @ Rs. 2,732,00 per acre.