RAJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present appeal is directed against the judgment dtd. 8/12/2015 and award dtd. 18/12/2015 passed by in L.R. Case No. 07 of 2007 by the learned District Judge-IV, Hazaribagh arising out of L.A. Case No. 03/2003-04 with respect of Village ' Kud 1, Thana No. 143, District - Hazaribagh.

(2.) The factual matrix of the case is that for construction of Koderma-Ranchi vide Hazaribagh-Barkakana rail line, a notice under Sec. 9 of the Land Acquisition Act, was issued to the original appellant namely, Nagia Devi (Since deceased) for acquisition of land measuring 0.71 decimals in Plot NO. 189 of Khata No. 9, situated at Village ' Kud J, District ' Hazaribagh.

(3.) It is alleged that out of 0.71 decimals only 0.50 decimals land was acquired by the Government and a notice to this effect under Sec. 12(2) of the L.A. Act, 1894 was issued for the payment of compensation.