CENTRAL COALFIELDS LTD Vs. KARMA GANJHU

JUDGEMENT

(1.) These first appeals arise out of the common judgment dtd. 28/7/2014 passed by the learned Sr. Civil Judge-II-cum-Special Judge, L.A., Hazaribagh in separate land reference cases, whereby the said learned Court has allowed the claim of the respondents /claimants and enhanced the rate of compensation, as such, these appeals are heard together and are being disposed of by this common judgment.

(2.) This batch of appeals arising out of Land Reference Case Nos. 52/2010 to 57/2010 and 60/2010. All these land reference cases arose out of Land Acquisition Case No. 14/2005-2006.

(3.) Learned counsel for the appellants has submitted that the land under acquisition proceedings were acquired way back in the year 2006 vide Gazette Notification issued under Sec. 4(1) of the Land Acquisition Act, 1894 under declaration No. 75/Ra. dtd. 3/2/2006, which was referred under Sec. 18 of the Land Acquisition Act by the Land Acquisition Officer, Ramgarh against the award prepared by the Collector, Ramgarh upon the application of the raiyati for enhancement of the compensation, but the application for enhancement has been filed by the claimants in the year 2010 i.e. after approximately four years. & Analogous Cases