WEST BOKARO COLLIERY Vs. KALIM ANSARI

JUDGEMENT

(1.) These appeals have been filed by the appellant West Bokaro Colliery (TISCO), now Tata Steel Limited, under Section 54 of the Land Acquisition Act, 1894 challenging the judgment and award dated 18. 12.2006 (award signed on 08.01.2007) passed by the Sub Judge II-cum-Special Judge, Land Acquisition, Hazaribagh in Land Reference Case Nos. 145 of 1992, 146 of 1992, 144 of 1992, 141 of 1992, 137 of 1992, 142 of 1992, 139 of 1992, 136 of 1992, 134 of 1992, 140 of 1992, 138 of 1992, 143 of 1992, 148 of 1992, 132 of 1992, 147 of 1992 and 135 of 1992, arising out of Land Acquisition Case No.46 of 1980-81 / 21 of 1988-89.

(2.) The appellant happens to be the Company for whose benefit the land was acquired. The respondents are the land loosers. All the lands were acquired by the same notification of the same village and arises out of common land acquisition case being L.A. Case No.46 of 1980-81 / 21 of 1988-89 and thus, were heard together by the learned Sub Judge II-cum-Special Judge, Land Acquisition, Hazaribagh and a common judgment was passed.

(3.) The appellants and the respondents argued the appeals by taking common grounds and all these cases were heard analogously and common judgment is being passed in all these cases.