DARBHANGA HOUSE C.C. LTD. Vs. JODHAN DHOBI

JUDGEMENT

(1.) This appeal is directed against the judgment and award passed in Land Reference Case No.424 of 1992 corresponding to Land Acquisition Case No.5/86-87 passed by the Subordinate Judge II-cumSpecial Judge, Land Acquisition, Hazaribagh, by which the reference was allowed holding that the rates of the land should be assessed and treated as Rs.2,800/- per decimal for giving compensation to the awardees. The aforesaid judgment is a common judgment in respect of Land Reference Case Nos. 411 of 1992 to Land Reference Case No.461 of 1992.

(2.) Along with the present appeal, the following first appeals preferred by the appellant Central Coalfields Limited, which are analogous to the present appeal as they arise from the same common judgment passed in respect of Land Reference Case Nos.411 of 1992 to Land Reference Case No.461 of 1992, all arising from Land Acquisition Case No.5 of 1986-87, were also taken up:-

(3.) Out of the above first appeals, in F.A. No. 8 of 2008, F.A. No.12 of 2008, F.A. No. 23 of 2008, F.A. No.26 of 2008, F.A. No.27 of 2008, F.A. 42 of 2008, F.A. No.49 of 2008, F.A. No.56 of 2008 and F.A. No.58 of 2008, on the prayer made by the learned counsel for the appellant, for filing appropriate application for substitution, four weeks' time has been granted. In F.A. No. 21 of 2008, F.A. No.22 of 2008 F.A. No.30 of 2008 and F.A. 55 of 2008, orders have been passed for taking fresh steps for notice on the substituted respondents. In F.A. No.11 of 2008, case has been ordered to be listed after four weeks.