GENERAL MANAGER LAND Vs. AJAY SAO

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The opposite party No.2- appellant has filed this appeal being aggrieved by the judgment dated 23.12.2011 and Award dated 10.01.2012 passed by the Subordinate Judge-II-cum Special Judge, Land Acquisition, Hazaribagh, by which the learned court below enhanced the rate of compensation to a flat rate of Rs.2,520/- per decimal.

(3.) First Appeal No.32 of 2012 has been filed in connection with Land Reference Case No.571 of 1992 corresponding to Award No.4.