LAWS(PAT)-2016-10-9

MD.ABDUL LATIF Vs. STATE OF BIHAR

Decided On October 26, 2016
Md.Abdul Latif Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) All these three First Appeals have been filed by the land holder-claimants against the Judgment and award dated 20.01.1984 passed by Addl. District Judge-II, Gaya-cum- Land Acquisition Judge in Land Acquisition Cases No.8 of 1983, 29 of 1983 and 28 of 1983.. Since common Judgment is there and parties are same, these three First Appeals are being decided by common Judgment.

(2.) The lands of the appellants measuring 0.20 acres in plot No.454 and 460 were acquired which were Bhit two categories in Land Acquisition Case No. 8 of 1983. In Land Acquisition Case No.28 of 1983, 3.40 acres of lands were acquired in plot No.4 and 514. These lands were Bhit three categories. In Land Acquisition Case No.29 of 1983, 0.10 was acquired. All these lands were acquired for construction of canal. The Notification under Section 4 was made on 08.08.1978. Possession was taken on 19.03.1981 and the State Govt. awarded the compensation at the rate of 13,636/- per acre for Bhit category two land Rs.10,000/- per acre for Bhit category three lands.

(3.) The claimants filed application under Section 18 of the Land Acquisition Act and claimed compensation at the rate of Rs.300/- per decimal and Rs.10 per decimal on account of damage for severance from their compact land. This matter was referred to the Land Acquisition Judge.