- (1.) Leave granted in all the five special leave petitions one by the Collector of Cuttack and the other four by the Orissa Industrial infrastructure Development Corporation after condonation of delay on payment of cost of Rs. 2,000. 00 (Rupees Two Thousand) in each of the matters within ten weeks from today.
(2.) The challenge is to the court's award on reference under Section 18 of the Land Acquisition Act as modified in appeal under S. 54 of the Act. The referee court fixed compensation at Rs. 1,50,000. 00 per acre while the High court reduced it to Rs. 1,25,000. 00 per acre. Not satisfied by the partial relief granted by the High court, these appeals have been carried seeking further reduction.
(3.) We have heard counsel for the parties with reference to the material on record and in particular the evidence available from the instances of the sale near about the date of the notification under S. 4 (1 of the Act.;