M.M.Dutt, J. - (1.) This appeal has been preferred by the State of West Bengal against the award dated August 24, 1964, of the learned District Judge. Purulia, under Section 18 of the Land Acquisition Act (hereinafter referred to as the Act).
(2.) The appellant State of West Bengal acquired 1.35 acres of land appertaining to certain plots belonging to the respondent, the Union Club of Purulia. The relevant notification under Section 4 of the Act was published on September 4, 1952 and the declaration under Section 6 of the Act was published long thereafter on February 2, 1961.
(3.) The Land Acquisition Collector classified the land as Bastu I land and Bastu II land. He valued the Bastu I land at Rs. 9,800/- per acre and the Bastu II land at Rs. 7,800/- per acre. On the basis of the said rates the Land Acquisition Collector made an award of Rupees 15,313.40 as compensation for the land acquired. Being aggrieved by the said award of the Collector, the respondent made an application for a reference to the District Judge under Section 18 of the Act.;