Sen Gupta, J. - (1.) These three appeals have been heard together as the same questions of law and facts are involved in all of them. They arise out of the judgment and decree passed by Shri S.N. Bagchi, Special Land Acquisition Judge, Alipore in L. A. Case Nos. 104, 107 and 109 of 1954 (V).
(2.) These appeals arise out of the following facts: By Notification under Section 4 of Land Acquisition Act 1 of 1894 the Collector of 24 Parganas decided to acquire the lands in mouza Nilgunj and Suryapore covering an area of 273 bighas 5 cottahas and 10 chataks. The lands involved in these cases were acquired by the Government for the establishment of Central Jute Agricultural Research Station. The said notification was published in the official gazette on the 18th December, 1950 and possession of the acquired lands was taken by the Collector on the 29th January, 1951.
(3.) The lands acquired are in a compact block situated in contiguous mouzas.;