Bhattacharya, J. - (1.) This first appeal is at the instance of the State of West Bengal and is directed against the order dated 8th October, 1993 passed by the District Judge and Land Acquisition Court, District- Cooch Behar in Miscellaneous L.A. Case No.114 of 1990 thereby allowing a reference under Section 18 of the Land Acquisition Act by enhancing the valuation assessed by the Land Acquisition Collector in respect of the acquired land of the claimant.
(2.) The land of the respondent was acquired for the purpose of establishment of Satellite Campus of Bidhan Chandra Krishi Viswa Vidyalay at Pundibari in the District of Cooch Behar under notification dated 25th April, 1986.
(3.) The Collector awarded compensation at the following rates for different categories of land: JUDGEMENT_974_WBLR2_2006Html1.htm;