Manash Nath Roy, J. - (1.) On or about 1st August, 1957, the lands belonging to the petitioners, were sought to be acquired, on publication of necessary Notification under section 4 of the Land Development and Planning Act, 1947 and the consequent declaration was published on 14th February, 1962. Thereafter, on or about 3rd December, 1963, the Collector, 24-Parganas, made his award in Case No. L. A. (Rehab) 8 of 56-57 and on 12th December, 1962, possession of the lands in question was taken.
(2.) Against the said award, an application under section 18 of the Land Requisition/Acquisition Act, was made in L. A. Case No. 25 of 1968(V) of the Court of the Special L. A. Judges, 24-Parganas, contending that the valuations of land and building as made, on the basis of the price prevailing in 1946, was wrong and incorrect. On 4th July, 1970, the said Reference was accepted in part and the learned Judge modified the award of compensation and determined the value of solid land of 3 belts at Rs. 1000/-, Rs. 608/- and Rs. 333/- per cottah respectively. He also determined the value of the tank in these belts at Rs. 500/-, Rs. 333/- and Rs. 166/- per cottah respectively, and further fixed the valuation of the structure at Rs. 49,492/-.
(3.) Being aggrieved by the said determination, this Court was moved in F. A. No. 251 of 1971, by the petitioners herein and by the judgment dated 24th March, 1982, the case was remitted back, for fresh fixation of valuation, as on 1st August, 1957 i. e. the date of publication under section 4 of the Act. On or about 11th August, 1982, the said Reference was allowed after remand and the valuation of the land in 1st, 2nd and 3rd belt, were enhanced.;