Jitendra Mohan Sharma, J. - (1.) Heard Sri Randhir Kumar, the learned A.C. to S.C. 18 for the appellant and Sri Ravindra Nath Dubey, the learned counsel for the respondents.
(2.) The opposite party has preferred this appeal against the judgment and award dated 04.04.2003 passed by Sri Shiva Shankar Sharma, the then learned 1st Additional District Judge, Nawadah in L.A. Case No. 205 of 1985/ 45 of 1991, whereby and whereunder, the reference was allowed in part on contest. The compensation of the acquired land was fixed @ of Rs. 300/- per decimal. The respondents (claimants) were found entitled to get 30% by way of additional statutory compensation because of compulsory nature of the acquisition and also were held entitled to interest @ 9% per annum on the excess amount. They were again found entitled to interest @ 12% per annum on the additional compensation from the date of issue of notice under section 4 (1) of the Act up to the date of Collector's award or the date on which possession was acquired and the land was taken by the State whichever is earlier, and accordingly the award was prepared. The claimants are respondents.
(3.) The aforesaid L.A. case was referred by the Collector, Nawadah under sections 18 and 30 of the L.A. Act for fixation of the adequate compensation and also for fixation of beneficiary concerning 5 acres of land of plot no. 281 under Khata no. 62 of Village- Bhitiya.;