- (1.) This batch of appeals relates to the acquisition of land for the purpose of Panchkhori Irrigation Scheme under which an area of 35.92 acres of land of village Markachcho, Police Station. Koderma. was acquired under the provisions of Land Acquisition Act, 1894 (hereinafter to be referred as 'the Act').
(2.) For the purpose of acquisition of the said land, notification under Section 4 of the Act was issued on 23rd March, 1988, which was published in Official Gazette on 6th June. 1988. The possession of the land was taken on 30th June, 1989.
(3.) The Collector under the Act had determined the compensation payable for the acquisition of the said land as follows: JUDGEMENT_1964_TLJHAR0_2011_1.html;