- (1.) BY Court Heard the learned counsel for the appellant and the Respondents.
(2.) PERUSED the records and the proceedings. The present appeal is preferred by the appellant/defendant being aggrieved and dissatisfied with the judgment and decree dated 27.03.1999 (Award signed on 09.04.1999), passed by Sri Devendra Prasad Singh, Land Acquisition Judge, Dhanbad in Land Acquisition Case No. 11 of 1995 on the various grounds enumerated in the first appeal.
(3.) THIS case was arisen out of Land reference proceedings carried out under Section 18 of the Land Acquisition Act, 1894 by the District Land Acquisition Officer acting as Collector under the said Act for adjudicating over the adequacy of the compensation for the lands acquired.;