VISHNUDEO NARAYAN, J. - (1.) THESE appeals at the instance of the opposite parties -appellant are directed against the analogus impugned judgment and decree dated 21.7.1990 and 6.8.1990 passed in Land Acquisition Reference Case Nos. 2 of 1990 and 3 of 1990 by Shri B.B. Rai, Land Acquisition Judge, Dhanbad whereby and whereunder the reference under Section 30 of the Land Acquisition Act (hereinafter referred to as the said Act) made by the Land Acquisition Authorities, Dhanbad for deciding the right title and interest of the petitioners -respondent in respect of the acquired land under award Nos. 59 (Gh) and 61 in Land Acquisition Case No. 24 of 1984 -85 for getting compensation were allowed.
(2.) THE State of Bihar (now Jharkhand) had acquired plot Nos. 1, 5, 8, 19, 38. 51 and 194 having in all the area of 5.54 acres appertaining to Khata No. 12 situate in village Sapta PS Baliapur, district Dhanbad for B.C.C.L for rehabilitation of the displaced persons vide Land Acquisition Case No. 24 of 1984 -85 and award No. 59(Gh) in respect thereof was prepared in the name of opposite parties - appellant and Rs. 32,855/ - being tne amount of compensation as determined by the Land Acquisition Authorities was paid to the opposite parties -appellan. The State of Bihar (now Jharkhand) have also acquired plot Nos. 2, 3. 9, 10, 11, 12, 27, 29, 97, 174, 176, 181. 186, 189, 190 and 191 of Khata No. 12 of the said village for the said purpose vide Land Acquisition Case No. 24 of 1984 -85 and award No. 61 was also prepared in respect thereof in the name of the opposite parties -appellant and a sum of Rs. 1,38,666/ - as compensation determined by the Land Acauisition Authorities was paid to the opposite parties -appellant. Award No. 59(Gh) has its co - relation with Land Acquisition Reference Case No. 3 of 1990 corresponding to First Appeal No. 185 of 1990 whereas award No. 61 has its co -relation with Land Reference Case No. 2 of 1990 coTespcnding to First Appeal No. 186 of 1990. Two petitions under Section 30 of the said Act were filed on 16.9.1989 in Land Acquisition Case No. 24 of 1984 -85 by the petitioners -respondent claiming herself as rightful owner of the land aforesaid under acquisition entitled to get half of the compensation amount in respect thereof as per the awards aforesaid and to refer the matter to the Land Acquisition Court for adjudication.
(3.) THE Land Acquisition Authorities referred the petitions of the petitioners -respondent filed under Section 30 of the said Act to the Land Acquisition Court for adjudication.;