- (1.) Heard the parties. This appeal has been preferred against the Judgment and Award dated 7th December, 2004 passed by Special Judge, Land Acquisition, Dhanbad in connection with LA. Reference Case No. 36/1991 whereby the appellant has been directed to pay compensation with statutory benefits against acquisition of land as per the Award signed on 16th December, 2004.
(2.) The facts in brief is that land pertaining to Khata Nos. 18 and 19, area 3.415 Acres within Mauza-Bhagaband, P.S.-Putki, District-Dhanbad belonging to the respondent No. 1 was acquired under L.A. Case No. 10/83-84 for the purpose of Bharat Coking Coal Limited and accordingly Notification under Section 4(1) of the Land Acquisition Act was published on 16.1.1982. The valuation of the land was assessed at Rs. 19,012.37 Paise only by Land Acquisition Office as compensation to be paid to the land looser. Since the land looser were not satisfied with the amount of compensation assessed, objection under Section 18 of the Land Acquisition Act was filed and it was referred to the Special Judge, Land Acquisition and registered as L.A. Reference Case No. 36/1991.
(3.) The parties were given opportunity to produce documents and adduce evidence in support of their respective claims.;