- (1.) SINCE all these appeals arose out of common judgment, the same have been heard together and are being disposed of by this common order.
(2.) WE have heard Mr. Ram Balak Mahto, learned senior counsel appearing for the appellants at length. These appeals are directed against the judgment dated 27.6.2005 passed by the learned single Judge, whereby, the compensation amount assessed by the Land Acquisition Judge, has been affirmed and the appeals have been dismissed.
(3.) MR . Mahto, learned senior counsel assailed the impugned judgment mainly on the ground that admittedly the land was acquired by the appellant -company and no opportunity of hearing was given to the appellant being an interested party, in spite of the fact that the appellant intervened in the proceedings before the Land Acquisition Judge. Learned Counsel further submitted that some of the most important exhibits filed by the intervener have not been considered.;