- (1.) HEARD the counsel for the parties on the supplementary affidavit dated 2.3.2007 filed by the respondent -Steel Authority of India (in short SAIL).
(2.) THESE two first appeals along with several other appeals have been filed by the appellant - State challenging the award passed by the Land Acquisition Judge in several Reference cases under Sec.18 of the Land Acquisition Act (in short the Act). This Court, took judicial notice of the fact that the lands of poor villagers were acquired by the State for the Bokaro Steel Plant in the year, 1960 -61 and, thereafter, several awards were prepared by the Land Acquisition Officer and Land Acquisition Judge determining compensation but the claimants could not get compensation till date.
(3.) IT appears that the land losers, being aggrieved by the compensation awarded by the Land Acquisition Officer, moved applications for reference under Section 18 of the Act. Pursuant to that the Land Acquisition Judge, sometimes in 1990, passed judgment and award enhancing the compensation amount. The appellant - State has challenged those judgments by filing several appeals including the instant appeals. Consequently those villagers whose lands were acquired about 50 years back, could not get compensation.;