NARENDRA NATH TIWARI,J. - (1.) BOTH the appeals arise out of orders and Awards of the learned 1st Sub -Judge, Deoghar. He has passed the awards, in exercise of power as a Judge, Land Acquisition, on the references Under Section 18 of the Land Acquisition Act. Since the facts and the questions of law involved in both the appeals are almost common, the said appeals have been heard together with the consent of the parties and are being disposed of by this common judgment.
(2.) IN both the cases, learned Judge has confirmed the Award made by the land Acquisition Officer and refused to enhance the amount of compensation, claimed in the said references. The lands of the appellants were acquired for the purpose of construction of Ajay Barraj Project in the year 1983 -84.
(3.) IN the case, out of which F.A. No. 674 of 1995(P), arose, the lands of the appellants of Plot Nos. 267, 284, 339, 341, 350, 955, 349, 282, 301, 337, 348, 354, 295 and 340 of J.B. No. 17, of Village -Hazari Nawadih, P.S. Sarath, District -Deoghar, Thana No. 162 measuring an area of 1.79 acres were acquired by the Government for the aforesaid Scheme under land Acquisition Case No. 28 of 1983 -84.;