- (1.) Heard Mr. A. K. Mehta, learned counsel appearing for the appellant, Mr. M. S. Akhtar appearing for the State and Mr. R. K. Mukhopadhyay for the respondents in all the cases.
(2.) THIS batch of appeals arises out of the common judgment dated 21.3.1998 (award signed on 4.4.1998) passed by learned Land Acquisition Judge (for short "L.A. Judge ), Dhanbad in Land Acquisition Reference Cases Nos. 61 of 1990 to 94 of 1990 (total 33 cases). Mr. Mehta submitted that the award of compensation at the flat rate of Rs. 350/ -per decimal which comes to Rs. 35000/ -per acre is bad, as the land acquired were of different types. He further submitted that the documents relied by the appellant (Ext. A -1 and A -2) were not considered by the learned L.A. Judge.
(3.) MR . Akhtar, appearing for the State supported Mr. Mehta and referring to the judgment reported in the case of Kanta Devi and others vs. State of Haryana 2008 AIR SCW 5241, submitted that in any event, the development charges are required to be deducted from the compensation.;