Sanjay Kumar Dwivedi, J. - (1.) Heard, Mr. Amit Kumar Das, learned counsel appearing for the appellants and Mr. Swami Dayanand, learned counsel appearing for the respondents.
(2.) These First Appeals have been filed against the common judgment dated 22.04.2008 and award dated 07.05.2008 passed by learned Sub-JudgeII-cum-Land Acquisition, Hazaribagh, in L.R. Case No. 95 of 1993 [in F.A. Case No. 144 of 2008] and L.R. Case No. 97 of 1993 [in F.A. Case No. 145 of 2008] and L.R. Case No. 98 of 1993 [in F.A. Case No. 147 of 2008] all arising out of L.A. Case No.21/1985-86.
(3.) The brief facts of the case is that the respondents/petitioners are the raiyats of Village Kuju, P.S.- Mandu, District-Hazaribagh. The Government Authority has acquired the land of the raiyats for benefit of Central Coalfields Limited. It was stated in the objection petitions that the acquired lands are surrounded by collieries and factories. There were so many collieries near the acquired lands before acquisition. The acquired land is nearer to market Kuju where there are Cinema Halls, Schools, Colleges, Hospitals etc. It has further been stated that the area of Kuju is with facility of electricity and water supply and in that locality at the time of acquisition the rate of land was Rs.10,000/- per decimal. Earlier, the acquired lands were being irrigated and the raiyats were growing up crops. But the character of acquired lands have been changed due to industrialization. In spite of that, the State Authority has not considered the above said facts, while determining the compensation amount that has been fixed at lower rate which was contended to be enhanced. It was prayed that the amount of compensation be fixed on enhanced rate.;