Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. S.K. Sharma, the learned counsel appearing for the appellant and Mr. Mukesh Kumar Sinha, the learned Sr.S.C.-II appearing on behalf of the respondent-State.
(2.) The present First Appeal has been filed against the judgment dated 17.03.2010 passed by Sub-Judge-II, Jamshedpur, East Singhbhum in Land Acquisition Reference Case No.3 of 2008 whereby he has rejected Land Acquisition Reference Case No.3 of 2008 and confirmed the compensation amount of Rs.3,52,700/- awarded by the Land Acquisition Authority, Swarna Rekha Project with respect to the building premises.
(3.) The fact of this appeal lies on the following narrow compass:;