JUDGEMENT
ANANDA SEN,J. -
(1.)This batch of appeals arise out of Land Reference Case No.3 of 2011 to 22 of 2011 and 24 of 2011 to 72 of 2011. All these land reference cases arose out of Land Acquisition Case No.6 of 2005-06.
(2.)Since the judgment in all these Land Reference Cases is common and the arguments in one case was adopted in all the cases by the counsel, this common judgment is being passed in all these appeals.
(3.)Lands having an area of 116.54 acres in Village Toppa, P.S. Mandu, Thana No.126 was acquired by the Government in favour of Central Coalfields Limited. A declaration was published in the Bihar Gazette on 01.08.2005 bearing Declaration No.589/Ra. Dated 14. 07.2005. Out of these cases mentioned above, Land Reference Case No.71 of 2011 and 72 of 2011 (Award No.135 and 136) are with respect to houses whereas other land reference cases relate to raiyati lands. Land loosers objected to the rate, which was assessed by the Collector, which led to reference under Section 18 of the Land Acquisition Act by the Land Acquisition Officer, Ramgarh against the respective awards prepared by the Collector, where claimants claimed enhancement of compensation.
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