MONEN SANGMA Vs. COLLECTOR, EAST GARO HILLS

JUDGEMENT

(1.) These two civil reference cases have been registered on similar nature orders dated 12.04.2017, as drawn up by the Court of learned District Judge, East Garo Hills District, Williamnagar, while dealing with Land Acquisition Reference Case Nos. 1 of 2014 and 2 of 2014.

(2.) After having heard the learned counsel Shri R. Kar appearing for the claimants and the learned Addl. Sr. G. A. Shri K. Khan appearing for the respondents and having perused the record, we find no reason to entertain these reference cases and rather deem it expedient to dispose them of, at this stage itself.

(3.) In brief, the relevant background aspects of these matters are as follows: