CHIEF EXECUTIVE OFFICER Vs. MANJU RANI GHOSH

JUDGEMENT

(1.) Heard Mr. N. Chowdhury, learned counsel appearing for the appellant-requiring Department as well as Mr. S. Bhattacharjee, learned counsel appearing for the respondents No.1, 2 and 3.

(2.) This is an appeal challenging the judgment dated 16.05.2017 and award dated 19.05.2017 passed by learned Land Acquisition Judge, North Tripura, Dharmanagar in connection with case No. Civil Misc. (L.A.) No.17 of 2012.

(3.) The brief facts are that vide notification issued under Section 4 read with Section-17 of Land Acquisition Act, 1894 (L.A. Act for short) dated 27.06.2008 and declaration dated 28.08.2008, the Land acquisition officer, North Tripura acquired land measuring 1.688 acres belonging to the predecessor of the respondents, namely, Barun Baran Ghosh along with others for the purpose of construction of shopping market (Mall) at Dharmangar.