DEPUTY CHIEF ENGINEER (CONSTRUCTION) Vs. MANGATI DEBBARMA

JUDGEMENT

(1.) Heard Mr. A. De, learned Panel counsel appearing on behalf of NF Railway, the appellant herein. Also heard Mr. S. Bhattacharjee, learned counsel alongwith Ms. S. Acharjee, learned counsel appearing for the claimant-respondents.

(2.) The present land acquisition appeal has been preferred against the judgment dated 24.07.2018 passed by the learned LA Judge, West Tripura, Agartala in case No. Misc. (LA) 219 of 2014 wherein the learned LA Judge has enhanced the award out of compensation from Rs. 50,000/- per kani as awarded by the learned LA Collector to Rs. 5 lakh per kani.

(3.) Briefly stated, having entertained a reference under Section 18 of the L.A. Act, the learned LA Judge had considered the claim statement as well as the counter statement filed by the claimant-respondents no. 1 to 16.