AIRPORT AUTHORITY OF INDIA Vs. MUKTI BHOWMIK

JUDGEMENT

(1.) Heard Ms. S Deb(Gupta) and Ms. S Nandi, learned counsel for the appellant as well as Mr. DC Saha, learned counsel appearing for the claimant-respondents. None appears for the L.A. Collector when the appeal is heard.

(2.) This appeal emerges from the judgment and award dated 07.03.2011 delivered in Misc. LA No. 65/2005 by the Land Acquisition Judge, Court No.2, West Tripura, Agartala. There is no dispute that land of the respondents pertaining to Khatian No.29/1, 29/2 and 29/3 of Mouja Lankamura and Plots No.211/P and 212 was acquired by the process initiated by the notification No.F.9(8)REV/ACQ/VI/96 dated 12.11.1997 under Section 4 of the Land Acquisition Act, 1894 [LA Act, in short].

(3.) The Land Acquisition Collector while making the award under Section 11 of the LA Act assessed the value of the land at Rs.42,000/- per kani and computed the compensation under Section 23 of the LA Act to form the award. Being aggrieved by such determination, the land losers i.e. the respondents pressed for reference under Section 18 of the LA Act for having the appropriate value of the land. The said reference being Misc. LA No.65/2005 has been answered by the judgment dated 07.03.2011 which has been challenged in this appeal.