ICFAI UNIVERSITY Vs. SANDHYA RANI DEBNATH

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the appellant as well as Mr. Samarjit Bhattacharjee, learned counsel appearing for the respondents-land-losers who lodged a claim before the L.A. Collector demanding Rs.50,00,000/- per kani for acquisition of their land.

(2.) The facts in brief are that, the L.A. Collector, West Tripura vide notification dated 07.07.2006 acquired the land of the claimant-respondents measuring 1.20 acres for the purpose of construction of ICFAI University at Kamalghat under Sadar Sub-Division in West Tripura. The L.A. Collector awarded compensation of Rs.2,14,621/- for the acquired land @ Rs.55,000/- per kani for Bagan (Tilla) and viti (Tilla) class of land and Rs.50,500/- per kani for Tilla class of land.

(3.) Being aggrieved, the land-loser-claimants sought for reference under Section 18 of the L.A. Act before the learned L.A. Judge. Before the learned L.A. Judge, the claimants submitted their claim-application. The L.A. Collector, i.e., the respondent No.4 herein as well as the requiring Department i.e., the appellant-ICFAI University contested the suit by filing their respective counter claim applications. The claimants adduced evidence. The representatives of the L.A. Collector and ICFAI University also adduced their respective evidences. Upon hearing the learned counsels and on consideration of the materials on records, the learned L.A. Judge had enhanced the compensation to Rs.1,20,000/- per kani for Bagan (Tilla) and Viti (Tilla) class of land and Rs.1,10,000/- for Tilla class of land along with all statutory benefits under the L.A. Act vide Judgment dated 27.07.2017 in connection with Misc.(L.A) 48 of 2012.