STATE OF TRIPURA Vs. JUTHIKA DEBBARMA

JUDGEMENT

(1.) Both Mr. S. M. Chakraborty, learned senior counsel appearing for the appellant and Mr. P K. Pal, learned counsel appearing for the claimant-respondents have stated that the decision contained in the order dated 30.08.2019 delivered in LA. App 30 of 2017 (State of Tripura and Ors. v. Shri Radharam Das) and 15 Ors) squarely covers this appeal.

(2.) It has been held by that order dated 30.08.2019 that against the judgment and award passed in some reference cases, the appellants did not prefer any appeal on accepting the award for acquisition of land by the same notification. It has been further observed that although the claimants had placed on record, proof of the market value of the acquired land to be Rs.25,00,000 per kani, but the LA Judge has quantified the same to be Rs.18,00,000. The re-determination of the amount was necessitated as the Land Acquisition Collector had awarded compensation @ Rs.2,36,000 per kani, which, as alleged was abysmally low and by no standard reflective of true and correct market value of the acquired land, which a willing seller was ready to sell his land and a willing purchaser ready to purchase the same.

(3.) It has been further observed that by means of pick and choose in preferring appeal the appropriate government has been acting discriminately. It has been observed that as the appellant is ready to pay the compensation as fixed by the LA, Judge, this appeal would be of no consequence. Accordingly, this appeal stands disposed of, on affirming the judgment and award as challenged in this appeal on consensus.