ONGC Vs. GOURANGA CHANDRA CHAKRABORTY

JUDGEMENT

(1.) These appeals being The LA APP No.72 of 2019 [The In-Charge, HR-ER, ONGC, Tripura Asset v. Gouranga Chandra Chakraborty and Another] and LA APP No.73 of 2019 [The In-Charge, HR-ER, ONGC, Tripura Asset v. Anita Rani Das and Another] are combined for disposal by a common judgment inasmuch as by the same notification under Section 4 of the Land Acquisition Act, 1894 LA Act in short, being notification No.F.9(18)-REV/ACQ/XIV/09 dated 26.06.2019 the land was acquired from the claimant-respondent [the respondent No.1].

(2.) By the appeal being LA APP No.72 of 2019 the judgment and award dated 28.02.2019 delivered in Civil Misc. [LA 72 of 2011] has been challenged whereas by the appeal being LA APP No.73 of 2019 the judgment dated 28.02.2019 delivered in Civil Misc. [LA 78 of 2011] has been challenged. On comparison of those judgments dated 28.02.2019 it appears that the land from the referring-claimant has been acquired from mouja Jogendranagar sheet No.1. For further details, the acquired land of the referring claimants are given in a tabular form:

(3.) After enquiry under Section 11 of the LA Act the LA Collector and having considered a series of sale-deeds as collected during the enquiry, the LA Collector assessed the land value. For purpose of reference a description of those saledeeds as recorded in the assessment sheet is reproduced hereunder: