AGARTALA MUNICIPAL CORPORATION Vs. SUJAY CHOUDHURY

JUDGEMENT

(1.) Heard Mr. T. D. Majumder, learned counsel appearing for the appellant (Agartala Municipal Corporation). Also heard Mr. S. D. Choudhury, Mr. S. Bhattacharjee, learned counsel appearing for the awardees and Mr. R. G. Chakraborty, learned counsel appearing for the respondent-L.A. Collector.

(2.) . The undisputed fact is that the land of the respondents were acquired vide notification dated 21.05.2012 and the purpose of acquisition was for construction of approach road leading to Agartala to Simna road for dumping ground for development of sanitary land Fill and Compost Plant under Sadar Sub-division, West Tripura, Agartala.

(3.) . The L.A. Collector has awarded compensation at Rs.60,000/- per kani. The respondent-land losers sought for reference under Section-18 of the L.A. Act. Accordingly, the L.A. Judge had enhanced the compensation from Rs. 60,000/- to Rs.2,00,000/- per kani. The Agartala Municipal Corporation (AMC for short) has become aggrieved of that order. Therefore, they approached before this Court for reducing the quantum of compensation as awarded by the learned L.A. Judge.