DEBAPRIYA CHAKMA Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Heard Mr. Raju Datta, learned counsel appearing for the appellant as well as Mr. P. Gautam, learned counsel appearing for the respondent-L.A. Collector. None appears for the other respondents.

(2.) This is an appeal under Section 54 of the Land Acquisition Act, 1894 (the L.A. Act, in short) against the judgment and award dated 21.06.2018, passed by the learned Land Acquisition Judge (2nd), Unakoti Judicial District, Kailashahar in Civil Misc. (LA) 43 of 2014.

(3.) The LA Collector, Unakoti District, Kailashahar has acquired the land in question of the claimant-appellant measuring 0.22 acres of 'Tilla' class pertaining to Khatian No.503, C.S. Plot No.1534/P of Mouja-Mainama under Chailengta P.S, Sub-Division-Longtharai Valley vide notification No. F.9(1)-REV/ACQ/V/2003 dated 17.12.2003 for the purpose of construction of NH-44/A from Manu to Simlowng.