SUJOY CHOWDHURY Vs. DEPUTY COMMANDANT, CRPF, SALBAGAN, AGARTALA

JUDGEMENT

(1.) Heard Mr. Samarjit Bhattacharjee, learned counsel for the appellants. Also heard Mr. Bidyut Majumder, learned Assistant SG for the respondent-Union of India as well as Mr. SD Choudhury, learned counsel for the respondents No. 3 and 4 and Mr. P. Gautam, learned counsel for the respondent-LA Collector.

(2.) The present appeal arises out of the judgment dated 09.12.2016 passed by the learned LA Judge, Court no.3, West Tripura, Agartala in case No. Misc.(LA) 208 of 2012.

(3.) By way of issuing notification no. F.9(37)/Rev/Acq/VI/2004, dated 10.01.2004 under Section 4 of the LA Act and, subsequent declaration dated 27.02.2004 under Section 6 of the LA Act, the land in question belonging to the appellants was acquired. The LA Collector while assessing the market price of the land had classified the entire land of acquisition under 3 blocks- Block 'A', Block 'B' and Block 'C'.