ABDUL RAHAMAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) Heard Mr. Samar Das, learned counsel appearing for the appellants as well as Mr. Asutosh De, learned standing counsel appearing on behalf of the respondent-N.F. Railway.

(2.) This is a land acquisition appeal filed by the claimant-land owners against the judgment and order dated 22.08.2016 passed in Misc. (L.A) No.74 of 2013 by the learned L.A. Judge, Gomati Judicial District, Udaipur for enhancement of the award/compensation.

(3.) In this appeal, the dispute is only in regard to the determination of the compensation.