LAWS(TRIP)-2021-1-99

OFFICER COMMANDING BRO Vs. GOPAL CHANDRA DAS

Decided On January 22, 2021
Officer Commanding Bro Appellant
V/S
GOPAL CHANDRA DAS Respondents

JUDGEMENT

(1.) Heard Mr. B. Majumder, learned ASG appearing for the appellant and Mr. T. K. Deb, learned counsel appearing for the respondents.

(2.) This is an L.A appeal against the judgment and award dated 10.12.2015 passed by the Land Acquisition Judge, Court No.4, West Tripura, Agartala in Misc. (L.A) 132 of 2014.

(3.) The brief facts are that the land of the claimant-respondents was acquired under the Notification No.F.9(44)/REV/ACQ/VI/2000, dated 22.02.2000. There is no dispute that the land of the plaintiff-appellant was covered by the said notification.