SHIPRA BISWAS MAJUMDER Vs. SANKAR BAISHNAB

JUDGEMENT

(1.) In a reference under Section 30 of the Land Acquisition Act, 1894, the learned Land Acquisition Judge, Belonia, South Tripura had taken the responsibilities of determining the entitlement of the parties to the lis to the amount of compensation or proportionate apportionment of the acquired land, that was acquired by the Land Acquisition Collector, Belonia, South Tripura for construction of new railway line from Agartala to Sabroom at Mouja Sarasima under Belonia Sub-Division vide No.F.9(5)REV/ACQ/XII/2012, dated 28.04.2012 for a 'tilla' class of land, measuring 0.32 acres under Khatian No.2088, Plot No.5636/6495/p.

(2.) The dispute, as referred to, was that according to the L.A. Collector, Sri Sankar Baishnab and Smt. Dipali Baishnab, claimed compensation out of the acquired land in one side, and Smt. Shipra Biswas(Majumder) claimed the entire awarded amount of compensation, on the other.

(3.) Feeling aggrieved and dissatisfied with the findings as afore-stated under judgment and award dated 20.02.2019, passed in case No.L.A.(Ref.) 42 of 2015, Smt. Shipra Biswas(Majumder) has preferred the present appeal under Section 54 of the Land Acquisition Act, 1894.