SHIR SURESH CHANDRA CHAKMA Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) In I.A. No. 01 of 2020, this Court vide order dated 04.01.2021 has allowed the application for addition of the General Manager, National Highways and Infrastructure Development Corporation Ltd., (NHIDCL), Ministry of Road Transport and Highways, Govt. of India, a Govt. of India undertaking having its PMU office-2nd floor of Rani Das Building, A. A. Road, Teliamura, Khowai District, Tripura-799205 as a party respondent No.3. This Court has impleaded the said corporation as respondent No.3. Accordingly, the cause title is corrected by this Court as under:

(2.) Mr. Panday, learned counsel appearing for the appellant has submitted that this appeal is covered by a judgment of a coordinate Bench of this Court and this Court may pass order in terms of the judgment passed earlier in L.A. App. No. 48 of 2018, L.A. App. No. 50 of 2018 and L.A. App. No. 54 of 2018 by a coordinate Bench of this Court. Mr. B. Majumder, learned ASG and Mr. Biswanath Majumder, learned CGC appearing for the respondents have no objection if the judgment is passed in terms of the judgments as aforementioned. Accordingly, this Court has passed the following order.

(3.) This is an appeal under Section-54 of the Land Acquisition Act, 1894 (The L.A. Act in short) against the judgment and award delivered by the learned L.A. Judge dated 21.06.2018 passed by Mr. P. Kumar, learned L.A. Judge (2nd), Unakoti Judicial District, Kailashahar in Civil Misc. (LA) 44 of 2014.