TAPAN KUMAR DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) The present appeal has been filed by the appellant, namely Tapan Kumar Datta from whom land total measuring 5.29 acres situated at Mouja Gakulnagar had been acquired by respondent No.1 for construction of N.E.C Road vide declaration No.F.9(8)Rev/Seq/II/2001 dtd. 7/1/2002.

(3.) Learned counsel for the appellant submitted that in course of acquisition, an estimate was made for the purpose of valuation of trees existing on the acquired land by the revenue authority which is quoted hereunder: