NANTU RANI MAJUMDER Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) The facts and law involved in both of the appeals being identical, they are taken up together for disposal by a common judgment.

(2.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the appellants. Also heard Mr. P. Gautam, learned advocate appearing for respondent No.1 as well as Mr. S. Saha, learned advocate appearing for respondent No.2.

(3.) The present appeals have been filed by the original claimants seeking to challenge the judgment and award dtd. 8/5/2019 passed by the learned Land Acquisition Judge, South Tripura, Belonia (Learned LA Judge for short) in LA (Ref.) No.76 of 2017 and LA (Ref.) No.77 of 2017 whereby the learned LA Judge enhanced the compensation awarded by the LA Collector for acquisition of their land from Rs.80,000.00 to Rs.3,40,000.00 per kani along with other statutory benefits.