BENU BHUSAN DAS Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Heard Mr. K. K. Pal, learned counsel appearing for the appellant. None appeared for the respondents despite service of notice.

(2.) This is an appeal under Sec. 54 of the Land Acquisition Act from the judgment and award dtd. 28/9/2018 delivered in Misc.(LA) 19 of 2015 by the Land Acquisition Judge (Court No.2), West Tripura, Agartala.

(3.) The facts are mostly admitted in as much as the respondents did not prefer any appeal nor have they filed any cross-objection. Moreover they did not appear despite receiving notice.