STATE OF TRIPURA Vs. NIKHIL CHANDRA DAS

JUDGEMENT

(1.) Heard learned counsel Mr. P. Gautam appearing for the appellant-State and learned counsel Mr. A.K. Deb appearing for the private respondent.

(2.) The present appeal has been preferred by the State of Tripura against an award dtd. 31/7/2019 passed in Case No.Misc.(LA) 176 of 2014 whereby the learned Land Acquisition Judge, West Tripura Judicial District, Agartala was pleased to award a compensation for the acquired land @ Rs.25,00,000.00 (rupees Twenty Five Lakhs) per kani apart from other consequential statutory benefits.

(3.) It is contended on behalf of the State that the learned Land Acquisition Judge did not take into consideration the findings of the Land Acquisition Collector which were based on actual grounds therein. It appears therefrom that the State while acquiring the land of the private respondent for the purpose of construction of an RCC Bridge over river Howrah on Chandrapur via Baldakhal under Sadar Sub-Division had acquired the land belonging to the private respondent. Admittedly, the Amin on behalf of the State had collected 4(four) sale deeds, which instances are extracted hereinbelow: