SUBHRAJIT CHOWDHURY Vs. LAND ACQUISITION COLLECTOR, DHALAI DISTRICT

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act (for short, L.A. Act), is directed against the judgment and award, dated 03.05.2005, passed by learned L.A. Judge, Kamalpur, North Tripura, in case No. Civil Misc. (L.A.) 72 of 2002.

(2.) Heard learned counsel, Mr. B. Chowd -hury for the appellant and learned counsel, Mr. J. Majumder for the respondent No.1 and learned counsel, Mr. A. Lodh for the respondent No.2.

(3.) For the purpose of new railway line from Agartala to Kumarghat at mouja Kanchanpur, Sheet No.2/P under Kulai T.K. of Ambassa Sub -Division, District Dhalai, land measuring 22.28 acres classified as Bastu/ Bhiti/ Nal/ Lunga/ Pukur/ Chara/Tilla/bagan/Vidhyalaya/Baluchar/Path/Nayanjuli/Cherra etc. belonged to different 55 Nos. of land holders has been acquired under Notification No. F.9(5)/REV/ACQ/XV/2000, dated 5.8.2000 issued under Section 4 of the L.A. Act followed by declaration of even number dated 30.09.2000, issued under Section 6 of the L.A. Act by the Govt. of Tripura in the Revenue Department. The L.A. Collector in due course determined compensation for different classes of land as follows: -