LIPIKA DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Writ petitioner is the wife of the land looser, Sri Samir Deb who has approached this Court for enhancement of compensation in lieu of the acquisition of the land measuring 0.03 acres situated at Mouja-Manikbhandar, Sub-Division- Kamalpur, Tehsil- Manikbhandar, Khatian No.1799, Touji No.266, 267/P, Revenue Circle- Kamalpur, Sabek-P.B.117 78/4145, Hal-94/5483(P), Dag No.95, Nature of land-Bastu(Nal), and a house situated on the said land.

(2.) By the award dtd. 15/7/2022, the competent authority/Additional District Magistrate and Collector, Dhalai District, Ambassa, Jawaharnagar, assessed the compensation at Rs.1,82,846.00(Rupees One lakh eighty two thousand eight hundred and forty six) only for the value of land and by another award dtd. 30/8/2022, Rs.21,13,752.00 (Rupees Twenty one lakhs thirteen thousand seven hundred and fifty two) only has been assessed for compensation for the value of asset attached to the land. According to the petitioner, the market value of the acquired land is much more as per the prevalent market rate and the sale deeds of adjoining lands.

(3.) Petitioner had represented before the competent authority for land acquisition vide Annexure-8 received on 26/4/2023 for enhancement of the compensation under Sec. 3G and 3H of the National Highways Act, 1956 (NH Act, for short). However, since no action was being taken, she has been compelled to approach this Court.