CHANDRA KISHORE DATTA Vs. L A COLLECTOR

JUDGEMENT

(1.) These four appeals are being disposed of by a common judgment since the issue involved is the same. All the appeals had been filed under Section 54 of the Land Acquisition Act, 1894, (hereinafter referred to as the 'Act') and are directed against the awards of the Land Acquisition Judge, North Tripura, in different cases.

(2.) Briefly stated, the facts of the case are that notification under Section 4 of the Act was issued on 30.09.2000 for acquisition of the land of the appellants. Thereafter Section 6 declaration was issued on 05.11.2000. Thereafter the Land Acquisition Collector passed an award under Section 11 of the Act on 04.01.2001, which is identical in all the cases in which the Land Acquisition Collector assessed the value of the land of different categories in Mouja Ambassa as under:

(3.) L.A. Appeal No. 18 of 2005 relates to tilla land; L.A. Appeal No. 14 of 2005 relates to tilla land; L.A. Appeal No. 21 of 2005 relates to bastu, tilla and lunga classes of land; and L.A. Appeal No. 2 of 2006 relates to 1.07 acres of tilla and lunga land. The learned Land Acquisition Judge in the case of tilla land enhanced the compensation from Rs. 30,000/- per acre to Rs. 60,000/- per acre. In the case of bastu land the Land Acquisition Collector granted Rs. 72,000/- per acre and the Land Acquisition Judge increased it to Rs. 1,25,000/- per acre. In respect of lunga land the Land Acquisition Collector granted Rs. 54,000/- per acre and Land Acquisition Judge increased it to Rs. 75,000/- per acre. Dissatisfied by the award of the Land Acquisition Judge, the appellants have filed the present appeals.