GENERAL MANAGER (PROJECT) NATIONAL HIGHWAYS INFRASTRUCTURE DEVELOPMENT CORPORATION LTD Vs. MALA RANI SAHA

JUDGEMENT

(1.) Heard Mr. P Majumder, learned counsel appearing for the appellant as well as Mr. R Paul, learned counsel appearing for the Respondent-Claimants No.1 and 2 and Mr. A Acharjee, learned counsel appearing for the Respondent No.3 (LA Collector).

(2.) All the learned counsel have submitted that concerning acquisition of other lands under same notification and same mouja, award was passed by this Court determining the value of land @ Rs.3,00,000.00 per kani and therefore, similar rate may be maintained in this case also.

(3.) In this regard, Mr. Majumder, learned counsel for the appellant has referred to the judgment of this court passed in LA App.30 of 2022 dtd. 10/5/2023.