DILIP DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Soumendu Roy, learned counsel appearing for the petitioners. Also heard Mr. Prabir Saha, learned counsel appearing for the State-respondents and Mr. Ratan Datta, learned counsel appearing for the respondent-National Highways.

(2.) The fact of the instant case is that the land of the petitioner was acquired by National Highways authority. Award has been made considering the classification of land as 'Nal"(paddy land). Later on, it was found that the land was classified as 'Balurchar"(sand bed). In view of this, the award passed by the National Highways authority considering its classification as 'Nal' land had been cancelled and the award thereon was modified by impugned order dtd. 23/3/2021 whereby the award has been reduced substantially.

(3.) In the aforesaid background, Mr. Roy, learned counsel for the petitioner has approached this court under Article 226 of Constitution of India to exercise its extraordinary and discretionary jurisdiction and to pass necessary order.