NBBC INDIA LIMITED Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Heard Mr. K. K Pal, learned counsel for the appellant also heard Mr. A. L. Saha learned counsel for the claimants. Despite notice being served there is no representation from the end of LA Collector.

(2.) It is represented by the counsel for the appellant that all these matters have arisen out of the same facts and circumstances and hence these matters be tagged and heard together. Therefore, for the sake of brevity, this court is discussing the record attached to the file of the instant cast being LA.App 67 of 2023.

(3.) This is an appeal under Sec. 54 of the Land Acquisition Act, 1984 against the judgment and award dtd. 23/8/2021 in case No.LA(Ref) 129/2019 passed by the Ld. Land Acquisition Judge, South Tripura Judicial District, Belonia.