STATE OF TRIPURA; LAND ACQUISITION COLLECTOR Vs. SUSHIL DEBNATH; SURENDRA DEBNATH; MANIK DEBNATH; BANAMALI DEBNATH; PRABHAT CHANDRA DEB

JUDGEMENT

(1.) All the 5(five) L.A. appeals filed under Section 54 of the Land Acquisition Act,1894 ( for short L.A. Act) are hereby taken up on the submission of learned counsel of both side since a common question of law and fact involved in these appeals and hence those were heard analogously and this common judgment shall govern all the cases.

(2.) L.A. appeals No. 112/2008; 114/2008 and 117/2008 have been filed challenging a common judgment dated 07.08.2007 passed by learned L.A. Judge, Khowai, West Tripura in connection with Case No. Misc.(LA)29/06; 41/06 and 44/06 along with other L.A. cases. L.A. appeal Nos. 115/08 and 116/08 have been filed challenging a common judgment dated 09.08.2007, passed by learned L.A. Judge, Khowai, West Tripura in Case Nos. Misc.(LA) 42/06 and 43/06.

(3.) It is submitted by learned counsel of both side that arising out of acquisition of land under same notification and of same Mouja, all the L.A. Cases were registered on reference being made by learned L.A. Collector and hence, the appeals are heard analogously and the common judgment is passed.