STATE OF TRIPURA; LAND ACQUISITION COLLECTOR Vs. KAJAL KUMAR DEY; SHANKAR CHANDRA DEY; PRADIP KUMAR DEY; TAPAN KUMAR DEY; KAMAL KUMAR DEY; AMAL KUMAR DEY; BIMAL KUMAR DEY; DILIP KUMAR DEY; SHEULI DEY

JUDGEMENT

(1.) All the three L.A. cases, noted above, are taken up together for hearing and disposal on the prayer of learned counsel of both sides since the appeals have been filed challenging a common judgment dated 18.01.2010, passed by learned L.A. Judge, Court No.2, West Tripura, Agartala in Case No. Misc. L.A. 28/05, Misc. L.A. 29/05 and Misc. L.A.36/05 along with some other connected L.A. cases.

(2.) Heard learned counsel Mr. N. Majumder for the appellants and learned Sr. counsel, Mr. B. Das assisted by learned counsel Mr. T.K. Dey for the respondents.

(3.) By a notification No. F.9(3)-REV/ACQ/VI/2002 dated 19.04.2002 made under Section 4 of the Land Acquisition Act, the L.A. Collector, West Tripura, Agartala acquired total 5.5868 acres of land at Mouja Agartala, Sheet No.22/P for the purpose of construction of Inter State Bus Terminus at Chandrapur, Agartala.