STATE OF TRIPURA; LAND ACQUISITION COLLECTOR Vs. RAJ MOHAN DEBNATH; SAILEN DEBNATH; GURUDHAN DEBNATH; SANTOSH DEBNATH

JUDGEMENT

(1.) All the 4(four) appeals mentioned above, filed under Section 54 of the Land Acquisition Act,1894 ( for short L.A. Act) are directed against a common judgment and award dated 07.08.2007, passed by learned L.A. Judge, Khowai, West Tripura in case No. Misc.(LA) 45/06; Misc.(LA) 58/06; Misc.(LA) 49/06 and Misc.(LA) 3/06. Common question of law and fact involved in these appeals and hence on the prayer of learned counsel of both side, those were heard analogously and this common judgment shall govern all the appeals.

(2.) Heard learned counsel Mr. N. Majumder appearing for the appellants and learned counsel Mr. D.C. Roy for the respondents in all the appeals.

(3.) By notification No.F.9(7)/REV/ACQ/VI/2002 dated 21.05.2002 issued under Section 4 of the L.A. Act, land measuring more or less 8.220 acres at Mouja Ganki, Sheet No.3, 6/P, under Sub Division Khowai was acquired for the purpose of construction of road from Khowai to Champahour via Jambura, portion from O to 2.5 Km. under Khowai Sub Division in the then West Tripura District. The acquired lands were of different classifications and belonged to different land owners stretching over an area of 2.5 Km. including that of the claimant-respondents herein under Mouja Ganki, Sheet No.3, 6/P. The L.A. Collector in due process determined compensation of different classes of land as follows:-