THE STATE OF TRIPURA Vs. JAFAR ALI

JUDGEMENT

(1.) BOTH the appeals and cross objection mentioned above are taken up together for disposal on the prayer of the learned counsel of both side.

(2.) HEARD learned counsel, Mr. D.C. Nath for the State -appellants and learned counsel, Mr. R. Debnath for the claimant - respondent.

(3.) LEARNED counsel, Mr. R. Debnath for the claimant -respondent fairly conceded that it is a covered case and out of same Notification lands were acquired, which is the subject matter of both these cases. So, the present appeal and cross -objection are disposed of in the same term of the direction given by this Court in L.A. APP No. 37 of 2007 along with C.O.(FA) No. 16 of 2007. The direction given by this Court in L.A. APP No. 37 of 2007 along with C.O.(FA) No. 16 of 2007, reads as follows: - -