STATE OF TRIPURA Vs. PRAN GOPAL ROY

JUDGEMENT

(1.) THESE appeals are directed against the judgment dated 23.03.2009 passed in Misc. L.A. 15 of 2008 and judgment dated 21.02.2009 passed in Misc. LA 16 of 2008 by the learned LA Judge, South Tripura, Udaipur.

(2.) HEARD Mr. TD Majumder, learned Government Advocate appearing for the appellants as well as Mr. S. Das, learned counsel appearing for the respondents.

(3.) IN both the appeals, land of the respondents measuring 0.02 acres of bastu classes of land and 0.02 acres of bagan classes of land under Mouja Dakshin Chandrapur was acquired by the LA Collector, South Tripura for construction of an approach road for FCI food godown. The said acquisition was pursuant to Section 4 notification dated 18.10.2006. The value of the land of the respective respondents was assessed @Rs. 1,50,000/ - per kani by the Land Acquisition Collector. Dissatisfied with the awarded amount, both the respondents sought for reference under Section 18 of the LA Act claiming compensation @Rs.10,00,000/ - per kani.