STATE OF TRIPURA Vs. KESHRI CHAND BHURA

JUDGEMENT

(1.) THIS appeal under Section 54 of Land Acquisition Act, 1894 is directed against judgment and award dated 30.06.2007 passed by learned L.A. Judge, Kailashahar, North Tripura, in case No. Civil Misc.(L.A.) 5 of 2006.

(2.) HEARD learned counsel, Mr. Nepal Majumder for the appellants and learned counsel, Mr. D. C. Roy for the respondent.

(3.) BY Notification No.F.9(2)/Rev/Acq/V/2005 dated 08.09.2005, issued under Section 4 of the Land Acquisition Act (for short L.A. Act), followed by declaration vide No.F.9(2)/Rev/Acq/V/2005 dated 29.10.2005 under Section 6 of the L.A. Act, land measuring 1.60 acres belonged to the claimantrespondent, recorded in Khatian No.52 of Mouja -Manu, Dhalai District, in C.S. Plot No.867(P) measuring 0.15 acres of lunga land, C.S. Plot No.868(P) measuring 0.20 acres of nal land, C.S. Plot No.873(P) measuring 1.25 acres of godam(nal) land, was acquired for the purpose of construction of Motor Stand at Manu under Manu Tehshil Kachari of Longtharai Valley Sub -Division, District -Dhalai.