SAMSUL HAQUE BHUIYA Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Heard.

(2.) The present petition has been filed under Article-226 of the Constitution of India directing the respondents to refer the case under Sec. -18 of the L.A. Act, 1894 to the L.A. Judge, Sonamura, Sepahijala Tripura being L.A. Case No. 04 / SNM / 2008 under Sl. No.03 and 04, file number DM / W / LA / SNM/21/07 for adjudication of the case.

(3.) The petitioners have prayed for the following reliefs: