UNION OF INDIA Vs. HASHI RANI DEY; SUBIR KUMAR DEY; SAMIR CHANDRA DEY; SANJIB KUMAR DEY; SANCHIT KUMAR DEY; MANASI DEY; RUPASHI DEY; TAPASHI DEY(DEB); LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act, 1894 (for short 'L.A.Act') is directed against the judgment and award dated 10.02.2012 passed by learned L.A. Judge, North Tripura, Kailashahar in Case No. Civil Misc.(LA) 51 of 2009.

(2.) Heard learned CGC, Mr. A. Roy Barman for the appellant and learned counsel, Mr. Shekhar Dutta for the respondent Nos. 1 to 8. No representation on behalf of the respondent No.9, i.e., the L.A. Collector.

(3.) For construction of NH-44/A from Manu to Simlowng at Mouja-Manu under Manu TK of Longtharai Valley Sub-Division in Dhalai District land measuring 0.02 acres of Bastu class belonged to Sushil Chandra Dey, the predecessor of respondent Nos.1 to 8, was acquired along with other land by Notification dated 26.12.2003 made under Section 4 read with Section 17 of the L.A. Act followed by declaration dated 27.04.2004 made under Section 6 of the L.A. Act and compensation towards price of land was fixed @ Rs.6,00,000/- per kani. The land holder received the compensation under protest with a prayer to make reference under Section 18 of the L.A. Act and accordingly, the L.A. Collector made the reference which has been registered as Case No. Civil Misc.(LA) 51 of 2009.