STATE OF TRIPURA Vs. SANJIT SAHA

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act, 1894 is directed against the judgment and award dated 27.06.2013 passed by learned L.A. Judge(District Judge), South Tripura, Udaipur in case No.Misc.(L.A.) 42 of 2010.

(2.) Heard learned G.A., Mr. T. Dutta Majumder for the appellants and learned counsel, Ms. P. Dhar for the claimantrespondents.

(3.) For construction of "Gomti Right Bank Main Canal" at Mouja Rajnagar under Sub-Division Udaipur, land measuring 14.90 acres was acquired by Notification dated 16.10.2008 followed by declaration dated 12.11.2008. In the process, land measuring 1.10 acres belonged to the respondents was also acquired which was recorded in Khatian No.55, plot No.176/P measuring 0.60 acres nal class of land, plot No.174/P measuring 0.05 acres pukur class of land, plot No.176/P measuring 0.07 acres chara class of land, plot No.167/P measuring 0.10 acres nal class of land, plot No.170/P measuring 0.04 acres viti class of land and plot No.164/P measuring 0.24 acres nal class of land. It was in a compact area.