THE UNION OF INDIA Vs. SRI ABHIMUNYA DAS

JUDGEMENT

(1.) This appeal under Sec. 54 of the Land Acquisition Act, 1894 is directed against judgment and award dated 19.09.2011 passed by learned L.A. Judge, West Tripura(Court No. 3), Agartala, in case No. Misc.(L.A.) 19 of 2009.

(2.) Heard learned CGC, Mr. A. Roy Barman for the appellant. No representation on behalf of the landholder, i.e. respondent No. 1 even after service of notice. Learned Addl. G.A., Mr. S. Chakraborty is present on behalf of respondent No. 2 but has fairly submitted that he has nothing to submit since nothing has been produced by the respondent for arguing the matter.

(3.) It is submitted by learned CGC, Mr. Roy Barman that by the impugned common judgment dated 19.09.2011, the learned L.A. Judge disposed of eleven reference cases. Some appeals were filed challenging the common judgment in particular reference cases and this Court has already disposed some of the appeals. He has placed on record a copy of the judgment dated 06.05.2016 passed in L.A. App. No. 28 of 2013 and L.A. App. No. 29 of 2013, which relate to case No. Misc.(L.A.) 3 of 2009 and Misc.(L.A.) 14 of 2009 which were also disposed of by the common judgment dated 19.09.2011 by the learned L.A. Judge, West Tripura, Agartala(Court No. 3). It is also submitted by learned CGC, Mr. Roy Barman that the appeals were allowed and judgment and award passed by the learned L.A. Judge in respect of those reference cases were set aside.