STATE OF TRIPURA Vs. SANDHYA RANI DEB (DEY)

JUDGEMENT

(1.) The appellants have prayed for the following reliefs:

(2.) Perusal of the award, running into 14 pages, only reveals it to be bereft of any reason. Save and except, for referring to facts and quoting certain portions of the judgments rendered by the Apex Court, it is difficult to discern as to what weighed with the reference Court in re-determining the market value of the acquired land from Rs. 60,000/- per kani to Rs. 28,00,000/- per kani.

(3.) Shockingly, the reference Judge does not also account for judgment delivered by his predecessors in relation to the very same acquisition proceeding whereby, the market value of similar land was re-determined @ Rs. 4,00,000/- per kani.