DEPUTY CHIEF ENGINEER Vs. PRADIP CH. DEBNATH

JUDGEMENT

(1.) Mr. Debjyoti Debnath, learned counsel for the appellant states that this appeal is covered with an order passed by this Court in L.A. No. 95 of 2018 titled as The Deputy Chief Engineer (Construction), N.F. Railway v. Sri Rakhal Ch. Das and others. Such statement is accepted and taken on record.

(2.) Appellant laid challenge to the judgment dated 05.10.2018 passed by the learned Land Acquisition Judge, South Tripura, Belonia in Case No. L.A.(Ref.) 12 of 2016, titled as Sri Pradip Ch. Debnath and Others. v. Land Acquisition Collector, South Tripura, Belonia and another.

(3.) The operative portion of the award reads as under:-