LAWS(CAL)-2023-3-110

NTPC LTD. Vs. RASHTROPATI GHOSH

Decided On March 31, 2023
Ntpc Ltd. Appellant
V/S
Rashtropati Ghosh Respondents

JUDGEMENT

(1.) These appeals are taken up together by consent of the parties for consideration, as these appeals are arising out of a common judgment and award passed by the learned Land Acquisition Judge at Burdwan arising out of reference cases being L.A. case no. 7/11, L.A. 6/11 and L.A. 8/11 respectively under Sec. 18 of Act 1 of 1894 of Land Acquisition Act.

(2.) The learned Land Acquisition Judge (in short L.A. Judge) modified the award passed by the LA Collector Burdwan by enhancing the market price of the acquired land of the petitioners from Rs.6000.00 to Rs.8000.00 per satak for Sali class of land.

(3.) The present appellants are the successor-in-interest of the original requiring body.