DHARMSILA ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) All these appeals were heard analogously as those are interlinked and identical questions are involved. F. A. No. 197 of 2002 has been preferred against the judgment dated 24th March, 1993 passed by the learned L. A. Judge, Alipore in L.R.A. Case No. 225 of 1992 (V). The other seven appeals being F. A. Nos. 210-215 of 2002 and F.A. No. 63 of 1998 were filed against two different judgments dated February 20, 1997 and February 24, 1997 delivered in different L.R.A. cases heard analogously and disposed of by the aforesaid two common judgments passed by the Additional Special Land Acquisition Judge, 1st Court, Alipore. Particulars of the adquired lands are given below. <FRM>JUDGEMENT_338_CALHN4_2006Html1.htm</FRM>

(2.) All the lands involved in these reference cases along with some others were acquired by the Land Acquisition Collector for East Calcutta Area Development Project in Original Case No. L. A. No. 11/2 of 1977-78. The L.A. Collector estimated the compensation of sali land at the rate of Rs. 1381/- per cottah and danga land at the rate of Rs. 2017/- per cottah. Tank and doba lands were assessed at the rate of Rs. 690.40 paise per cottah and khal land, at the rate of Rs. 345.20 paise per cottah and passed awards accordingly.

(3.) Being dissatisfied with those awards passed by the L.A. Collector, the present appellants along with other claimants preferred those reference cases thereby contesting the valuation of the lands assessed by the L.A. Collector.