STATE OF WEST BENGAL Vs. KARTICK CHANDRA DEY

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by Sri M.L. Chakraborty, Arbitrator in L.A. Case No. 182 of 1949.

(2.) This proceeding was started before the learned Arbitrator in the following circumstances:

(3.) After derequisition the Respondent, owner of these plots, asserted that during the period of requisition, extensive damages to the trees and to the soil of the garden were made by the Military authority who occupied the same during that period. It was, further, asserted that a large number of trees were cut down and some areas of the garden were rendered unfit for gardening purposes by making pavements with bricks and concrete for placing ante-aircraft guns. The Land Acquisition Collector fixed Rs. 186 as damages to be paid to the Respondent who did not agree to accept the same and as there was no agreement between the Government and the claimant, the matter was referred to the Arbitrator under the provisions of Section 19 of the Defence of India Act (XXXV of 1939).