DISTRICT MAGISTRATE Vs. SUMITRA DEVI

JUDGEMENT

(1.) THIS first appeal is at the instance of the State of west Bengal in the proceedings under Section 18 of the Land Acquisition act and is directed against an award dated 3rd September, 1997 passed by the learned District Judge, Darjeeling, in Miscellaneous L. A. Case No. 9 of 1987 thereby enhancing the compensation fixed by the Collector from rs. 14,54,211. 05p. to an enhanced sum as detailed below appearing from the award itself: <FRM>JUDGEMENT_759_WBLR1_2009Html1.htm</FRM>

(2.) BEING dissatisfied, the State of West Bengal has come up with the present appeal.

(3.) BY virtue of a Notification dated 18th June, 1981 published in the calcutta Gazette dated 25th June, 1981, 5. 305 acres of land equivalent to 2. 1468 hactares including the structures standing thereon were acquired by the State of West Bengal for the the purpose of the Officers' Institute as well as for providing accommodation for transient Officers in the District of darjeeling and an award of Rs. 14,54,211. 05p. was awarded in favour of the respondent.