COLLECTOR, LAND ACQUISITION, IMPHAL WEST DISTRICT, GOVERNMENT OF MANIPUR Vs. CHABUNGBAM MENJOR SINGH; CHABUNGBAM SANAYAIMA MEITEI; NAOREM LOKEN SINGH; CHABUNGBAM AMU SINGH; CHABUNGBAM RAJANIKANTA SINGH; SOROKHAIBAM GOURAKISHOR SINGH

JUDGEMENT

(1.) Heard Mr. Y. Ashang, learned G.A appearing for the State as well as Mr. N. Mahendra, learned counsel appearing for the respondents.

(2.) This appeal is directed against the Judgment & Order dated 30.04.2014 passed by District Judge, Manipur East in O.S (LA) No.3 of 2011/16 of 2013 whereby and wherein the compensation for the land acquired was ordered to be fixed at the rate of Rs. 91.83/- per sq. ft. though it had been fixed by the Land Acquisition Officer, Imphal West at the rate of Rs. 18.37/- per sq. ft.

(3.) A notification under Section 4 of the Land Acquisition Act, 1894 was issued on 16.08.2008 for acquisition of certain lands belonging to the claimants. Subsequently, a notification was issued on 28.01.2009 under Section 6 of the Land Acquisition Act declaring therein that lands sought to be acquired are required for expansion of Imphal Tulihal Airport at Imphal West. Subsequently Government of Manipur directed the Collector of land Acquisition for its acquisition. Thereupon, after observing necessary paraphernalia award was passed by the Collector, Land Acquisition, Imphal West whereby the amount were fixed for compensation for the buildings, ponds, trees etc. Beside that, amount was fixed for compensation for the land at the rate of Rs. 18.37/- per sq. ft. taking the said land to be the agricultural land.