ATAUR RAHMAN LASKAR Vs. COLLECTOR OF CACHAR

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 8.9.92 passed by the learned District Judge, Cachar at Silchar in Misc. L.A. Case No. 345/89.

(2.) A plot of land was acquired by the State of Assam for the water supply scheme and the notification was finally published under Section 4(1) of the Land Acquisition Act, 1894 on 2.8.88. The declaration was also made on the same date. The area of land is 1 Bigha 0 Katha 14 Chataks. The Collector gave an award for Rs. 19,129.23 alongwith other benefits as available. The value of the land was fixed at Rs.6,262.50. The possession of the land was taken in the year 1976 and 15% per annum interest from 17.12.76 to 23.8.88 was also given by the Collector. The learned Judge on consideration of the materials on record found that the appellant herein failed to discharge his burden regarding his claim for enhancement of the value of the land and accordingly dismissed the claim. Hence this appeal.

(3.) We have heard Mr N. Dhar and Mr M.H. Rajbarbhuiya, learned advocates for the appellant and Mr R. Goswami, learned advocate for the respondent.