MANJU JALAN Vs. COLLECTOR OF KAMRUP

JUDGEMENT

(1.) This is an appeal under Section 54 of the Land Acquisition Act, 1894 ('the 1894 Act'), read with Section 12(2) of the Assam Land (Requisition and Acquisition) Act, 1964 ('the 1964 Act'), against the judgment and decree, dated 16.9.2006, passed by the learned Additional District Judge, Kamrup (FTC No. 2), Guwahati, in Reference Case No. 11/2003, arising out of land Acquisition Case No. 17/74 (Pt).

(2.) I have heard Mr. G.N. Sahewalla, learned senior counsel, appearing on behalf of the Appellants, and Mr. P.S. Deka, learned Government advocate, appearing on behalf of the Respondents.

(3.) There are two grounds, on which this appeal has been pressed for hearing by the Appellants, the two grounds being, (i) whether the compensation, which has been determined by the learned court below, is correct in the face of the materials on record and the law relevant thereto, and (ii) whether the interest, which has been awarded @ 9% per annum, is in accord with the requirements of the law contained in that behalf?