ZOTHANSANGA Vs. DISTRICT COLLECTOR AIZAWL DISTRICT, AIZAWL

JUDGEMENT

(1.) This order will dispose of both RFA No. 7/2019 and C.O No. 3/2019.

(2.) Heard Mr. Aldrin Lallawmzuala, learned counsel for the appellants in RFA and Mr. Ali Hussain, learned Standing Counsel, NF Railway for the Cross-objector.

(3.) This is an appeal against the Judgment and Order dated 01.07.2019 passed by the Addl. District and Sessions Judge-III, Aizawl in L.A Case No. 32/2013 whereby, the value of the land of the appellants has been fixed at Rs. 60/- per square feet. The claim of the appellant, on the other hand, is Rs. 200/- per square feet as was given to land owners whose lands are similarly situated.