SUNIL KUMAR KHEMANI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned Senior counsel assisted by Mr. A. Chetia, learned counsel for the petitioner and Mr. B. J. Talukdar, learned Standing counsel, Revenue and Disaster Management Department of the State for the respondent No. 1. Also heard Ms. S. Sarma, learned Government Advocate, Assam for the respondent Nos. 2 and 3.

(2.) For the public purpose of protection of DTP Dyke at Marwaripatty Ward, Dibrugarh Town Mouza, District-Dibrugarh, land measuring 2 Kathas of Dag No. 8, P.P. No. 169 (New), out of 0 Bigha 4 Kathas 3 Lechas was acquired by the Collector, Dibrugarh in Land Acquisition Case No. DRA 16/2013, wherein an amount of Rs.42,60,000.00 was awarded.

(3.) Further, for the public purpose of up-gradation of DTP Dyke at Marwaripatty Ward, Dibrugarh Town Mouza, District-Dibrugarh, land measuring 2 Kathas 3 Lechas covered by said Dag No. 8, P.P. No. 169 (New) in the same location was acquired for which an amount of Rs.81,31,472.00 was awarded by the Collector, Dibrugarh in Land Acquisition Case No. DRA 6/2018.