DEPUTY COMMISSIONER Vs. HARESHWAR BORAH

JUDGEMENT

(1.) This is an appeal filed under Sec. 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter called the Act) against the judgment and award dtd. 25/2/2022 passed by the learned District Judge-cum-Land Acquisition Rehabilitation and Resettlement Authority, Nagaon in Ref. (LA) Case No. 1/2018. The appellant in this case is the Deputy Commissioner, Nagaon.

(2.) I have heard Shri R. Borpujari, learned counsel for the appellant. I have also heard Shri Hareshwar Borah as well as Smti Madhumita Borah, the respondent nos. 1 and 2, who are appearing in person.

(3.) It appears from the case records and the order sheets that on the maintainability of the appeal, a preliminary objection has been raised questioning the locus of the Deputy Commissioner to maintain such an appeal. Accordingly, this Court vide an order dtd. 24/11/2022 had fixed the matter for hearing on the said issue.