NORTHERN FRONTIER RAILWAY Vs. ZOSIAMI

JUDGEMENT

(1.) HEARD Mr. Ali Hussain, learned counsel appearing for the appellant as well as Mr. Aldrin Lallawmzuala, learned Additional Advocate General, Mizoram for the Cross Objector in Cross Objection No.1 of 2015 and also the respondent No.35 in the present appeal. Also heard Mr. A.R.Malhotra, learned counsel appearing for the respondent Nos. 1 to 34.

(2.) BY this appeal, the appellant and the Cross Objector is challenging the Judgment and Order dated 27.08.2014 passed by the Reference Court in L.A. Case No. 31 of 2013 by which the respondent/Collector was directed to assess the Award @ Rs.200/ - per sq.ft. against the area to be acquired as shown in Award No.5 of 2012 conveyed and approved by the Department of Revenue, Government of Mizoram.

(3.) MR . Ali Hussain, learned counsel appearing for the appellant submits that learned Reference Court while passing the impugned Judgment and Award dated 27.08.2014 had erred in law inasmuch as the learned Reference Court failed to realize the fact that there was absolutely no valid ground for enhancement of the rate of land value from Rs. 60/ - per square feet to Rs. 200/ - per square feet.