CHANDRA PRAVAL DEVI Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) This appeal under Section 54 of the Land Acquisition Act (hereinafter abbreviated as the Act) is directed against the judgment/award of learned Land Acquisition Judge, South Tripura District dated 18th April, 1990 passed in Misc. (L.A.) Case No. 1 of 1987.

(2.) I have heard Mr. B. Das, the learned senior counsel appearing on behalf of the appellants and Mr. D.B. Sengupta, the learned counsel appearing on behalf of the respondents.

(3.) A detailed description of the facts is not necessary in this case as the only point which has been raised in this case is whether any aggrieved party who did not file any application before the learned Land Acquisition Collector can be added as a party by the Land Acquisition Judge during hearing of that case which is referred to him under Section 30 of the Act.