ASSAM STATE ELECTRICITY BOARD Vs. RENU BAISHYA

JUDGEMENT

(1.) Heard Mr.A.D.Chaudhury, learned counsel appearing on behalf of the appellant. Also heard Mr.S.K.Medhi, learned Senior Counsel assisted by Mr.A. Das, learned counsel appearing for the respondents.

(2.) By this common judgment the aforesaid Land Acquisition Appeals are disposed of.

(3.) The land covered under these appeals were acquired under the same notification No. RLA/155/94/21-22(A) dated 18.7.1996 u/s 4(1) of the Land Acquisition Act 1894, (herein after referred to as the Act) by the Government of Assam for construction of 220 K.V. Sub-Station by A.S.E.B. in L.A.Case No. 18/1993. The declaration u/s 6 of the Act was issued on 19.9.1996.