LAWS(GAU)-1998-12-3

SURESH KUMAR JAIN Vs. SARASWATIKUMAR

Decided On December 14, 1998
SURESHKR.JAIN Appellant
V/S
5 ARAS WATI KUMAR Respondents

JUDGEMENT

(1.) This appeal under Sec. 54 of the Land Acquisition Act, 1894 has been preferred controverting the judgment and award dated 1.10.86 passed by the Assistant District Judge No. 2 at Guwahati in Misc(Ref) Case Nos.43,44,45,46, & 47 of 1983 arising out of the award given by the Collector in Land Acquisition Case No. 20 of 1980.

(2.) A plot of land measuring 40 Bihas of village Dwarandha in Beltola Mouza was acquired by the State Government vide notification No.RLA.3/80/7 dated 9.9.80 and Declaration No-RLA 3/80/11 dated 24.10.81. The possession of the land was taken over by the Collector on 8.12.1981.

(3.) Respondent No. IKuladhar Kumar, since deceased and now represented by his legal heirs, laid his claim for appointment of compensation amount as tenant in respect of 1 bigha 4 Kathas and 11 lechas out of Dag No.534 of Kheraj Periodic Patta No. 177 .The Collector made an apportionment of a sum of Rs,.14.826.37 paise' on favour of Respondent No. 1.