OIL INDIA LIMITED Vs. LAL BABU DAS

JUDGEMENT

(1.) The aforesaid appeals have been filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter, referred to as 'the Act') against the common Judgment and Award dated 28.9.2006, passed by the learned Additional Distict Judge No. 3 (FTC), Kamrup, Guwahati in Misc Reference Case Nos. 7, 8 and 9 of 2003.

(2.) At the initial stage of hearing of the appeals, the learned counsel for the appellants raised a preliminary objection about the maintainability of the reference applications under Section 18 of the Act.

(3.) I have heard Sri K.R. Pathak, learned Senior Counsel for the appellants, assisted by Sri M.R. Pathak, learned Advocate. The private respondents/claimants were represented by Sri B.B. Narzary, learned Senior Advocate, assisted by Sri S. Chauhan and Sri R. De, learned counsels and the Government of Assam was represented by Sri R. Adhikari, learned Government Advocate.