STATE OF TRIPURA Vs. BRAJENDRA CHANDRA DAS

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the learned Addl. District Judge, West Tripura, Agartala allowing the Misc. L.A. Case Nos. 43, 44, 45, 101, 103, 104, 106 and 107 of 1994 enhancing the rate of compensation in respect of the acquired land of the claimant respondent, the State of Tripura has preferred this batch of appeals.

(2.) Common question of facts and law being the subject matter of this batch of appeals which was disposed of by the learned L.A. Judge by a common judgment dated 27.2.96, as prayed for by the learned counsel appearing for the parties, all these appeals are heard analogously and disposed of by this common judgment.

(3.) I have heard Mr. T.D. Mazumdar, learned Government Advocate appearing for the appellant State and Mrs. P. Deb (Paul), learned counsel appearing for the claimant respondents in all the cases.