Citation : 2022 Latest Caselaw 4236 Gua
Judgement Date : 2 November, 2022
Page No.# 1/2
GAHC010103772022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : LA.App./7/2022
SYEDUR RAHMAN
S/O LATE MAMIRUDDIN AHMED,
RESIDENT OF VILLAGE SALBARI, PO AND REVENUE CIRCLE BOITAMARI,
PS ABHAYAPURI, DIST BONGAIGAON, ASSAM
VERSUS
THE STATE OF ASSSAM AND ANR.
REPRESENTED BY THE DISTRICT COLLECTOR (DEPUTY
COMMISSIONER ) BONGAIGAON, ASSAM
2:THE UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER
NF RAILWAY
MALIGAON
GUWAHATI 1
Advocate for the Petitioner : MR. M A SHEIKH
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
02.11.2022 Heard Shri MA Sheikh, learned counsel for the petitioner, who has preferred this appeal under Section 54 of the Land Acquisition Act, 1894 against the judgment and Page No.# 2/2
order dated 04.02.2021 passed by the learned District Judge, Bongaigaon in Title Suit (Land Acquisition) No. 30/2016. By the impugned judgment, the compensation was fixed at the rate of Rs.6,00,000/- (Rupees Six Lakhs) per bigha which the petitioner contends inadequate.
Admit.
Call for the records.
Shri TR Gogoi, learned State Counsel accepts notice on behalf of the respondent no. 1 whereas the Shri K. Gogoi, learned CGC accepts notice on behalf of the respondent no. 2. Extra copies of the memo of appeal be served upon the learned counsel for the respondents within two days.
Shri Sheikh, learned counsel for the petitioner further submits that IA(C)/2680/2022 has been filed, the same may be listed along with the appeal on the next date.
List this case after 4(four) weeks along with IA(C)/2680/2022 as well as the records.
JUDGE
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