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The Dy. Chief Engineer (Const. ... vs Smti. Jyotsna Debnath And Others
2021 Latest Caselaw 1260 Tri

Citation : 2021 Latest Caselaw 1260 Tri
Judgement Date : 15 December, 2021

Tripura High Court
The Dy. Chief Engineer (Const. ... vs Smti. Jyotsna Debnath And Others on 15 December, 2021
                                   Page 1 of 2




                       HIGH COURT OF TRIPURA
                             AGARTALA
                           L.A. App. No.113/2019

The Dy. Chief Engineer (Const. No.1), N.F. Railway
                                                                  ----Appellant(s)
                                         Versus
Smti. Jyotsna Debnath and others
                                                               -----Respondent(s)

For Appellant(s) : Ms. A. Banik, Advocate. For Respondent(s) : Mr. D.C. Nath, Advocate, Mr. S. Bhattacharjee, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

Order

15/12/2021

Heard learned counsel for the respective parties. It is stated by

both the learned counsels for the appellant as well as respondents that the

issues raised in the present L.A. Appeal are squarely covered by a judgment

rendered by learned Single Judge of this Court in case of The Dy. Chief

Engineer (Const. No.1), N.F. Railway vrs. Shri Haradhan Chandra Dey

and another in L.A. APP. No.109 of 2019 disposed of on 22.03.2021. In the

said judgment the learned Single Judge had observed as under:

"9. I do not find any infirmity in assessing the value of the acquired land as quoted here-in-above. In the above backdrop, I do not find any ground to interfere with the judgment and award

dated 25.04.2018, passed by the learned LA Judge-2, Gomati Judicial District, Udaipur in Misc (LA) 36 of 2016.

10. In the result, the appeal filed by the appellant-requiring department is found to be devoid of merit. Accordingly, the appeal stands dismissed.

Send down the L.C.Rs."

Accordingly, in view of such observation of the learned Single

Judge as well as submissions by both the learned counsels, the appeal stands

dismissed.

Stay order, if any, stands vacated.

Pending application(s), if any, also stands disposed of.

Send the lower court records forthwith.

(INDRAJIT MAHANTY), CJ

Pulak

 
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