The In-Charge vs Sri Rakhal Ch. Bhowmik And Others
2022 Latest Caselaw 804 Tri

                                  Page 1 of 2




                     HIGH COURT OF TRIPURA
                           AGARTALA
                          LA App. No.52 of 2020
The In-Charge, HR-ER, Oil & Natural Gas Corporation Ltd.
                                                 .........Appellant(s)
                             Versus
Sri Rakhal Ch. Bhowmik and others
                                                        .........Respondent(s)

For Appellant(s) : Mr. A.L. Saha, Advocate. For Respondent(s) : Mr. P.K. Pal, Advocate, Mr. P. Gautam, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

Order 26/08/2022

Heard learned counsel for the respective parties.

Mr. P.K. Pal, learned counsel for the private respondent,

submits that the issues raised in the present L.A. Appeal are squarely

covered by an order rendered by learned Single Judge of this Court in

the case of In-Charge, HR-ER, ONGC Limited vs. Sri Arun Debnath

and others in L.A. App. No.45 of 2020 dismissed on 05.08.2022. In the

said order the learned Single Judge had observed as under :

"So, based on this factual difference, this Court is of the considered view that the determination made in the judgments cited by the learned counsel for the appellant cannot apply and on considering the fact that the claimant-respondents were the owners of only 0.16 acres of land which after acquisition has rendered the claimant-respondents landless, refuses to interfere in any manner in

the present appeal and accordingly, affirm the award passed by the learned L.A. Judge.

Accordingly, the appeal stands dismissed."

Accordingly, in view of such observation of the learned

Single Judge as well as submissions by Mr. Pal, learned counsel for the

private respondent, 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

Pijush