The Deputy Chief Engineer ... vs Sri Biswamani Debbarma And Others
2022 Latest Caselaw 257 Tri

                                 Page 1 of 2




                      HIGH COURT OF TRIPURA
                            AGARTALA
                           L.A. App. No.58/2021

The Deputy Chief Engineer (Construction), N.F. Railway
                                                            ----Appellant(s)
                                       Versus
Sri Biswamani Debbarma and others
                                                         -----Respondent(s)

For Appellant(s) : Mr. Ashutosh De, Advocate.

For Respondent(s) : Mr. Subhash Bhattacharjee, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

Order

03/03/2022

Heard learned counsel Mr. Ashutosh De appearing for the

appellant as well as learned counsel Mr. Subhash Bhattacharjee appearing

for the claimants (private respondents).

Learned counsel for the parties are in agreement that the facts

and issues involved in this appeal are squarely covered by an order passed

by Single Judge of this Court on 09.02.2022 in L.A. App. No.15/2021, titled

as The Deputy Chief Engineer (Construction), N.F. Railway versus Sri

Nepal Chandra Chakraborty and others. In the said order the learned

Single Judge had observed as under:

"9. Considering the aforesaid circumstances, this Court is of the considered view that the judgment relied upon by the learned counsel for the appellant in the present facts and circumstances of this case would have no application to the present case and this Court finds that the learned L.A. Judge has proceeded lawfully and rationally in determining the value of the acquired land at `5,00,000 per kani. Therefore, this Court finds no basis or ground to interfere with the said order and accordingly, the appeal stands dismissed."

In view of such observation, this Court finds that no separate

order, therefore, is required to be passed in this appeal and as such, the

appeal stands dismissed in view of above terms.

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