The Deputy Chief Engineer ... vs Sri Pandab Debnath And Another
2022 Latest Caselaw 561 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                           L.A. App. No.23/2020

The Deputy Chief Engineer (Construction), N.F. Railway
                                                             ----Appellant(s)
                                      Versus
Sri Pandab Debnath and another
                                                          -----Respondent(s)

For Appellant(s) : Mr. Asutosh De, Advocate. For Respondent(s) : Mr. P. Gautam, Advocate, Mr. R.G. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

Order 27/05/2022

Heard Mr. Asutosh De, learned counsel for the appellant-

Railway, Mr. R.G. Chakraborty, learned counsel for the private respondent

No.1 and Mr. P. Gautam, learned counsel appearing for the respondent

No.2, L.A. Collector.

The present appeal has been preferred by the N.F. Railway

against an award dated 29.08.2019 passed in Case No.Misc.(LA) 109 of

2014 whereby the learned Land Acquisition Judge, Sepahijala District,

Bishalgarh was pleased to award a compensation for the acquired land @

Rs.18,71,724/- per kani apart from other consequential statutory benefits.

Mr. Asutosh De, learned counsel appearing for the appellant-

Railway fairly submits that the land acquired for the purpose of construction

of the railways is covered by a judgment & order rendered by this Court

dated 12.03.2021 in the case of Sri Subrata Mahalanabish vrs. The Deputy

Chief Engineer (Con-1), NF Railway & another in L.A. Appeal No.96 of

2019 as well as judgment & order rendered by this Court dated 06.05.2022

in the case of The Deputy Chief Engineer (Construction), N.F. Railway,

Agartala vrs. Smt. Gita Rani Debnath and others in L.A. Appeal No.25 of

2020. Accordingly, the amount arrived at by the learned Land Acquisition

Judge in the order impugned stands affirmed and parties are at liberty to

seek execution of the award in accordance with law.

In view of above terms, the appeal filed by the N.F. Railway

stands allowed.

Stay order, if any, stands vacated.

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

Send down the lower court records forthwith.

(INDRAJIT MAHANTY), CJ

Pulak