Agartala Municipal Corporation & ... vs Sri Subir Sengupta & Others
2022 Latest Caselaw 929 Tri

                                  Page 1 of 2


                      HIGH COURT OF TRIPURA
                            AGARTALA
                         LA Appeal No.28 of 2022
Agartala Municipal Corporation & another
                                                           .........Appellant(s);
                                    Versus
Sri Subir Sengupta & others
                                                          .........Respondent(s)

For Appellant(s) : Mr. A. Bhaumik, Advocate, Mr. S. Dey, Advocate.

For Respondent(s) : Mr. Samarjit Bhattacharjee, Advocate. HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

Order 10/11/2022

Heard learned counsel for the respective parties.

Mr. Samarjit Bhattacharjee, learned counsel appearing for

the respondents 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 Agartala Municipal Corporation vs. Smt.

Madhuri Chakraborty and others in L.A. App. No.123/2019 disposed

of on 08.12.2021. In the said order the learned Single Judge had

observed as under :

"Having heard learned counsel for the parties and on perusal of the award passed by the learned L.A. Judge, in my view, though the market price of the acquired land as has been assessed by the L.A. Judge is on the lower side, no interference is called for in respect of reducing the awarded compensation

determined by the L.A. Judge on proper appreciation of evidence and materials on record.

In the result, the judgment and award passed by the learned L.A. Judge dated 22.01.2019 in Misc.(LA) No.40 of 2013 is affirmed and consequently, the appeal stands dismissed."

Accordingly, in view of such observation of the learned

Single Judge as well as submissions by Mr. Bhattacharjee, learned

counsel for the private respondents, the appeal stands dismissed.

Interim order passed earlier stands vacated.

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

(INDRAJIT MAHANTY), CJ

Pijush