Oil And Natural Gas Corporation ... vs Sri Sushil Chandra Das And Others
2023 Latest Caselaw 38 Tri

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                    HIGH COURT OF TRIPURA
                           AGARTALA
                      L.A. APP. No.46 of 2021
                      L.A. APP. No.47 of 2021
                      L.A. APP. No.48 of 2021
                      L.A. APP. No.49 of 2021
                      L.A. APP. No.50 of 2021
In L.A. APP. No.46 of 2021
Oil and Natural Gas Corporation Limited
                                                ----Appellant(s)
                                Versus

Sri Sushil Chandra Das and others
                                                ----Respondent(s)

In L.A. APP. No.47 of 2021 Oil and Natural Gas Corporation Limited

----Appellant(s) Versus

Bahar Miah and others

----Respondent(s) In L.A. APP. No.48 of 2021 Oil and Natural Gas Corporation Limited

----Appellant(s) Versus

Jatindra Debnath and others

----Respondent(s) In L.A. APP. No.49 of 2021 Oil and Natural Gas Corporation Limited

----Appellant(s) Versus

Main Uddin and others

----Respondent(s)

In L.A. APP. No.50 of 2021 Oil and Natural Gas Corporation Limited

----Appellant(s) Versus

Sri Pramod Bhowmik and others

----Respondent(s) For Appellant(s) : Mrs. P. Dhar, Advocate.

For Respondent(s) : Mr. Sankar Bhattacharjee, Advocate, Mr. P.K. Pal, Advocate, Mr. Subendu Noatia, Advocate, Mr. Samar Das, Advocate.

HON'BLE THE CHIEF JUSTICE(ACTING) Date of hearing and judgment : 9th January, 2023.

JUDGMENT & ORDER(ORAL)

Heard learned counsel for the respective parties. These

appeals arise in common background. Since facts are identical, they have

been heard together and would be disposed of by this common judgment.

[2] It is represented by the learned counsel for both sides that all

these matters are covered by a judgment and order dated 03.01.2023

passed by this Court in LA APP No.45 of 2021 titled as Oil and Natural

Gas Corporation limited versus Sri Bijoy Debnath and others.

[3] Accordingly, all these appeals are disposed of making the

directions contained therein applicable mutatis mutandis to the present

cases also. Resultantly, all the appeals stand dismissed. The claimant-

respondents are entitled to compensation at such rates and on such terms as

stands determined by this Court in the said decision. Needless to add, the

amount of compensation if not already released be positively released in

favour of the claimant-respondents unconditionally.

[4] Stay order, if any, stands vacated. Pending application(s), if

any, also stands disposed of. Return the LCRs forthwith.

CHIEF JUSTICE (ACTING)

Dipesh