Sri Nimai Datta vs The L.A. Collector And Others
2023 Latest Caselaw 50 Tri

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                     HIGH COURT OF TRIPURA
                            AGARTALA
                       L.A. APP. No.10 of 2022
                       L.A. APP. No.11 of 2022
In L.A. APP. No.10 of 2022
Sri Nimai Datta
                                                        ----Appellant(s)
                                 Versus

The L.A. Collector and others
                                                        ----Respondent(s)

In L.A. APP. No.11 of 2022 Smt. Gita Rani Baidya

----Appellant(s) Versus

The L.A. Collector and others

----Respondent(s) For Appellant(s) : Mr. R.G. Chakraborty, Advocate.

For Respondent(s) : Mr. P. Gautam, Advocate.

HON'BLE THE CHIEF JUSTICE(ACTING) Date of hearing and judgment : 11th January, 2023.

JUDGMENT & ORDER(ORAL)

Heard Mr. R.G. Chakraborty, learned counsel appearing for

the appellant and also heard Mr. P. Gautam, learned counsel appearing for

the learned L.A. Collector.

[2] These appeals arise in common background. Since facts are

identical, they have been heard together and would be disposed of by this

common judgment.

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

matters are covered by a judgment dated 01.12.2020 passed by this Court

in LA APP No.83 of 2018 and another connected matter titled as Smt.

Milan Biswas Nandi and another versus Sri The Land Acquisition

Collector and others wherein this Court determined the market value of

the land @ Rs.5,00,000/- per kani along with all other statutory benefits

under the L.A. Act, 1894 instead of Rs.1,50,000/- per kani.

[4] Accordingly, the present appeals are also disposed of making

the directions contained therein applicable mutatis mutandis to the present

cases also. The claimant(s) is 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(s) unconditionally.

[5] The present appeals stand disposed of. Stay order, if any,

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

Return the LCRs forthwith.

CHIEF JUSTICE (ACTING)

Dipesh