Sri Khitendra Debnath vs The Land Acquisition Collector And Anr
2024 Latest Caselaw 1438 Tri

Tripura High Court

Sri Khitendra Debnath vs The Land Acquisition Collector And Anr on 30 September, 2024

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                  HIGH COURT OF TRIPURA
                           AGARTALA
                         IA No.3 of 2024
                     In LA APP No.23 of 2022
Sri Khitendra Debnath
                                                           ---Applicant(s)
                              Versus
The Land Acquisition Collector and Anr.
                                                        ----Respondent(s)

For Applicant(s) : Mr. Alik Das, Adv. For Respondent(s) : Mr. D. Sarkar, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 30/09/2024 Learned counsel Mr. Alik Das is present for the appellant-

applicant.

Learned counsel Mr. D. Sarkar is present for the respondent

No.1.

Heard Learned counsel for both the parties.

It is submitted that on 16.03.2019 Learned LA Collector,

North Tripura, Dharmanagar awarded compensation

@Rs.32,00,000/- per kani in connection with Civil Misc (L.A.) 04 of

2014. Challenging that award the L.A. Collector preferred an

appeal before this High Court vide L.A. APP No.23 of 2022 and this

High Court by judgment and order dated 01.08.2023 remanded

back the matter to the Learned L.A. Judge again to rehear the

matter and deliver a fresh judgment and accordingly Learned L.A.

Judge vide subsequent judgment dated 10.05.2024 further

awarded the same amount of Rs.32,00,000/- and in course of

hearing on admission of LA APP the L.A. Collector deposited an

amount of Rs.82,12,972/- before this High Court and after that in

pursuance of the order dated 01.02.2023 in connection with the

case No.IA No.02 of 2023 the appellant-petitioner withdraw the

50% of the amount. So the balance amount is still lying pending

to the Registry of this High Court. At this stage there is no appeal

challenging that award before the High Court.

So considering all, the Registry be asked to release the

balance amount pending before the Registry to the claimant-

petitioner applicant after observing all formalities.

In view of the above, the IA stands disposed of.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA DATTA Date: 2024.10.01 13:46:39 +05'30' Moumita