The Deputy Chief Engineer vs Sri Samar Hrishidas & Ors
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Tripura High Court

The Deputy Chief Engineer vs Sri Samar Hrishidas & Ors on 25 August, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                              HIGH COURT OF TRIPURA
                                    AGARTALA
                              LA. App No. 43 of 2025.

 The Deputy Chief Engineer, (Con.2) N.F.Railway
                                            Appellant (s)
                            Versus
 Sri Samar Hrishidas & Ors.
                                          Respondent(s)


 For Appellant(s)                  :           Mr. B. Majumder, Dy.SGI.
 For Respondent(s)                 :           Mr. P. Gautam, Sr. G.A.


             HON'BLE JUSTICE DR. T. AMARNATH GOUD

                                               ORDER

25.08.2025

[1] Heard Mr. B. Majumder, learned Dy. SGI appearing for the

appellant.

[2] This appeal has been filed under Section 54 of the Land Acquisition Act, 1894, against the judgment and award dated 02.04.2024 passed in CM (L.A) 02 of 2024 seeking the following the relief :-

"(i) Admit the instant appeal;

(ii) Issue notice upon the respondents to show cause as to why the impugned judgment/award dated 02.04.2024 passed in CM. L.A. 02of 2024by the learned L.A. Judge, South Tripura, Sabroom shall not be set-aside;

(iii) Call for the records of case no.CM. L.A.02of 2024 from the court of the learned L.A. Judge, South Tripura, Sabroom AND

(iv) After hearing both the sides may kindly set aside the impugned judgment and award dated 24.05.2024 passed in CM. L.A. 02of 2024 by the learned L.A. Judge, South Tripura, Sabroom AND

(v) Pass any other order/orders and/or direction/ directions as may deem fit and proper having regard to the facts and circumstances of the case.

AND for this act kindness the humble appellant, as in duty bound shall ever pray."

[3] It is seen from the earlier order dated 22.08.2025, Mr. P. Gautam, learned Sr. G.A. made appearance on behalf of the official respondent. Despite service of notices, there is no representation for the un- official respondents.

[4] The matters pertaining to payment of compensation. This Court in identical appeals under land acquisition act has taken a view that since, the issue of ownership was not decided framing any separate issue for proving the title and the ownership, this Court remanded all such matters to the concerned LA Judge.

[5] If the land is acquired pertaining to the landlord, he would be entitled for fair and even a generous compensation in a given circumstance, but unless it is decided that the recipient of the claim- amount is holding a valid alienable title, it cannot be said that he is entitled for claiming the compensation. An unauthorized person cannot be paid a single rupee from the public money. Khatian is only a revenue records and entries in Khatian cannot confer title and are not title deeds.

[6] Accordingly, this matter also needs to be remanded back to the trial Court. Since, the issue was not framed by the learned trial Court regarding title and ownership of the claimants. Accordingly, the lower Court's order dated 02.04.2024 is set aside and the appeal is remanded back to the trial Court for reconsideration of the matter by framing an issue on the point of title deed and to decide the ownership and, thereafter, pass an award in accordance with law.

[7] With the above observation and direction, the appeal is remanded back and accordingly, the same is disposed of setting aside the trial Court's order which is impugned herein.

[8] As a sequel, miscellaneous application(s) pending, if any, shall also stand closed.

                                              DR. T. AMARNATH GOUD, J



 Paritosh

SABYASA Digitally signed
        by SABYASACHI
CHI     GHOSH
        Date: 2025.08.29
GHOSH 10:56:55 +05'30'