Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The Deputy Chief Engineer ... vs Smti. Subhra Bhowmik (Sen) And Another
2025 Latest Caselaw 426 Tri

Citation : 2025 Latest Caselaw 426 Tri
Judgement Date : 29 January, 2025

Tripura High Court

The Deputy Chief Engineer ... vs Smti. Subhra Bhowmik (Sen) And Another on 29 January, 2025

Author: T. Amarnath Goud
Bench: T. Amarnath Goud
                                     Page 1 of 2




                            HIGH COURT OF TRIPURA
                              _A_G_A_R_T_A_L_A_
                               L.A. App. No.16 of 2024
                                   Connected with
                               CO(FA) No.04 of 2024

The Deputy Chief Engineer (Construction-2), N. F. Railway, Agartala
                                                                         .....Appellant
                                _V_E_R_S_U_S_
Smti. Subhra Bhowmik (Sen) and Another
                                                                      .....Respondents.
For Appellant(s)        :    Mr. B. Majumder, DSGI.
For Respondent(s)       :    Mr. P.S. Roy, Advocate.
                             Mr. K. De, Advocate.
                             Mr. S. Bhattacharjee, Advocate.
             HON'BLE MR. JUSTICE T. AMARNATH GOUD
                    _F_I_N_A_L_O_ R_ D_ E_ R_
29.01.2025

Heard Mr. B. Majumder, learned DSGI, appearing for the appellant also heard Mr. P.S. Roy, learned counsel appearing for the respondents.

[2] The present appeal has been filed under Section-54 of the Land Acquisition Act, 1894 against the judgment and order dated 27.07.2023 passed in C.M. LA 94 of 2022 by the learned Land Acquisition Judge, South Tripura, Sabroom.

[3] The facts in brief are that, as per the requisition of the appellant the land of the respondent-claimant, here-in-after referred to as the respondents, situated under Khatian no.1617, C. S. Plot No. 1920/p, Plot No.1817/7657/p, land measuring 1.05 acres, classified as tilla class of land was acquired by the respondent No.2 i.e. the Land Acquisition Collector, South Tripura, Belonia vide notification dated 27.07.2011 for construction of new railway line from Agartala to Sabroom. Accordingly, the L.A. Collector, South Tripura, Belonia, has awarded the compensation @ Rs. 2,64.000/- per kani. That, thereafter the matter was referred to the court of learned L.A. Judge, South Tripura, Belonia under Section-18 of the L.A. Act thereafter, the L. A. Judge by its judgment dated 27.07.2023 enhanced the amount of award @ Rs. 12,00,000/- per kani.

[4] Being aggrieved and dis-satisfied with the judgment and award dated 27.07.2023 passed by the learned L.A. Judge, South Tripura, Sabroom, in case No. C.M. LA 94 of 2022, the appellant has preferred the instant appeal.

[5] This Court has come across recently in many instances of land acquisition matters in the State of Tripura where even without examining the title deeds and also on the strength of the L.A. Collector's report, compensation has been awarded. It is strange to learn that there is no finding, any report or any document to place before this Court or before the learned L.A. Collector to show that the L.A. Collector has examined the title deeds with regard to the ownership and also the possession of the claimant. On the strength of the revenue record (i.e. the khatian), it cannot be said that the persons in possession and claiming the compensation are the real owners having alienable right. Unless there is a specific document to prove the alienable right, title and interest upon the said land, it cannot be construed that the claimants are the lawful owners of the property and are entitled for compensation.

[6] In view of the above observation, this Court is of the opinion that the present matter be remanded back by setting aside the impugned order dated 27.07.2023 passed by the learned Court below. The Court below shall re-examine the matter by giving opportunity to both sides for filing relevant documents and mark exhibits and also frame additional issues on the alienable right, title and interest. The claimant shall also produce any such document claiming him to be the lawful owner of the land in question by placing title deed, if any. The claimant is also at liberty to adduce any other relevant documents in support of his claim. Both the parties are at liberty to take appropriate steps with regard to their pleadings also.

[7] In that view of the matter, the present appeal is remanded back and is, accordingly, disposed of. As a sequel, miscellaneous application pending, if any, shall stand closed.


                                                               T. AMARNATH GOUD, J

A. Ghosh

ANJAN      Digitally signed by ANJAN GHOSH
           Date: 2025.02.05 15:40:40 +05'30'
GHOSH
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter