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Tripura High Court
Sri Uttam Ghosh vs Land Acquisition Collector on 2 February, 2026
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
Page 1
HIGH COURT OF TRIPURA
AGARTALA
L.A. APP 2 OF 2026
Sri Uttam Ghosh, son of Sri Satyaranjan Ghosh, resident of
No.2, Jalefa JB School, Damdama, P.O.+P.S. Sabroom,
District- South Tripura.
----Claimant-Appellant
Versus
1. Land Acquisition Collector, South Tripura, Belonia, office
of the D.M. & Collector, P.O.+P.S. Belonia, District- South
Tripura.
2. The Deputy Chief Engineer (Con-2), NF Railway,
Badharghat Railway Station, P.O. Siddhi Ashram, P.S. Amtali,
Agartala, West Tripura.
.... OP-Respondents
For Appellant(s) : Mr. S. Bhattacharjee, Advocate
For Respondent(s) : Mr. B. Majumder, Deputy SGI
Date of hearing & delivery : 02.02.2026
of Judgment & Order
Whether fit for reporting : Yes / No
BEFORE
HON'BLE JUSTICE DR. T. AMARNATH GOUD
Judgment & Order (Oral)
02/02/2026
This is an appeal preferred by the claimant-appellant
being aggrieved by the judgment dated 31.03.2022 passed by the
learned Land Acquisition Judge, South Tripura, Belonia, in case No.
L.A.(Ref) 150 of 2019. In filing the appeal, the claimant-appellant
has prayed for the following reliefs:
"(i) Admit the appeal;
(ii) Call for the records from the learned Court below;
(iii) After hearing the appeal be pleased to enhance the award passed by learned L.A. Judge,
South Tripura, Belonia passed in L.A.(Ref) 150 of 2019 on 31.03.2022 by enhancing the rate of
the acquired land @Rs.60,00,000/- per kani.
(iv) Pass any other order or orders as this Hon'ble Court deems fit and proper considering the
above mentioned facts and circumstances."
2. Heard Mr. S. Bhattacharjee, learned counsel appearing
for the claimant-appellant. Also heard Mr. B. Majumder, learned
Deputy SGI appearing for the OP-respondents.
Page 2
3. It is the contention made by the learned counsel for the
appellant, Mr. Bhattacharjee, that his land has been acquired for
construction of New Railway line from Agartala to Sabroom, and
just compensation was considered in favour of the appellant. It is
further submitted that now the appellant is before this court with a
submission that he has sufficient Title Deed to convince the trial
Court and prays for remanding the matter for fresh consideration
on the point of Title Deed and decide the compensation.
4. Learned Deputy SGI, appearing for the OP-respondents
has not objected to such prayer.
5. I have perused the entire record including the judgment
and award passed by the learned Tribunal.
6. Considering the above submissions, the matter is
remanded back to the trial Court directing the L.A. Judge to frame
a fresh issue on the point of Title Deed, and thereafter decide the
matter afresh. It is further directed that both the parties shall take
appropriate steps for amending the pleadings and also shall make
oral submission in accordance with law.
7. In view of the above, the judgment dated 31.03.2022
passed by the learned L.A. Judge, South Tripura, Belonia, in case
No. L.A.(Ref) 150 of 2019, is set aside, and the matter is
remanded back.
8. Consequently, the appeal stands disposed. Pending
application(s), if any, also stands disposed.
JUDGE
SAIKAT Digitally signed by
SAIKAT KAR
KAR Date: 2026.02.04
02:25:34 -08'00'
