GITA SEN CHAUDHURY Vs. L.A. COLLECTOR, OFFICE OF THE DISTRICT MAGISTRATE & COLLECTOR

JUDGEMENT

(1.) Heard Mr. Kohinoor N. Bhattacharjee, learned counsel who appears on instruction of Mr. S. Pandit the conducting counsel for the appellant and Mr. R. G. Chakraborty, learned counsel appearing for the Belonia Nagar Panchayat, respondent No.2.

(2.) After the acquisition, the learned L.A. Collector, South Tripura, had conducted a proceeding. He prepared the assessment note. The claimant, the appellant herein being a land loser appeared before the L.A. Collector and submitted comparable sale deeds, the learned L.A. Collector, South Tripura also visited the spot, made inquiry and collected the comparable sale deeds.

(3.) Having heard the parties and considering the market price of the acquired land of the appellant, the learned L.A. Collector awarded compensation in favour of the appellant herein, @ Rs.11,00,000/- per kani and also awarded in other aspects as aforestated.