DEPUTY CHIEF ENGINEER , N.F. RAILWAY Vs. MD. ECHHAK MIAH

JUDGEMENT

(1.) Heard Ms. A. Banik, learned counsel appearing for the appellant. Before taking up the instant appeal for final hearing and disposal, I have seen the notes of the Registry to find out whether the respondents had received notice. It is found from the note of the Registry that notices were properly served upon the respondents. As I have taken up the matter in absence of the respondents, I have meticulously gone through the statements of claim, the evidence let in by the claimant-respondents.

(2.) It is submitted by the learned counsel appearing for the appellant that the present appeal is covered by a judgment passed by this Court in L.A. App. No.101 of 2019 dated 20.05.2020. I have gone through the factual and legal aspects of the present appeal and I am of the considered view that the present appeal is to some extent covered by the said judgment as referred to above L.A. App. No. 101 of 2019 dated 20.05.2020.

(3.) The present Land Acquisition Appeal arises out of the judgment and award dated 30.06.2018 made by the Ld. Land Acquisition Judge, Court No.1, Gomati Judicial District, Udaipur in Misc (LA) case No.16 of 2015, awarding compensation for the acquired land @Rs.7,50,000/- Rupees seven lakhs fifty thousand per kani for 'nal' class of land and @ Rs. 3,75,000/- Rupees three lakhs seventy five thousand for 'doba' class of land.