OIL & NATURAL GAS CORPORATION LIMITED Vs. SUBIYA KHATUN

JUDGEMENT

(1.) This land acquisition appeal arises out of the judgment and order dated 17.04.2019, passed by the learned L.A. Judge, Sepahijala District, Sonamura, in case No. Misc.(LA) 23 of 2012.

(2.) The facts of the case as projected by the learned L.A. Judge are stated as follows:-

(3.) On the basis of the aforesaid pleadings, following issue was framed: