SUJOY CHOWDHURY Vs. CHIEF EXECUTIVE OFFICE, AGARTALA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the appellants as well as Mr. T.D. Majumder, learned counsel appearing for the respondent-Agartala Municipality Corporation and Mr. S.D. Chowdhury, learned counsel appearing for the respondents No.3.(a) & 3.(b).

(2.) This is an appeal against the judgment and award dated 04.02.2019 passed in Misc.(LA) No.181 of 2014 by the learned L.A. Judge, West Tripura, Agartala awarding Rs. 2,00,000/-(Two lakhs) per kani as compensation in favour of the land-loosers who were the claimants in the proceedings under Section 18 of the L.A. Act.

(3.) The land in question was acquired vide notification dated 19/5/2012 for construction of approach road to the proposed dumping station on Agartala-Simna road for development of sanitary land field and compost plant under Sadar Sub-Division. The land is situated under the Debendranagar Mouja measureing about 3.26 acres, out of which, on 1.13 acres there exists tea gardens. It is the grievance of the claimant-appellants that no compensation was awarded for the loss of production of tea from huge number of tea plantations.