SUKUMAR SAHA Vs. DIRECTOR, HIGHER EDUCATION, GOVERNMENT OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel for the appellants as well as Mr. P. Gautam, learned counsel for the respondent- LA Collector.

(2.) By means of this appeal, the claimant-appellants have challenged the judgment and award dated 20.06.2018 passed by the learned LA Judge, Court no.1, West Tripura, Agartala, in case No. Misc.(LA) 210 of 2016.

(3.) Facts in brief are that, the L.A. Collector by issuing a notification under Section 4 of the LA Act, had acquired 4.40 acres of land for the purpose of construction of IGNOU Regional Centre. The acquired land falls within Mouja- Anandanagar. The LA Collector issued notice to the land owners. The appellants herein, being the land owners, after receipt of the notice appeared before the LA Collector and claimed Rs. 60 lakh per kani for the acquired land. The LA Collector while determining the market price of the acquired land had considered 9 (nine) Sale Deeds, which are, as under: