PRINCIPAL CHIEF CONSERVATOR OF FORESTS; LAND ACQUISITION COLLECTOR Vs. AFULA KHATUN; MD JAHIRUL ISLAM; MD TAJUL ISLAM; RUHENA BEGAM; RUMENA BEGAM; SURAJ MIAH; PRINCIPAL CHIEF CONSERVATOR OF FORESTS; LAND ACQUISITION COLLECTOR; KHOKAN CHANDRA DAS; SIDDHIQUE ALI
LAWS(TRIP)-2015-3-56
HIGH COURT TRIPURA
Decided on
March 02,2015
Principal Chief Conservator Of Forests; Land Acquisition Collector
Appellant
VERSUS
Afula Khatun; Md Jahirul Islam; Md Tajul Islam; Ruhena Begam; Rumena Begam; Suraj Miah; Principal Chief Conservator Of Forests; Land Acquisition Collector; Khokan Chandra Das; Siddhique Ali
Respondents
Referred Judgements :-
RANJIT SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED]KRISHI UTPADAN MANDI SAMITI SAHASWAN DISTRICT VS. BIPIN KUMAR [REFERRED]
JASARVINDER SINGH VS. PRESIDENT, LAND ACQUISITION TRIBUNAL [REFERRED]
SARDAR JOGENDRA SINGH VS. STATE OF U. P. [REFERRED]
LAND ACQUISITION OFFICER AND REVENUE DIVISIONAL OFFICER VS. RAMANJULU [REFERRED]
JUDGEMENT
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(1.)These appeals as well as the cross-objections are directed against the judgment and award dated 02.06.2009 in Misc. LA 02/2006, Misc. LA 03/2006, Misc. LA 04/2006, Misc. LA 10/2006, Misc. LA 11/2006, Misc. LA 13/2006, judgment and award dated 22.08.2009 in Misc (LA) 17 of 2006, Misc. (LA) 16/2006, judgment and award dated 04.11.2009 in Misc. (LA) 12 of 2006 and judgment and award dated 09.11.2009 in Misc. (LA) 04 of 2010.
(2.)As common question arises for decision and the lands involved in all these appeals were acquired by the same notification and fall under the same Mouja, all these appeals and cross-objections are taken up together for disposal by this common judgment.
(3.)Lands involved in the instant appeals as well as the crossobjections were acquired under the same Notification being No. F.9(7)-Rev/ACQ/XIV/2002 dated 05.04.2002 under Section 4 of the Land Acquisition Act which was published in the local daily, namely, "Tripura Darpan" on 25.04.2002 and Declaration under Section 6 of the LA Act was issued vide Notification No. F.9(7)-Rev/ACQ/XIV/2002 dated 12.06.2002 for acquisition of the lands situated in Mouja Uttar Charilam under Different Khatians and different plots as mentioned in the respective judgments for establishment of Sipahijala Wild Life Sanctuary under Bishalgarh Sub-Division, Tripura West (now Sipahijala District). In all the cases, the LA Collector passed award of Rs. 30,000/- per kani. Being aggrieved by the award of the LA Collector, the respondent-claimants filed their respective application under Section 18 of the LA Act for reference which was ultimately referred.
(2.)As common question arises for decision and the lands involved in all these appeals were acquired by the same notification and fall under the same Mouja, all these appeals and cross-objections are taken up together for disposal by this common judgment.
(3.)Lands involved in the instant appeals as well as the crossobjections were acquired under the same Notification being No. F.9(7)-Rev/ACQ/XIV/2002 dated 05.04.2002 under Section 4 of the Land Acquisition Act which was published in the local daily, namely, "Tripura Darpan" on 25.04.2002 and Declaration under Section 6 of the LA Act was issued vide Notification No. F.9(7)-Rev/ACQ/XIV/2002 dated 12.06.2002 for acquisition of the lands situated in Mouja Uttar Charilam under Different Khatians and different plots as mentioned in the respective judgments for establishment of Sipahijala Wild Life Sanctuary under Bishalgarh Sub-Division, Tripura West (now Sipahijala District). In all the cases, the LA Collector passed award of Rs. 30,000/- per kani. Being aggrieved by the award of the LA Collector, the respondent-claimants filed their respective application under Section 18 of the LA Act for reference which was ultimately referred.
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