Sanjay Karol; CJ. - (1.)Mr. Asutosh De, learned counsel for the appellant states that this appeal is covered with a judgment passed by this Court in L.A. No.09 of 2017 and other connected matters dated 27-08- 2018 titled as The Deputy Chief Engineer (Construction), N.F. Railway v. Abdul Mazid and others. Such statement is accepted and taken on record.
(2.)Appellant laid challenge to the judgment dated 26.09.2018 passed by the learned Land Acquisition Judge-2, Gomati Judicial District, Udaipur in Case No. Misc. (L.A.) 46 of 2016, titled as Smt. Jharna Dey (Patari) v. The Deputy Chief Engineer (Construction), N.F Railway and another.
(3.)The operative portion of the judgment reads as under:-
"In the result, claimant-petitioner is allowed compensation for the acquired land @ Rs.9,00,000/- (Nine lakhs) per kani in plot no.4204, Khatiyan No.1570 and @ Rs.6,75,000/- (Six lakhs Seventy five thousand) per Kani in plot No.4560, Khatiyan No.1570.

The enhanced compensation allowed shall be added with 30% solatium under Section 23(2) of the Act and 12% interest under Section 23(1)(A) of the Act from the date of Notification under Section-4 of the Act till the date of possession or award whichever is earlier.

The interest on the amount of compensation and solatium shall be @ 9% per annum from the date of possession till one year and @ 15% per annum from the date of expiry of one year till the date of payment of enhanced amount.

In the circumstance, there is no order as to cost."

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