AKIL KURESHI,CJ. - (1.)These appeals arise out of common land acquisition proceedings and challenge common award passed by the Reference Court. Evidence relied upon by both sides is common. These appeals are heard together and would be disposed of by this common judgment.
(2.)Brief facts are as under:
Appellants are the original claimants. Different parcels of lands of the same area situated in the outskirt of the city of Agartala were sought to be acquired by the State Government for the purpose of construction of RCC Bridge over river Howrah at Khayerpur on Chaturdash Debata Bari Temple road. Total land under acquisition was .478 acres. Notification as Section 4(1) of the Land Acquisition Act, 1894 was issued for such purpose on 24.02.1999. Notification under Section 6 of the Act was issued on 15.09.1999. Land Acquisition Officer passed his award dated 11.02.2011 and awarded compensation for the acquired land @ Rs.3,00,000/- per kani. For the purpose of convenience, I may record certain local measurements of area. 1 kara = 216 sqft., 1 ganda = 4 kara i.e. 864 sqft. and 20 gandas make 1 kani i.e. 17280 sqft. 2.5 kani = approximately 1 acre.

(3.)The claimants, dissatisfied with the compensation awarded by the Land Acquisition Officer sought references before the Reference Court. The learned Reference Judge by the impugned award dated 11.02.2011 enhanced the compensation payable to claimants @ Rs.15,00,000/- per kani along with statutory benefits against Rs.20,00,000/- per kani claimed by the claimants. The claimants have thereupon filed these appeals seeking compensation at the enhanced rate.
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