SANJAY KAROL,J. - (1.)Churaibari Check post, land in village Churaibari sub-division, Dharmanagar District, North Tripura was acquired by the Government. The acquisition proceedings under the provision of Section 11 of the Land Acquisition Act, 1894 (for short, the Act) commenced with the publication of Notification No. F.9(14)- REV/ACQ/1/2008 dated 21.10.2008 under Section 4 of the Act. The Collector, Land Acquisition passed his award dated 10th March, 2009 determining the market value of the acquired land @ Rs.54,000/- (class-Lunga) per kani.
(2.)For the purposes of proper appreciation and correct understanding, a table depicting the measurement of the land is reproduced as under :
Measurement of Land 1 Dhur = 3.6 Sq. Ft.

20 Dhur = 3.6 Sq. Ft. ? - 20 = 72 Sq. Ft. = 1 Kranti 3 Kranti = 72 Sq. Ft. ? - 3 = 216 Sq. Ft. = 1 Kara 4 Kara = 216 Sq. Ft. ? - 4 = 864 Sq. Ft. = 1 Ganda 20 Ganda=864 Sq.Ft.? - 20 =17,280 Sq. Ft. = 1 Kani. 1 Kani = 0.39669421 Acre. 1 Acre = 43560 Sq. ft.

(3.)The extent of the land acquired, subject matter of the present appeal is 0.08 acres i.e. 323.7485 square metre (1 acre = 4046.86 square metre). As such, considering the small quantity of land, the total amount of compensation determined by the Collector, including the component of solatium and interest was worked out to be Rs.14,526/-.
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