Sanjay Karol, J. - (1.)Mr. Debjyoti Debnath, learned counsel for the appellant states that this appeal is covered with an order passed by this Court in L.A. No. 95 of 2018 titled as The Deputy Chief Engineer (Construction), N.F. Railway v. Sri Rakhal Ch. Das and others. Such statement is accepted and taken on record.
(2.)Appellant laid challenge to the judgment dated 04.02.2019 passed by the learned Land Acquisition Judge, South Tripura, Belonia in Case No. L.A.(Ref.) 51 of 2017, titled as Sri Benilal Das v. Land Acquisition Collector, South Tripura, Belonia and another.
(3.)The operative portion of the award reads as under:-
'The claimant shall get compensation for the acquired land at the enhanced rate @ Rs.10,00,000/- (Rupees ten lakhs) per kani. The claimant shall also get compensation in enhanced rate @ Rs.4,500/- per Rubber tree for 482 Nos. of 10 years old Rubber tree. In addition to that, the LA. Collector shall pay solatium @ 30% on the enhanced amount of compensation. And cost of Rs.500/- incurred in the proceeding under Sec.27 of L.A Act. The L. A. Collector shall also pay interest @ 9% per annum on the enhanced amount of award from the date of taking possession of land till the actual date of payment under Sec.28, L.A. Act. The L. A. Collector shall pay further interest @ 9% per annum on the enhanced amount of compensation from the date of taking possession till the date of payment under Sec.34 of L.A Act.

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