KANCHAN RANI DEBNATH Vs. EXECUTIVE OFFICER, RANIR BAZAR NAGAR PANCHAYET

JUDGEMENT

(1.) Heard learned senior counsel Mr. S.M. Chakraborty assisted by learned counsel Ms. Ankita Pal appearing for the appellant and learned Government Advocate Mr. Debalay Bhattacharjee assisted by learned counsel Mr. S. Saha for the respondent No. 1 as well as learned counsel Mr. P. Gautam appearing on behalf of respondent No. 2.

(2.) The present appeal has been filed by the claimant seeking to challenge a judgment dtd. 27/3/2014 passed by the learned Land Acquisition Judge, West Tripura, Agartala in case No. Misc. (L.A.)-169 of 2011 whereby the learned L.A. Judge rejected the reference made by the L.A. Collector under Sec. 18 of the Land Acquisition Act, 1894 (hereinafter to be referred to as "the Act") seeking enhancement of the amount of compensation determined by the L.A. Collector.

(3.) Learned counsel for the appellant submits that in support of his claim that the land extending 0.20 acres acquired from the appellant ought to have been valued at Rs.80,00,000.00 (rupees eighty lakh) per kani and not Rs.3,00,000.00 (rupees three lakh) per kani as determined by the L.A. Collector and as accepted by the learned L.A. Judge in reference.