DEPUTY CHIEF ENGINEER (CONSTRUCTION), N.F. RAILWAY Vs. DEBABRATA DEBNATH

JUDGEMENT

(1.) Heard Mr. A. De, learned counsel appearing for the appellant- N.F. Railway. Also heard Mr. Sankar Bhattacharjee, learned counsel appearing for the respondent No.1-claimant.

(2.) This appeal under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) is directed against the award dtd. 22/1/2020 passed by the learned Land Acquisition Judge, Sepahijala District, Bishalgarh in case No. Misc.(L.A.) 37 of 2014 whereby he assessed the value of the land of the claimant at Rs.12,02,688.00 per kani with all other consequential benefits.

(3.) Appellant has prayed for the following reliefs: