DEPUTY CHIEF ENGINEER, (CON.2) N.F.RAILWAY Vs. TASHIRAY TRIPURA

JUDGEMENT

(1.) Heard Mr. B. Majumder, learned Dy. SGI appearing for the appellant. Also heard Mr. P. Gautam, learned Sr. G.A. appearing for the respondent LA Collector.

(2.) This appeal has been filed under Sec. 54 of the Land Acquisition Act, 1894, against the judgment and award dtd. 2/12/2023 passed in CM (L.A) 76 of 2022 seeking the following the relief :-

(3.) It is seen from the record that despite service of notice upon the claimant-respondents, there is no representation on their behalf.