Aparesh Kumar Singh, CJ
The petition under Article 227 of the Constitution of India is directed against the judgment dated 30.06.2023 passed by the learned District Judge, Unakoti District, Kailashahar in Civil Misc. (Telegraph) 01 of 2021 seeking enhancement of compensation to the tune of Rs.14,10,550/-against the compensation awarded to him as Rs.5,37,359/- under the Indian Telegraph Act, 1885.
Mr. Kundan Pandey, learned counsel for the petitioners, submits that the Revenue Department was impleaded as a party and the assessment reports were also placed on record as Exhibit-G, Exhibit-I, etc., but the learned Trial Court has failed to appreciate the case in proper perspective. As such, the impugned judgment suffers from errors in exercise of jurisdiction.
Issue notice upon the respondents under ordinary process and Speed Post for which requisites be filed within one week.
Notice is made returnable on 25.01.2024.
