Kondopant
Vs. Arjuna & Ors [1995] INSC 485 (12 September 1995)
Ramaswamy,
K. Ramaswamy, K. Hansaria B.L. (J)
CITATION:
1995 SCC Supl. (4) 106 JT 1995 (9) 597 1995 SCALE (5)493
ACT:
HEAD NOTE:
O R D
E R
In our
order dated May 2, 1995 we had stated that Shri Parekh, learned counsel
appearing for the appellants, had raised ground No.5 and also produced a
certified copy to show that the respondent was declared to be a surplus holder
and he was in excess of the land under the Land Ceiling Act.
The
surplus land was assigned to the appellants. Since counsel for the review
petitioner, viz., the respondents in the S.L.P., had reported that in spite of
their contracting the party, they could not get any response from them, we had
stated that the declaration of the respondents as a surplus holder is correct
and in case he was found to be within the ceiling limit, liberty was given to
him to file review petition within a period of two months from today. The said
fact is not disputed in the review petition. But additional grounds have now
got to be raised. Therefore, that would not be a ground for us to review the
order.
The
review petition is accordingly dismissed.
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