Shri Irshad
Ali & Ors Vs. Hazi Abdul Sukhur Mozumdar & Ors [1997] INSC 547 (7 July
1997)
K.
RAMASWAMY, D. P. WADHWA
ACT:
HEADNOTE:
Present;
Hon'ble
mr. Justice K. Ramaswamy Hon'ble Mr. Justice D.P. Wadhwa Shakeel Ahmed Syed,
Adv. for the appellants Vijay Hansaria, Ms. Smita Shankar, and S.K. Jain, Advs.
for the Respondents O R D E R The following order of the Court was delivered:
Leave
granted. We have heard learned counsel for both the parties.
This
appeal arises against the judgement and order dated July 12,1996 in Review Application No. 1 of 1995 and the main judgment
dated October 8, 1993 in First Appeal No.8 of 1989.
The
admitted position is that the appellant is entitled to 1/3rd share of the
acquired land. The total extent of the land acquired is 10 Bighas, 15 Khatas, chattaks
and 5 gondas. The Land Acquisition officer awarded compensation against which
the parties sought reference for re- determination of compensation etc. under
section 18 of the Land acquisition Act. The Reference Court by its award dated September 7, 1988 enhanced the Compensation. and
awarded compensation. To the extent of the Claim of the respondent no. 1.,
namely, bighas, 16 kathas, 1 chatak, namely 1/3rd of the entire land, he filed
an appeal under section 54 of the Land Acquisition Act. The High Court enhanced
the Compensation, Thereafter, the appellant filed his application under Order
47, Rule 1, CPC for review of the order. After reconsidering the matter and the
main order, the high Court dismissed the same. Thus, this appeal by special
leave. In View of the Fact that the total extent of the land is 10 Bighas, 15 kathas,
2 chattaks, 2 gandas, as referred earlier, in which admittedly respondent No.1
is having 1/3rd share, the first respondent had waived his claim for higher compensation
for the above extent of the land. Since the appellants had not challenged the
award of the reference Court and the award has become final to the extent of
their share, they are entitled to any higher compensation for the extent of
1/3rd share.
The
appeals are therefore, dismissed. No costs.
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