IRSHAD ALI Vs. HAZI ABDUL SUKHUR MOZUMDAR

JUDGEMENT

(1.) Leave granted. We have heard learned counsel for both the parties.

(2.) This appeal arises against the judgment and order dated 12/7/1996 in Review Application No. 1 of 1995 and the main judgment dated 8/10/1993 in First Appeal No. 8 of 1989.

(3.) The admitted position is that the appellant is entitled to l/3rd share of the acquired land. The total extent of the land acquired is 10 bighas, 15 khatas, 2 chattaks and 5 gondas. The Land Acquisition Officer awarded compensation against which the parties sought reference for redetermination of compensation etc. under Section 18 of the Land Acquisition Act. The reference court by its order dated 7/9/1988 enhanced the compensation and awarded compensation. To the extent of the claim of Respondent I, namely, 3 bighas, 16 khatas, 1 chattak, namely l/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 Civil Procedure Code 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 khatas, 2 chattaks, 2 gondas, as referred earlier, in which admittedly Respondent 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 andthe award has become final to the extent of their share, they are (sic not) entitled to any higher compensation for the extent of 1/3rd share.