DATTATRAYA, S/O. SIDRAMAPPA AND BASANNAPPA, (SINCE DEAD BY HIS L.RS. GURUSHANTHAPPA S/O. LATE BASAVANNAPPA AND GURUBASAMMA, W/O. LATE BASAVANNAPPA) Vs. SPECIAL L.A.O. M AND MIP

JUDGEMENT

(1.) AT the request of the learned Counsel appearing for the Petitioners, a special bench has been constituted and the matter is posted for orders for removing the office objections. In spite of giving sufficient time, office objection's have not; been removed. It; shows that they are not diligent in prosecuting the case.

(2.) HOWEVER , in the interest of justice, we thought it fit to look into the relevant material available on file including the memorandum of review petition filed by review Petitioners. After careful perusal of the impugned judgment and award passed by this Court dated 25th January 2007, in MFA 1318/2006 (LAC), it can be seen that, when the said matter had come up for consideration before the Court, on the said date, Smt. Mamatha Kulkarni, learned Counsel for Appellants -review Petitioners herein, submitted that the matter is no more res integra and that' it is covered by the judgment dated 21st October 2006 passed by this Court in MFA 1316/2006 and the said position was also not disputed by the learned Additional Government Advocate appearing for the Respondent. Therefore, following the said judgment and award and also on the basis of the submission of the learned Counsel appearing for both parties, this Court disposed of the appeal, enhancing the market value of the dry lands and the irrigated lands to Rs. 42,000/ - and Rs. 75,000/ - per acre respectively.

(3.) THEREFORE , it is the specific case of the review Petitioners that their case may also be considered following the aforesaid judgments and higher compensation may be awarded by allowing this review petition. The said contention cannot be accepted for the reason that, the aforesaid judgments relied upon by the review Petitioners are passed subsequent to the passing of the judgment and award passed in the instant case and hence, they cannot be made applicable to the case on hand. In view of the well settled law laid down by the Apex Court and this Court in catena of judgments, it is not a ground for review as provided under the relevant provisions of the Code of Civil Procedure. Therefore, we are of the considered view that the compensation awarded in the impugned judgment and award passed by this Court is just and proper and does not call for interference, at this stage.