KARAR AHMED Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE Reference Court has rejected the claim of appellant (3rd claimant before the reference court) on the ground that he had purchased the property after the final notification.

(2.) IN a judgment reported in (1996) 3 SCC 124 (in the case of U.P.Jal Nigam, Lucknow through its Chairman and Another ­vs- Kalra Properties (P) Ltd., Lucknow and Others) the Supreme Court has held:

(3.) IN view of what has been held in the above judgment of Supreme Court, the approach of learned judge of Reference Court is erroneous. The learned counsel for respondents would deny the execution of registered sale deed in favour of appellant. This is a matter for consideration by the Reference Court.