BHIMAPPA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The captioned writ petition is filed by the land owner assailing the order of Reference Court wherein an application seeking reopening of claimant's case to lead further evidence is rejected by the Reference Court and application seeking witness summons is also rejected by the Reference Court. These two orders are under challenge.

(2.) Heard the counsel for petitioner and the learned AGA. Perused the order under challenge.

(3.) The petitioner, who is claimant, intends to seek additional compensation on the ground that on account of acquisition by the respondents, the Bharat Petroleum Corporation Limited has cancelled the agreement and therefore, the petitioner has lost an opportunity of availing retail outlet from Bharat Petroleum Corporation Limited.