UNION OF INDIA Vs. HARBANS SINGH

JUDGEMENT

(1.) THE present appeal has been filed assailing the order dated 12th April, 2010 passed by the Court of Sh. Ashwani Sarpal, ADJ, Delhi in Execution Petition No.119/08/94 (New No. Ex.M-14/10) with LAC No.255/68, village Khampur Raya, having case titled as Harbans Singh & Ors. vs. Union of India.

(2.) THE facts, as are relevant for the purpose of disposal of the present appeal are that the land owners had approached the Court of Reference under Section 18 of the Land Acquisition Act (hereinafter referred to as the said Act) for enhancement of compensation as the land owners were not satisfied with the compensation granted to them by the Land Acquisition Collector.

(3.) THE respondents thereafter filed an execution petition on the 28th July, 1994 for execution of the judgment and decree dated 15th April, 1980 passed by this Court.