DILBAGH SINGH Vs. UNION OF INDIA AND ANR.

JUDGEMENT

(1.) THE present appeal is directed against a judgment dated 19.10.2005 passed by the Reference Court in respect of the land situated in village Bawana, covered under Award No.1/97 -98 announced on 04.07.1997, pursuant to the Notification dated 15.11.1996, issued under Section 4 of the Land Acquisition Act, 1894, (hereinafter referred to as 'the Act'), followed by Notification dated 21.11.1996, issued under Section 6 of the Act.

(2.) COUNSEL for the appellant states that the present case is covered by a judgment dated 11.05.2006, passed by a Division Bench of this Court in a batch of appeals, lead matter being Mahender Singh vs. Union of India and Ors. registered as LAA 866/2005, which also pertains to land situated in village Bawana and is covered by the same Award No.1/97 -98. The operative paras of the aforesaid judgment are reproduced herein below -

(3.) ACCORDINGLY , the present appeal is disposed of on parity with the case of Mahender Singh (supra), while granting the appellant the reliefs mentioned in sub paras (a) to (d) of para 41 of the aforesaid judgment. In other words, the appellant shall be entitled to all the reliefs as granted to the land owners in the aforesaid judgment except for the proportionate costs and interest on the enhanced compensation for the period w.e.f. 20.11.2003, the date on which the Division Bench of this Court disposed of the appeals preferred by the Union of India and remanded the case back to the Reference Court for fresh adjudication till the date of filing of the present appeal, while excluding the period of 90 days as provided under the Statute for preferring the appeal.