AMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a revision petition filed by the petitioner against the order of Shri J. N. Verma, Additional District Judge Delhi dated 29th January, 1968.

(2.) The material facts giving rise to the revision are that an award was announced on 7th of January 1963. The petitioner Amar Singh Claimant No. 17 did not accept the award and on 15th February, 1963 filed an application for reference being made to the Court under section 18 of the Land Acquisition Act. Thereafter he received the amount of compensation without endorsing a protest on the receipt of the amount. The Additional District Judge on receipt of the reference issued notices to the parties. The Union of India raised an objection in respect of the- petitioner (Amar Singh claimant No. 17) that since he had accepted the compensation without protest, his name may be deleted from the reference petition, as his claim for enhancement could not be entertained. This objection prevailed with the court below and hi name was deleted.

(3.) I have heard Mr. Desraj Dhamija counsel for the petitioner and no one has appeared on behalf of the Union of India to oppose the revision. I have considered the matter and in my opinion the imptigned order is not sustainable.