UNION OF INDIA Vs. RATNI DEVI

JUDGEMENT

(1.) These four appeals have been listed before the Court by the Registry in furtherance to the orders passed by the Supreme Court in CA No. 1428 of 2004 (and other connected appeals) in the case titled as Ranvir Singh and Anr. etc. etc. vs. Union of India etc. etc. decided on 7.9.2005. Vide this order, the Supreme Court held as under:-

(2.) In the title of the judgment of the Supreme Court, number of these appeals have also been mentioned, which obviously means that these appeals were required to be listed before the Court for appropriate orders.

(3.) We may notice that the judgment of the Supreme Court in the case of Ranvir Singh (supra) relates to acquisition of land in the revenue estate of Village Rithala with regard to four notifications dated 13/2/1981, 20/2/1981, 13/3/1981 and 31/12/1981, all issued under Section 4 of the Land Acquisition Act. The subject matter of those appeals is no way common to any of the controversies arising in the present cases. Furthermore, these cases have not been decided by the Reference Court or by the High Court on the basis of any of the judgments referred to in any of those cases. These cases are entirely based upon different evidence, principles of law and relate to acquisition of lands in different villages which are not even remotely connected with those appeals. In other words, none of these appeals fall in that category.