MUNI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) "This revision petition has been filed against an order rejecting the application for review for enhancing compensation of the acquired land from Rs. 4,000.00 and Rs. 3000.00 of Block, A & B respectively to Rs. 7,100.00 per ,. f Bigha.

(2.) In this case, none has appeared. It is also not clear as to whether the petitioner has complied with the order of restoration of revision petition dated 4th November 1992 by depositing cost of Rs. 500.00 .

(3.) In this matter, the contention of the applicant/petitioner was that his 13 Bighas 6 Biswas land located in Village Samalka, Delhi was acquired vide Award No. 70/722-73. He owned the abovesaid land in equal share along with Tota Ram. He filed a reference petition LAC No. 357/73 (decided on 1st September, 1978) while Tota Ram filed LAC No. 382/73 (decided on 15th September, 1979). Though in both the cases similar evidence was led, yet in his case, he was awarded compensation at nearly half the rates as compared to the compensation awarded to his co-sharer Tota Ram. The judgment his reference petition was delivered on the basis of wrong information furnished by the Counsel for UOI that an appeal had been filed against the judgment of our High Court Ex. A1/11. While in other reference petition it was informed that appeal had been dismissed. It is alleged that to the best of his knowledge, no appeal was filed against RFA No. 89/79 and this being a judgment of a Division Bench, appeal could only be filed in the Supreme Court. Accordingly, an application for review was filed, before the learned Additional District Judge. It was rejected being hopelessly barred by time and there being no sufficient ground for condonation of delay, without giving any notice to UOI on 15th October, 1979.