MANISH GARG Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Heard learned counsel for the parties on the present appeal filed by the appellant with the grievance against the high cost, which is imposed on the appellant while dismissing the application, CM No.14104/2006.

(2.) We have considered the submission of the learned counsel for the appellant. On consideration of the records, we find that while dismissing the application filed by the appellant seeking review or recall of an earlier order, cost of Rs.50,000/- was imposed. It is stated that the order has been fully complied with to the satisfaction of the respondent No.4 and the delay was occasioned due to several factors. It is also pointed out by the learned counsel for the appellant that the Competent Authority has already drawn the Titima and respondent no.4 is satisfied with the demarcation shown in the Titima.

(3.) Considering the facts and circumstances of the case, we direct that the appellant shall pay Rs.10,000/- instead of Rs.50,000/-. The said cost of Rs.10,000/- shall be equally divided in the same ratio as held by the learned Single Judge.