RAJINDRA NATH KUNDU Vs. UNION OF INDIA

JUDGEMENT

(1.) HAVING failed to obtain a favourable order from the learned additional District Judge, the appellant is retesting it's luck in the instant appeal which challenges the order dated 21. 2. 2000 dismissing appellant's objections to the award dated 28. 1. 1997.

(2.) AS reproduced in para 1 of the impugned order dated 21. 2. 2000, the objections to the award was on the following grounds:-

(3.) THE relevant part of the order dated 21. 2. 2000 containing the reasons is as under:-