MANGE RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present appeal is preferred by the appellant against the judgment a decree dated 3. 10. 2007, praying inter alia for enhancement of compensation payable by the respondents, for acquiring his land, by Rs. 15,000/- per Bigha.

(2.) AT the outset, counsel for the appellant states that a typographical error has crept in the impugned judgment and decree dated 03. 10. 2007, inasmuch as in para 3 of the judgment, a mention has been made of three Khasras bearing No. 71/1 (4-16), 9 (4-16) and 10/1 (4-12) situated in the revenue estate of village kakrola for which, the appellant claimed one half share, but no relief has been granted in respect of the aforesaid Khasra numbers. He reserves his right to approach the Trial Court by way of an appropriate application for carrying out the necessary corrections. Leave, as prayed for, is granted.

(3.) COUNSEL for the appellant states that the present appeal is covered by a common judgment delivered by the Division Bench on 23. 10. 2008, in a batch of matters pertaining to village Kakrola, lead matter being Ved Prakash and Ors. vs. Union of India and Ors. registered as LAA No. 673/2008. Para 35 of the aforesaid judgment is reproduced hereinbelow for ready reference: