T K FATHIMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE claimants before the Reference Court in a reference under Section 28 A(3) are the appellants. They did not seek a reference under Section 18. However, on coming to know that the Reference Court in LAR No. 16/1988 had enhanced the market value payable to certain other claimants who sought for reference under Section 18, they filed application under Section 28A. The above application was rejected by the Land Acquisition Officer. The appellants filed a subsequent application under Section 28A based on the court award in LAR No.120/87. Under that court award, the Reference Court had refixed the value of the land at Rs.1500/- per cent. Once again the Land Acquisition Officer did not allow the application. Hence, reference under Section 28A(3).

(2.) THE grievance voiced by the appellants is that the Reference Court did not award them the value refixed in LAR No. 120/1987, but awarded them only Rs.1,200/- per cent. In this appeal, the claim of the appellants is that the value of their land be refixed at Rs.1,500/- per cent.