NANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction to pass orders on Ext. P2 in the light of Ext. P1 judgment. Ext. P2 is an application filed under S.28A of the Land Acquisition Act, 1894 seeking re - determination of the compensation payable to the petitioner on the basis of Ext. P1 judgment in L.A.R. 375/93. It is submitted by the Government Pleader that Ext. P1 is under appeal before this Court as L.A.A.No. 187 / 98. Government Pleader also relied on a decision of the Supreme Court reported in Babuaram and Others v. State of U.P. & Anr. ( 1995 (2) SCC 689 ) wherein it is held that: