GOVERNMENT OFR INDIA Vs. VINODRAI BHOGILAL SHAH

JUDGEMENT

(1.) Since last about 40 years the Claimants (i.e. present respondents) in these group of petitions (wherein the Western Railway is the petitioner) are waiting for unpaid compensation in respect of acquisition of their lands.

(2.) So as to consider the grievance raised by the petitioner-railway, it is appropriate and necessary to take into account relevant facts in background of which the impugned order came to be passed and present petitions came to be filed.

(3.) It is also relevant to mention that after the Court passed order dated 16.4.2010 in MCA No.707 of 2010 and before the impugned order dated 6.5.2013 came to be passed, the petitioner railway had filed another MCA being MCA No. 2816 of 2010 seeking recall and review of the said order dated 16.4.2010. The said MCA No. 2816 of 2010 came to be disposed of by the Court vide order dated 4.10.2013 i.e. five months after the impugned order dated 6.5.2013 came to be passed.