LACHMAN Vs. SPECIAL LAO SONS

JUDGEMENT

(1.) The grievance of the petitioners in this petitioner is that although an application under Sec. 28-A of the Land Acquisition Act for granting enhanced compensation has been pending since 1986, the respondent No. 1 is not disposing of the same. A true copy of the application filed by the petitioner is Annexure-2 to the writ petition.

(2.) In the petition, it has been pointed out that the land of the petitioner was acquired by the respondents and an award in respect of the land was made on 9.12.1979. Some other persons, whose land had also been acquired under the same notification, filed reference and in their ease, the amount of compensation was enhanced. On their basis the petitioners have also made application before the respondents for enhancing the compensation for their land also. The judgement of the tribunal by which the amount of compensation was awarded, is dated 23.5.1985 while the application under Sec. 28-A of the Land Acquisition Act was filed within three months on 23.8.1985.

(3.) Some others, who were similarly placed as of the petitioner's of this petition, have already been given enhanced compensation but some how the petitioners were not given the enhanced compensation. It is alleged that the petitioner have approached respondent No. 1 in this regard on several occasions but without any consequence.