(1.) The question which falls for determination is, if the Court to which reference is made under Sec. 18 of the Land Acquisition Act, 1894 (Act) refuses to enhance the compensation, and the compensation is enhanced by the High Court in appeal preferred under Sec. 54 of the Act, can a land owner covered by the same notification under Sec. 4 of the Act prefer an application under Sec. 28-A of the Act seeking enhanced compensation at par with the compensation allowed by the High Court in appeal preferred by the land owner.
(2.) The backdrop in which the question formulated arises is as set out infra.
(3.) Submissions:-