CHAND KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) LEAVE granted.

(2.) THE land belonging to the appellant was acquired by a notification issued under section 4 and 6 of the Land Acquisition Act, 1894 which was published on 27.3.1981. The Special Land Acquisition Officer by an award dated 31.3.1984 granted compensation for the acquired land. The appellant took the matter through reference under section 18 of the Act to the Civil Court. The amount of compensation was enhanced and an award was made on 6.11.1985. Still dissatisfied, the appellant approached the High Court of Punjab and Haryana, which partially accepted the grievances of the appellants and made further enhancement in the amount of compensation. The appellants still not satisfied with the enhancement filed Letters Patent Appeal. While the Letters Patent Appeal was pending, and admittedly the judgment in the Letters Patent Appeal has not been announced, an application came to be filed by the appellants seeking permission to make up the deficiency in the court fee paid on the enhancement claimed in the Letters Patent Appeal. The application was rejected by order of the Division Bench of the High Court dated 30.1.1989. That order has been put in issue before us in this appeal.

(3.) IT is submitted by learned counsel that the appellants should not have been treated differently and should have been granted time to make up the deficiency in the court fee. Reliance is also placed by the appellants on the judgment of this Court in Bhag Singh v. Union Territory of Chandigarh, AIR 1985 SC 1576.