ASSISTANT DEFENCE ESTATES OFFICER Vs. BHABANI PRASAD ROY

JUDGEMENT

(1.) As per office report, respondents stand served.

(2.) Despite the matter having been adjourned and repeated calls made today none has entered appearance on their behalf. Hence, the case will proceed ex parte against them.

(3.) The core issue which arises for consideration is as to whether the beneficiary of the acquisition is liable to pay the incidental charges or not. Well, the position in this regard is well settled and the matter is no longer res integra. The Union of India being the beneficiary is not obliged to pay such amount in view of the statutory provisions, as also held by this Court in Writ Appeal No.102 of 2012 titled as Union of India v. Sri Ramsagar Chowhan and Ors.