GREEN VIEW TEA AND INDUSTRIES Vs. COLLECTOR GOLAGHAT

JUDGEMENT

(1.) First Appeals No. 27,32 and 33 of 1997 were disposed of by a common judgment and order dated 24.6.1998. The said appeals were preferred under Section 54 of the Land Acquisition Act, 1894 against the award made by the L. A. Judge, Golaghat in Land Acquisition Case No. 1 of 1995. First Appeal No. 27 of 1997 was filed by M/s Green View Tea and Industries for enhancement of the compensation. First Appeal No. 32 of 1997 was filed by M/s Numaligarh Refinery Ltd. and First Appeal No. 33 of 1997 was preferred by the Collector, Golaghat, challenging the compensation awarded by the learned L. A. Judge.

(2.) A Division Bench of this Court dismissed the First Appeal No. 27 of 1997 filed by M/s Green View Tea and Industries, and allowed the two other appeals filed by M/s Numuligarh Refinery Ltd. and the Collector, Golaghat. The prayer for enhancement of compensation was rejected, the amount of compensation awarded by the learned L. A. Judge was reversed and that of the Collector was restored.

(3.) Being aggrieved thereby, M/s Green View Tea and Industries filed an application for review of the aforesaid Judgment which was registered as Review Application No. 54 of 1998 under provisions of Section 114 read with Order 47, Rule 1 of the Code of Civil Procedure.