BAKSHISH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice to non-applicant.

(2.) It is commonly conceded that the subject matter of the present appeal is squarely covered on fact and law, by the judgment of this Court in the case titled Amarjit Singh and Others v. Union Territory of Chandigarh, 2000 2 RCR(Civ) 704, (RFA No. 2689 of 1990) decided on 29.7.1999. It is also conceded that the judgment in Amarjit Singh's case relates to the same notification under Section 4 of the Land Acquisition Act, from which the present appeal has arisen. After detailed discussion, the appeals preferred by the State were dismissed and the appeals of the claimants were partly allowed.

(3.) The present appeal has been preferred by the claimant.