JAGIR KAUR AND OTHERS Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Vide order dated August 23, 1985, applications, moved by the petitioners, for redetermination of compensation for their acquired land on the basis of judgment, passed by this Court in Regular First Appeal No. 254 of 1982, on December 16, 1983, were dismissed. Petitioners have filed this writ petition to quash the above said orders (Annexures P-4 to P-6) and with a further prayer that directions be issued to the respondent to pay enhanced compensation to them as per provisions of Section 28-A of the Land Acquisition Act, 1894 (in short the "Act").

(2.) Admittedly, after passing of an award by the Collector on April 30, 1980, the petitioners moved an application under Section 18 of the Act, which was referred to the competent Court for adjudication and vide judgment dated October 29, 1981, the District Judge, Patiala, ordered the payment of Rs. 50,000/- per Acre towards compensation for the land under acquisition. The petitioners remained satisfied and did not file arty appeal against the above said order. Other right holders went in appeal against the judgment, passed by the District Judge on October 29, 1981, which were allowed by this Court vide judgment dated December 16, 1983, and compensation was enhanced to Rs. 65,340/- per Acre. At that stage, the petitioners filed applications (Annexures P-l to P-3) on July 4, 1985, before the respondent to enhance compensation upto the amount awarded by this Court,

(3.) After hearing counsel for the parties, we are of the view that the petitioners are not entitled to get any relief as prayed by them. Relevant provision of Section 28-A(1) of the Act read thus: