RAM SINGH Vs. UNION TERRITORY,CHANDIGARH

JUDGEMENT

(1.) A bunch of appeals pertaining to acquisition of land pertaining to village Maloya, Union Territory, Chandigarh, acquired vide notification dated 4.4.2000 issued under Section 4 of the Land Acquisition Act, 1894, were heard and decided by this court on 8.5.2012 vide a detailed order passed in RFA No. 3191 of 2006 Union Territory, Chandigarh v. Gurdev Singh. While going through the files, when the short orders in all the connected appeals were being typed, it was found that some of the landowners have filed two appeals against the same award.

(2.) Out of six landowners in LAC No. 234 of 2008, four namely Smt. Sumitra Devi, Rajpal, Smt. Champa Devi and Smt. Raj Rani filed two appeals bearing RFA No. 1033 and 4117 of 2010. The landowners in LAC No. 236 of 2008, filed two appeals bearing RFA Nos. 1032 and 5050 of 2010.

(3.) Considering the fact that two appeals against the same award by the same landowner (s) could not be filed, the matter was directed to be listed in court after intimation to counsel for the appellants.