UNION OF INDIA Vs. SANTRA DEVI & OTHERS

JUDGEMENT

(1.) In this revision petition filed by Union of India under Article 227 of the Constitution of India, challenge is to order dated 11.01.2013 Annexure P-1 passed by learned Additional District Judge, Hisar as executing Court.

(2.) The dispute relates to calculation of the amount, if any, still remaining due from the petitioner-Union of India to the respondents landowners regarding acquisition of their land. Vide impugned order, the executing Court has accepted the calculation furnished by the land-owners regarding the due amount. Feeling aggrieved, Union of India has filed this revision petition.

(3.) I have heard learned counsel for the parties and perused the case file.