UNION OF INDIA Vs. KARNAIL SINGH & OTHERS

JUDGEMENT

(1.) This is revision petition by judgment debtor (JD) Union of India filed under Article 227 of the Constitution of India impugning order dated 19.05.2012 passed by learned Additional District Judge, Amritsar as Executing Court.

(2.) Land of respondent no.1-Karnail Singh (decree holder DH) was acquired. In regular first appeal filed by the land owner, compensation of acquired land was enhanced. Landowner-DH has filed execution petition for recovery of the enhanced compensation amount.

(3.) Jd-Petitioner raised objection that in the absence of memo of costs, the execution cannot proceed. Counsel for DH gave up the claim of DH regarding recovery of amount of costs. Consequently objection raised by JD was overruled by the Executing Court vide impugned order dated 19.05.2012 and JDs have been directed to pay enhanced compensation amount. Feeling aggrieved, JD-Union of India has filed this revision petition.