IMPROVEMENT TRUST Vs. LAND ACQUISITION TRIBUNAL

JUDGEMENT

(1.) THE application is for review of the order passed by this Court on 25.07.2012 inter -alia for the reason that a wrong factual statement was made by counsel for the petitioner in respect of the distance of the land acquired, from the land subject matter of sale instances produced by the petitioner. It is also argued that though the Tribunal has relied upon sale instances (Ex. P9 and Ex. P41) which this Court has taken to be part of the acquired land but as a matter of fact they were not part of the acquired land, though the land is situated within the revenue area of Shahzada Nangal.

(2.) THOUGH learned counsel for the petitioner fairly states that though land, subject matter of one of the sale deed is of more than 10 acres but the land of other sale deeds are located at a distance which is less than 10 acres.

(3.) WE have heard learned counsel for the applicant and find no ground is made out to review the order. There was a categorical statement made before this Court that the distance of land acquired from the land subject matter of the sale deeds relied upon by the petitioner is more than 10 acres. There is no counter indication that no such statement was made. The review application has been filed after change of counsel with no assertion that no such statement was made. Therefore, the petitioner cannot be permitted to dispute a statement made by its counsel on facts.