RAM PARSHAD Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) CIVIL Misc. No.1444-CI of 2006 In view of reasons given in this application, which is accompanied by an affidavit, it is allowed and 100 days delay in filing the appeal stands condoned. RFA No.582 of 2006 Vide order, under challenge, application of the appellant under Section 30 of the Land Acquisition Act, 1894 was rejected by the Court below. Records reveal that appellant moved that application, claiming apportionment of the compensation, on the ground that he was a tenant over the land, which had been acquired by the respondent. By taking note of evidence on record, it was observed by the Court below that the appellant has failed to prove that he was a tenant, as alleged, by him. He has failed to prove, on record, any receipt regarding payment of rent. In the revenue RFA No.582 of 2006(O&M) -2- record also, he had been shown in possession, much after the date of acquisition. At the relevant time, when land was acquired, name of the appellant figures nowhere. This Court feels that the order passed is perfectly justified and needs no interference. Dismissed. March 06, 2006 ( Jasbir Singh ) gk Judge