UJALA ARORA Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) THE prayer made in the present application is to dispose of the main appeal as this controversy is covered. During the course of arguments, the learned counsel for the applicant- appellant has produced a copy of the judgment dated August 19,1999 passed in R.F.A.No. 2220 of 1998 (Land Acquisition Collector Vs. Dharam Pal and others). With the consent of the learned counsel for the parties, the main appeal is itself taken up on board for final disposal.

(2.) IT appears from the perusal of the judgment dated August 19,1999 passed in R.F.A. No. 2220 of 1998 that the assessment of compensation in the aforesaid appeal pertains to the land acquired through a notification dated May 25, 1989. A perusal of the award of the Reference Court in the present appeal also shows that the present appeal is also arising claiming enhancement for the acquired land through the notification dated May 25, 1989. IT is thus, apparent that the controversy involved in the present appeal is squarely covered by the judgment rendered in Dharam Pal's case (supra). Consequently, the main appeal is decided in the same terms as R.F.A. No. 220 of 1998, decided on August 19, 1999. C.M. as well as the main appeal stands disposed of.