KRISHNA DEVI Vs. UNION OF INDIA, THROUGH SPECIAL LAND ACQUISITION COLLECTOR-CUM-COMPETENT AUTHORITY, BHATINDA

JUDGEMENT

(1.) THE land of the petitioner was acquired by the Union of India under the Requisitioning and Acquisition of Immovable Property Act, 1952 (for short 'the Act'). The land so acquired included his land comprising Khasra Nos. 2343/1, 2344/19 and 2647/270. This fact was not disputed on behalf of the respondents before the Court below.

(2.) NO agreement with regard to compensation could be arrived at between the Union of India and the petitioner. As a result, the Additional, District Judge, Bhatinda, was appointed as Arbitrator under section 8(b) of the Act. He was required to determine the amount of compensation which appeared to him to be just having regard, to the circumstances of the case. It is not in dispute that the Additional District Judge made his award determining the market value of the land acquired. The amount of total compensation payable to the petitioner was to be computed at the market value so determined in respect of her land acquired by the respondents and due compensation was to be paid to her.

(3.) THE petitioner, therefore, approached the learned Additional District Judge with a prayer that she should be allowed to amend her execution application so shat she could add the aforesaid three Khasra numbers for compensation of the total amount of compensation payable to her. This application has, has however, been declined by the learned Additional District Judge vide order dated 1 -12 -1986. This is how the petitioner has approached this Court.