HINDUSTAN PETROLEUM CORPORATION LTD Vs. BHARTA

JUDGEMENT

(1.) Fifty seven Civil Revision Petitions (Civil Revision Nos. 3576 to 3630 of 1998, 3936 and 3937 of 1998) filed by Hindustan Petroleum Corporation Limited against various respondents in the abovesaid civil revision petitions are being disposed of by this common order as they arise out of the same Award and have been filed against the orders of the learned District Judge, Rohtak, dated 30.5.1998 and 13.6.1998.

(2.) The land of the respondents in these revision petitions have been acquired by the State of Haryana for Hindustan Petroleum Corporation Limited for putting up an LPG bottling plant and a lube depot at Bahadurgarh. On a reference under Section 18 of the Land Acquisition Act (hereinafter referred to as the Act), the learned District Judge, Rohtak, passed an Award on 24.12.1994. Against the said Award regular first appeal bearing Nos.982 of 1995 to 1014 of 1995 were filed and this Court by an order dated May 30, 1995, declined to stay the operation of the Award. Thereafter the claimants filed Executions Applications on 31.8.1996. On 12.12.1997, an amount of Rs. 1,31,62,718.18 paise was deposited by the petitioner-Corporation. Thereafter, the matter is being adjourned by the District Judge, Rohtak, directing the parties to furnish fresh calculations in each Execution Application. On May 30, 1998, he passed the following order:-

(3.) Challenging the above orders dated 30.05.1998 and 13.6.1998, the petitioner-Corporation filed these Revision Petitions.