KAILA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This application under Section 151 of Civil Procedure Code has been filed by the applicant with a prayer that they be awarded a sum of Rs. 60,000/- per acre for the acquisition of their land in terms of order dated 24.5.1990. passed in RFA No. 1186 of 1988 Arjan and Ors. v. State of Haryana and Ors.

(2.) Notice of this application was issued to the respondent, who filed a detailed reply to the application. On merits of the case, they raised objection to the very maintainability of the application in the present form.

(3.) The applicants contended that in the interest of justice and to award equal compensation to the applicants, as has been granted to the other claimants, whose land was acquired by the same notification, compensation prayed for should be granted to them. On the other hand, it is contended by the respondent that the application is an abuse of process of law and if any remedy was available to the applicants in the present case, it was by filing a Letters Patent Appeal against the judgment of the Hon'ble Single Judge of this Court.