UNION OF INDIA Vs. CHARAN SINGH

JUDGEMENT

(1.) The present appeal arises out of the impugned award dated 24.10.2003 passed by the District Judge, Kinnaur Civil Division at Rampur Bushahr, H.P. in Land Reference Petition No. 100 of 1999 titled as Bodi Devi v. L.A.C. and Ors.,

(2.) Learned Counsel for the claimant has invited my attention to the judgment dated 16.12.2008 delivered by this Court in RFA No. 430/2004 titled as Union of India v. Damodar Dass and Ors. According to him, the impugned award dated 29.3.2003 arises out of the very same acquisition proceedings which was also subject-matter in the aforesaid case.

(3.) Heard learned Counsel for the parties and perused the record.