SANICHARWA LAKRA Vs. UNION OF INDIA

JUDGEMENT

(1.) All these there appeals are taken up together as the parties are almost same and the matter involved and the question of law are the same and similar.

(2.) M.A. No. 38 of 1994 (R) has arisen under Section 11 of the Requisitioning and Acquisition of Immovable Property Act, 1952 against the award passed in Arbitration Case No. 7 of 1993, while M.A. No. 39 of 1994 (R) has arisen under the same provision of the Act against the award passed in Arbitration Case No. 6 of 1993. Both these appeals have been filed by the claimants/awardees in the above mentioned Arbitration cases.

(3.) M.A. No. 132 of 1994 (R) has been filed under the same provision of the Act by the Deputy Commissioner -cum -Competent Authority of Ranchi District against the same award passed in Arbitration Case No. 6 of 1993. It should be mentioned here that the same appellant i.e., the Deputy Commissioner -cum -Competent Authority had also filed another Misc. Appeal against the award passed in Arbitration Case No. 7 of 1993 but the said Misc. appeal has already been dismissed for default and the same has never been revived.