COLLECTOR LAND ACQUISITION Vs. MOHD BASHIR KHAN

JUDGEMENT

(1.) CIVIL Miscellaneous First Appeal (CIMA) No. 241/2002 is directed against the judgment and order dated 22nd of November, 2001 passed by District Judge, Rajouri whereby and where under reference under Section 31 of the Land Acquisition Act made by the Collector -appellant came to be rejected.

(2.) CIVIL Miscellaneous First Appeal (CIMA) No. 36/2002 is directed against order dated 26th of February, 2002 passed by District Judge, Rajouri in the execution petition filed by the respondents award holders whereby the Salary Head of the Collector -appellant came to be attached.

(3.) IT appears that Collector feeling aggrieved by the judgment and order dated 26th of March, 1994 passed by learned District Judge, Rajouri, challenged the same by the medium of appeal before this Court. This Court dismissed the appeal and Collector preferred second appeal which came to be dismissed and the award/judgment came to be upheld by this Court and again a SLP was filed before the Supreme Court that too came to be dismissed.