JETA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Counsel for the parties are in agreement that the issue involved in this writ petition has been finally decided by the coordinate Bench of this Court in the matter of Gopal Das Lohiya Vs. Union of India and Ors. (S.B. Civil Writ Petition No.3597/2016), decided on 27.03.2017, wherein this Court has held as under:-

(2.) It is not disputed by counsel for the parties that the award has been passed after 31.12.2014 and therefore, the controversy is squarely governed by the decision referred above.

(3.) In view of the above submissions, admitted factual and legal scenario, this writ petition is also disposed of in terms of the order dated 27.03.2017 passed by Co-ordinate Bench of this Court in Gopal Das Lohiya's case (supra). In case, any rival claims are received for the amount of compensation, the competent authority shall objectively consider the same before directing disbursal of the amount, as per law.