STATE OF RAJASTHAN Vs. MAHARAJA RAO BHIM SINGH

JUDGEMENT

(1.) The State of Rajasthan us well as the Superintending Engineer, R. P. S. Jawahar Sagar Dams, Chambal Project, Rawatbhata have filed this revision application under Section 115 C. P. C. and Section 18 (3) of the Land Aquisition Act, against the order dated 22-7-76 passed by the Land Acquisition Officer, Chambal Project Kota in case No. 20493/1973 refusing to make a reference against award dated 25-10-75 in that case.

(2.) After integration of the States in Rajasthan, some important irrigation schemes were taken up and dams were constructed for providing irrigation to the vast areas of uncultivated land. In the Kota area taking benefit of the Chambal river a barrage was constructed at Kota which was known as 'Kota barrage'. It is common ground between the parties that this barrage was inaugurated in the year 1959-60 by the then Prime Minister Pt. Jawahar Lal Nehru.

(3.) The dispute between the parties relates to the acquisition of the land of the then ruler of Kota, Maharaja Shri Bhim Singh.