SECRETARY OF STATE Vs. MAKHAN DAS

JUDGEMENT

(1.) We have decided that it is expedient that this case should be referred for decision to a Full Bench.

(2.) The case first came before us as first appeal No. 109 of 1923 and was argued and decided on the assumption that the law to be applied was that laid down in the Land Acquisition Act (Act 1 of 1894).

(3.) On an application for review of judgment being made on behalf of the respondent, the Secretary of State for India in Council-it became apparent that what was really under appeal was the award of a tribunal constituted under the U.P. Town Improvements Act, 1919 (U.P. Act No. 8 of 1919).