http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2  

PETITIONER: SHRI IRSHAD ALI & ORS.

       Vs.

RESPONDENT: HAZI ABDUL SUKHUR MOZUMDAR & ORS

DATE OF JUDGMENT:       07/07/1997

BENCH: K. RAMASWAMY, D. P. WADHWA

ACT:

HEADNOTE:

JUDGMENT: Present;               Hon’ble mr. Justice K. Ramaswamy               Hon’ble Mr. Justice D.P. Wadhwa Shakeel Ahmed Syed, Adv. for the appellants Vijay Hansaria,  Ms. Smita Shankar, and S.K. Jain, Advs. for the Respondents                          O R D E R The following order of the Court was delivered:      Leave granted.  We have  heard learned counsel for both the parties.      This appeal  arises against  the  judgement  and  order dated July  12,1996 in  Review Application No. 1 of 1995 and the main judgment dated October 8, 1993 in First Appeal No.8 of 1989.      The admitted position is that the appellant is entitled to 1/3rd share of the acquired land. The total extent of the land acquired  is 10  Bighas, 15  Khatas,   chattaks  and  5 gondas. The  Land Acquisition  officer awarded  compensation against  which   the  parties   sought  reference   for  re- determination of  compensation etc.  under section 18 of the Land acquisition Act. The Reference Court by its award dated September 7,  1988 enhanced  the Compensation.  and  awarded compensation. To  the extent  of the Claim of the respondent no. 1., namely, bighas, 16 kathas, 1 chatak, namely 1/3rd of the entire  land, he filed an appeal under section 54 of the Land  Acquisition   Act.  The   High  Court   enhanced   the Compensation,   Thereafter,    the   appellant   filed   his application under  Order 47,  Rule 1,  CPC for review of the order. After  reconsidering the  matter and  the main order, the high  Court dismissed  the same.  Thus, this  appeal  by special leave.  In View of the Fact that the total extent of the land  is 10  Bighas, 15 kathas, 2 chattaks, 2 gandas, as referred earlier,  in which  admittedly respondent  No.1  is having 1/3rd  share, the  first respondent  had  waived  his claim for  higher compensation  for the  above extent of the land. Since  the appellants  had not challenged the award of the reference  Court and  the award  has become final to the extent of  their share,  they are  entitled to  any   higher compensation for the extent of 1/3rd share.      The appeals are therefore, dismissed. No costs.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2