NON REPORTABLE  

             IN THE SUPREME COURT OF INDIA              CIVIL APPELLATE JURISDICTION

             CIVIL APPEAL NO.7945 OF 2009               (Arising out of S.L.P. (C) 4943 of 2008)

Rayeesabegum & Another          …Appellants    

VERSUS  

Special Land Acquisition Officer             …Respondent  

          O R D E R   

1. Leave granted.   

2. In our view, this appeal needs to be sent to the High Court  

on remand to consider the appeal afresh on merits.  The  

decision in  Bhag Singh & Ors. Vs. Union Territory of  

Chandigarh  through  the  Land  Acquisition  Officer,  

Chandigarh  [1985  (3)  SCC 737] and  Buta  Singh  Vs.  

Union of India [1995 (5) SCC 283] were duly considered  

in  a  recent  decision  of  this  Court  in  the  case  of  

Chandrashekhar and Ors. Vs. Additional Special Land  

Acquisition  Officer  [2009  (9)  SCALE  434] on  the  

question  of  payment  of  enhanced  compensation  if  

additional  Court  Fees are paid.   In that  decision, it  has

been  held  that  the  enhanced  compensation  can  be  

directed to be paid to the claimants/appellants in the event  

the claimants/appellants deposit the requisite Court Fees  

on the enhanced amount.    

3. Since we are sending this appeal back to the High Court  

for  decision  on  the  aforesaid  question  relating  to  the  

payment  of  enhanced compensation,  if  additional  Court  

Fees are paid and also the other questions that may be  

raised by the parties before the High Court, the High Court  

is requested to decide the appeal after remand within a  

period of three months from the date of supply of a copy  

of  this  order  to  it,  without  granting  unnecessary  

adjournment to either of the parties.

4. Accordingly, the impugned order is set aside.  The appeal  

is allowed to the extent indicated above.  There will be no  

order as to costs.    

………………………J.          [Tarun Chatterjee]

New Delhi;             ………………………J. November 30, 2009                   [Surinder Singh Nijjar]

2

2