Punjab-Haryana High Court
The Municipal Corporation Of Jalandhar ... vs Smt. Beant Kaur Widow Of Sh. Jagta Son Of ... on 6 August, 2012
Author: K. Kannan
Bench: K. Kannan
RFA No.238 of 1994 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.238 of 1994
Date of Decision.06.08.2012
The Municipal Corporation of Jalandhar through its Secretary and
another .....Appellants
Versus
Smt. Beant Kaur widow of Sh. Jagta son of Nihan resident of village
Uppal Khals, the. Phillaur, Distt. Jalandhar and another
.....Respondents
2. RFA No.239 of 1994
The Municipal Corporation of Jalandhar through its Secretary and
another .....Appellants
Versus
Kewal Singh son of Pakhar Singh resident of village Cheman Kalan, Tehsil
Phillaur, Distt. Jalandhar and another
.....Respondents
Present: Mr. IPS Doabia Advocate
for the appellants.
None for the respondents.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. Both the appeals are connected and arise out of the same acquisition proceedings. The appeals are at the instance of the Municipal Corporation challenging the compensation awarded by the Reference Court for acquisition of property brought through notification under Section 4 dated 19.04.1983 for Municipal Corporation. The registry has brought to the attention of the Court that in relation to the very same property under the same notification of the same value and same category, there has already been a final adjudication of compensation RFA No.238 of 1994 -2- by this Court in RFA No.328 of 1990 dated 09.09.2005. The cases have been brought for disposal only on specific ground that since the cases are already covered, the above appeals could be disposed of in terms of adjudication already made.
2. The appeals are dismissed in terms of judgment passed by the Court in RFA No.328 of 1990 dated 09.09.2005.
(K. KANNAN) JUDGE August 06, 2012 Pankaj*