Allahabad High Court
Collector vs Jokhan Ram on 20 October, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- FIRST APPEAL No. - 245 of 1990 Petitioner :- Collector Respondent :- Jokhan Ram Petitioner Counsel :- S.C. Respondent Counsel :- S.K. Chaubey,H.N. Singh And Case :- FIRST APPEAL No. - 280 of 1990 Petitioner :- Collector Respondent :- Imam Husain & Others Petitioner Counsel :- S.C,R.P.Singh Respondent Counsel :- Pradeep Pandey And Case :- FIRST APPEAL No. - 313 of 1990 Petitioner :- Collector Respondent :- Kripa Shanker Petitioner Counsel :- S.C. Respondent Counsel :- V.P. Pathak,D.K. Pandey And Case :- FIRST APPEAL No. - 896 of 2004 Petitioner :- Collector Respondent :- Mahabir Petitioner Counsel :- S.C. Hon'ble Pankaj Mithal,J.
These four appeals arise from separate judgments, orders and awards of the Reference Court.
The land in dispute was acquired by the State of U.P. for Seaker Rajwa. In connection with the aforesaid acquisition three other land acquisition references being L.A.R. No.84 of 1989 (Kedar vs. Collector) L.A.R. No. 87 of 1989 (Jokhan vs. Collector) and L.A.R. No.81 of 1989 (Mahadev vs. Collector) were decided and on the basis of the market value determined in the aforesaid references, compensation in the present references have been awarded. The awards made in the aforesaid references have attained finality as nothing has been shown to indicate that any appeal was preferred against the award of any of the above references.
Similar First Appeal No.760 of 1990 (Collector Vs. Gulab Devi) in connection of the above acquisition was dismissed by me on vide judgment and order dated 20.9.2010 upholding the award of the reference court.
In view of fact that the judgment, order and award of the reference court passed in similar references have attained finality these appeals are devoid of merit and are dismissed. No order as to costs.
Order Date :- 20.10.2010 piyush