Land Acquisition Collector & Anr. vs . Shuiya &
2022 Latest Caselaw 2190 HP

Land Acquisition Collector & Anr. vs. Shuiya & Ors.

RFA No. 208 of 2018

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23.04.2022 Present: Mr. Vivek Negi, Advocate, for the appellants.

Mr. Rajesh Mandhotra, Advocate, for respondent No.2

None for respondents No. 1 & 3 to 6.

Mr. Hemant Vaid, Additional Advocate General, for

respondent No.7

CMP No.4504 of 2022

This application has been filed on behalf of

respondent No.2 for release of amount of compensation, falling

in his share, to him with further submissions that his name has

been reflected in the award as well as in the pleadings as Saji

Ram, whereas his correct name is Sauji Ram. Affidavit has

been sworn in support of the application by him. Copies of

Aadhar Card and PAN Card have also been annexed with this

application, wherein name of applicant has been reflected as

Sauji Ram. Copy of front page of bank account is also reflecting

the same name in the bank record.

No objection has been communicated for allowing the

application, for the material on record and also for the reasons

that judgment passed by this Court has attained finality.

It is also noticeable that vide order dated 28.10.2021,

passed in CMP No.12647 of 2021, certain amount was released

in favour of applicant­respondent No.2 by remitting the same in

the same account with same name i.e Sauji Ram.

In aforesaid circumstances, balance amount of

compensation, alongwith up to date interest, for which

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applicant­respondent is entitled in terms of final judgment and

award, is directed to be released in his favour by remitting the

same in his bank account mentioned in para 6 of the application

Photocopy of front page of his pass book has also been filed with

the application.

Application stands disposed of.

(Vivek Singh Thakur) Judge April 23, 2022

(veena)