RAJASTHAN STATE INDUSTRIAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1984-12-18
HIGH COURT OF RAJASTHAN
Decided on
December 17,1984
Rajasthan State Industrial
Appellant
VERSUS
STATE OF RAJASTHAN
Respondents
Referred Judgements :-
C. ALEXANDER AND ORS. V. THE STATE OF RAJ. [REFERRED TO]SPECIAL COLLECTOR OF RANGOON V. KO ZI NA AND ORS. [REFERRED TO]
SECRETARY OF STATE V. P. BAIJ NATH [REFERRED TO]
R.B. LALA NARSINGH DEV V. SECRETARY OF STATE [REFERRED TO]
M DODLA MALLIAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BALAKRISHNAN NAMBIYAR VS. KANAKATHIDATHIL MADHAVAN [REFERRED TO]
SECRETARY OF STATE VS. KSBANNERJEE [REFERRED TO]
BRAJA KEWAT & ANOTHER VS. MADANLAL AGARWALLA & OTHERS [REFERRED TO]
JUDGEMENT
M.C.JAIN, J. -
(1.)IN these appeals office has raised an objection that the appellants have not paid the requisite court fee as per Section 46 of the Rajasthan Court Fees and Suits Valuation Act, 1961, (here in after referred to as 'the Act').
(2.)THESE appeals have been filed under Section 54 of the Rajasthan Land Acquisition Act, 1953 against the awards passed by the Civil Judge, Dungarpur on references having been made by the Land Acquisition Officer under Section 18 of the Rajasthan Land Acquisition Act. In the awards given by the learned Civil Judge, the amount has been considerably enhanced. The Land Acquisition Officer had awarded comparatively a very small sum.
Dissatisfied with the awards given by the learned Civil Judge, these appeals have been preferred.
(3.)THE appellants have paid fixed court fee of Rs. 10/ -, whereas the office objection is that ad valorem court fee should have been paid on the memos of appeal. So in these appeals a question arises, what amount of court fee is payable?
(2.)THESE appeals have been filed under Section 54 of the Rajasthan Land Acquisition Act, 1953 against the awards passed by the Civil Judge, Dungarpur on references having been made by the Land Acquisition Officer under Section 18 of the Rajasthan Land Acquisition Act. In the awards given by the learned Civil Judge, the amount has been considerably enhanced. The Land Acquisition Officer had awarded comparatively a very small sum.
Dissatisfied with the awards given by the learned Civil Judge, these appeals have been preferred.
(3.)THE appellants have paid fixed court fee of Rs. 10/ -, whereas the office objection is that ad valorem court fee should have been paid on the memos of appeal. So in these appeals a question arises, what amount of court fee is payable?
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