ABHAY MANOHAR SAPRE, J. - (1.) So far as I.A.No 22 of 2015 is concerned, it is filed by Ms. Anita Sharma d/o of Mr. S.S. Sharma, whereas I.A. No. 23 of 2015 is concerned, it is filed by Mr. Gurcharan Singh s/o Mr. Amar Singh.
(2.) The applicant of I.A. No. 23 of 2015 has filed the application seeking modification of order dated 07.09.2015 passed in C.A. No. 461 of 2011.
(3.) The prayer made in the application reads as under: (i) Modify the order and correct the factual errors that crept in Para 13 of the judgment dated 07.09.2015 rendered by this Hon'ble Court in C.A. No.461 of 2011 and pass appropriate order in the light of statutory provision contained in Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, or (ii) Grant liberty to the applicant to initiate proceedings founded on Section 24 of the Right to Fair Compensation and Transparency in Land Acquisition Act, 2013, in the appropriate Forum/Court, or (iii) Direct the trial/reference court to submit the factual report to this Hon'ble Court as to the status of compensation and possession of the land in question. ;