KURIAN, J. - (1.) Leave granted.
(2.) Aggrieved by the award passed by the Additional District Judge, Karaikal on 24.1.1994 in L.A.O.P. No.38/1993, the Union of India approached the High Court in A.S.583 of 1994. The said appeal was partly allowed by the judgment dated 23.02.2001, reducing the compensation.
(3.) Aggrieved, the appellant approached this Court in SLP(C) No.16046 of 2001, which was dismissed in limine - "Special leave petition is dismissed," by order dated 28.09.2001. Since, the dismissal was not on merits, the appellant filed a review petition before the High Court on 20.11.2001. When the said review petition was pending before the High Court, in a connected matter, this Court in Civil Appeal No.1500 of 2004 by judgment dated 08.11.2005 titled Pattammal & Others. v. Union of India and Another, reported in (2005) 13 SCC 63, allowed the appeal and restored the award passed by the Reference Court. The appellant contended before the High Court that in view of the subsequent judgment by this Court and in view of the fact that the review petition was already pending before the High Court, the appellant should get the benefit of the judgment dated 08.11.2005 of this Court. It was not in dispute that the acquisition in both the cases was pursuant to the same notification and for the same purpose and the acquired lands were similar. However, the High Court declined to review the judgment. Thus, aggrieved, the appellant is before this Court. ;