Rajes Kumar, J. - (1.) HEARD learned Counsel for the parties.
(2.) IT appears that the land of the Respondent Nos. 4, 5, 6 and 7 has been acquired by the Petitioner and the compensation has been awarded on 18.8.2003, but till date the entire money of compensation has not been paid by the Petitioner. The matter is pending before the Execution court. Learned Counsel for the Petitioner submitted that the original compensation, as per award, has been paid. However, the enhanced compensation has not been paid. He submitted that the entire compensation has been paid to the Respondent No. 4 and admittedly, there is some outstanding amount payable to the Respondent Nos. 5, 6 and 7.
(3.) IT appears that the Petitioner has given some land to the Respondent No. 3 and entered into an agreement for the payment of compensation to the Respondent Nos. 4, 5, 6 and 7. In the execution proceedings, on the basis of the agreement entered into between the Petitioner and the Respondent No. 3, the Petitioner claimed that the Respondent No. 3 should be made as a party. The claim of the Petitioner has been rejected by the Execution court.;