- (1.) Heard learned counsel for the parties.
(2.) The petitioner-appellant's case is that his house was acquired as back as in the year 1989 and the award was passed in the year 1995 determining the compensation for the petitioner's house to the tune of Rs.2,17,403.29. It is submitted the petitioner was not paid the compensation amount even after determination and thereafter on 19 th May, 2008, a new Policy for compensation came into effect. The petitioner was offered compensation in the year 2010. Therefore, according to the learned counsel for the petitioner, the petitioner should have been given compensation as per the new compensation policy of 19 th May, 2008, for the land acquired by the award of the year 1995.
(3.) Learned Single Judge found that the petitioner, in spite of acquisition of his house, did not vacate the house and is not entitled to receive compensation as per the new policy as it cannot be applied to old decided matters so as to reopen old matters or even the matters in which the parties did not take compensation for such a long period of 15 years.;