R.S. PETER Vs. THE COLLECTOR, LAND ACQUSITION/UKHRUL AND ORS.

JUDGEMENT

(1.) THIS Review is directed against the judgment and order dated 16.2.2015 passed in L.A. Appeal No. 1 of 2010. The L.A. Appeal had been preferred by the claimants who are members of Shangshak Land Owners/Holders' Association against an order passed by the District Judge, Manipur East on a Reference u/s. 18 and 30 of the Land Acquisition At, 1894.

(2.) AFTER acquisition, the Land Acquisition Collector had classified the acquired land into 4(four) categories such as Class -A, Class -B, Class -C and Class -D lands. After such classification, the L.A. Collector awarded compensation of Rs. 9 per sq. metre in respect of Class -A land, Rs. 6 per sq metre in respect of class -B land, Rs. 4 per sq metre in respect of Class -C land and Rs. 2.50 paise in respect of class -D land. Classification of land made by the L.A. Collector and the award made for such class of land was not interfered with by the learned District Judge on Reference made under Sections 18 and 30 of the Land Acquisition Act praying for higher compensation. In appeal, this Court came to the conclusion that classification of land in the facts and circumstances of the case was not proper and the entire acquired land should be taken as one block and accordingly directed for payment of compensation @ Rs. 7.50 per sq metre in respect of the entire acquire land. So far the interest is concerned, Court came to the conclusion in appeal that interest @ 12% having already directed to be paid, claim for further interest was not justified.

(3.) MR . S. Suresh, learned counsel for the respondents submitted that the two grounds on which this Review has been filed relate to errors of law and such errors of law cannot be rectified in review and review court cannot assume the jurisdiction of an appellate court to rectify such errors in law.