NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 7311-7312/2018 (ARISING FROM SLP (C) NOS. 6907-6908/2016

DHANRAJ                                            APPELLANT(S)

                               VERSUS

THE STATE OF MAHARASHTRA                           RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted.

2. This is a case where reference under Section 18

of the Land Acquisition Act, 1894 was dismissed for

non  payment  of  requisite  court  fee.   Attempt  for

restoration was in vain.  The High Court was also not

inclined to interfere with the order passed by the

Reference Court.  Thus, the appellant is before this

Court.

3. We find that in similar matters Reference Court

has  entertained  the  application(s)  on  condition  of

waiver  of  the  statutory  benefits  for  the  period

covered by delay, pursuant to the orders passed by

the High Court.

4. The appeals are hence disposed of as follows:-

Subject  to  the  appellant  paying  the

required  court  fee,  within  one  month  from

today,  the  application  for  reference  will

stand restored.

However, we make it clear that in the

event  of  Reference  Court  granting  any

enhancement,  the  appellant  shall  not  be

entitled to any statutory benefits for the

entire period i.e from the date of dismissal

(07.02.2001) of the reference to this date

(30.07.2018).

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5. Pending  applications,  if  any,  shall  stand

disposed of.

6. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; JULY 30, 2018.

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