Mahananda Roy
v.
Srish Chandra Tewari
(High Court Of Judicature At Calcutta)
No. | 28-06-1910
[2] We are asked to hold that under Section 53 the provisions of the Code of Civil Procedure apply to proceedings before the Special Court under this Act. But that Section is careful to lay down that they only apply in so far as they are not inconsistent with anything contained in this Act. Now the addition of parties by the Civil Court, who have not been made parties to the reference by the Collector, is wholly inconsistent with the Act. The Civil Court, therefore, had no jurisdiction to make the respondent a party and he, therefore, has never been a party to the proceedings on the reference and he cannot obtain any relief in a proceeding consequent upon the reference.
[3] It is perfectly clear that as far as this reference is concerned, this appeal must be decreed and the order giving apportionment to Chandra Sekhar Tewari and Ors. must be set aside and the money allotted to them must be given to the petitioner Mohananda Roy.
[4] The appellant is entitled to his costs in both Courts in proportion to the sum decreed.
[5] We assess the hearing fee in this Court at one gold mohur.
Advocates List
For The Appearing Parties ---.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE HOLMWOOD
HON'BLE MR. JUSTICE SHARFUDDIN
Eq Citation
7 IND. CAS. 10
LQ/CalHC/1910/337
HeadNote
Land Acquisition Act, 1894 — Ss. 30 and 53 — Reference to Special Court — Jurisdiction of Special Court — Persons who can be parties to proceedings before Special Court — Held, Special Court has no jurisdiction to deal with objections except those which are made by persons who were parties to proceedings before Collector or who have since within six months applied to Collector to make a supplementary reference in their case — Provisions of Code of Civil Procedure apply to proceedings before Special Court only in so far as they are not inconsistent with anything contained in Land Acquisition Act — Addition of parties by Civil Court, who have not been made parties to reference by Collector, is wholly inconsistent with Act — Civil Court, therefore, had no jurisdiction to make respondent a party and he, therefore, has never been a party to proceedings on reference and he cannot obtain any relief in a proceeding consequent upon reference — Hence, order giving apportionment to respondent set aside and money allotted to him given to petitioner — Appellant entitled to his costs in both Courts in proportion to sum decreed — Constitution of India, Art. 141