STATE OF ORISSA & ORS versus CHITRASEN BHOI

Citation: [2009] 14 S.C.R. 558 · Decided: 16-09-2009 · Supreme Court of India · Bench: DALVEER BHANDARI, B.S. CHAUHAN · Disposal: Dismissed
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Judgment (excerpt)

A 
B 
[2009] 14 (ADDL.) S.C.R 558 
STATE OF ORISSA & ORS. 
v. 
CHITRASEN BHOI 
(Civil Appeal No. 1271 of 2002) 
WITH 
I.A. NO. 3 OF 2002 
SEPTEMBER 16, 2009 
[DALVEER BHANDARI AND DR. B.S. CHAUHAN, JJ.] 
j. 
C 
LAND ACQUISITION ACT, 1894 
s. 28-A -
Application for re-determination of 
compeosation -
Scope of -
High Court holding the 
application to have been filed within time and directing the 
o Collector to decide the same if found maintainable - Held: 
Application having been filed within 3 months of the award of 
the reference court, no interference with the order of the High 
Court on the ground of limitation required - Therefore, the 
question of limitation is not to be agitated before Land 
E Acquisition Collector - Legislature has carved out an 
exception in the form of s.28-A and made a special provision 
to grant some relief to a particular class of. society, namely, 
poor, illiterate, ignorant and inarticulate people - It is made 
only for "little Indians" - The provisions of s. 28-A refer to the 
F "person interested" which means the original owner and that 
original owner interested must further be a person aggrieved 
by the award of the Collector - The Land Acquisition Collector 
shall consider the issue of maintainability of the application 
filed by respondent in the light of the settled legal proposition 
without considering the issue of limitation - Newly added 
G respondents, namely /CAR and CIFWA shall also. be heard 
at the time of disposal of the application filed by respondent 
no. 1 - Limitation. 
Union of India & Anr. vs. Pradeep Kumari & Ors. (1995) 
H 
558 
+ 
I
7
r 
I 
t 
STATE OF ORISSA & ORS. v. CHITRASEN BHOI 
559 
2 SCC 736; State of Tripura & Anr. vs. Roopchand Das & Ors. 
A 
(2003) 1 SCC 421; Mewa Ram vs. State of Haryana AIR 1987 
SC 45, relied on 
Union of India vs. Bantram (dead) by LRs. (1996) 4 SCC 
537; Union of India & Ors. vs. Kamai/ Singh & Ors. (1995) 2 
8 
SCC 728; Scheduled Caste Cooperative Land Owning 
Society Ltd. Bhatinda vs. Union of India & Ors. AIR 1991 SC 
730; Babua Ram & Ors. vs. State of U.P. & Anr. (1995) 2 SCC 
689; G. Krishna Murthy & Ors. vs. State of Orissa, (1995) 2 
SCC 733; D Krishna Vani & Anr. vs. State of Orissa, (1995) 
2 SCC 735; Union of India & Anr. vs. Pr<ideep Kumari & Ors. 
C 
AIR 1995 SC 2259; U.P. State Industrial Development 
Corporation Ltd. vs. State of U.P. & Ors. (1995) 2 SCC 766; 
Union of India vs. Shivkumar Bhargava & Ors. AIR 1995 SC , 
812; Kendriya Karamchari Sehkari Grah Nirrnan Samiti Ltd. 
Noida vs. State of Uttar Pradesh & Anr. (2009) 1 SCC 754; 
D 
Des Raj & Ors. vs. Union of India & Anr. (2004) 7 SCC 753; 
Union of India vs. Munshi Ram & Ors. AIR 2006 SC 1716; 
State of Andhra Pradesh & Anr. vs. Marfi, Venkaiah & Ors . 
. .. P,tlR 2003 SC 2949; Tota Ram vs. State of U.P. & Ors. (1997) 
6 SCC 280; Union of India & Ors. vs. Mangatu Ram. & Ors. 
E 
AIR 1997 SC 2704; Jose Antonio Cruz Dos R. Rodriguese 
vs. Land Acquisition Collector & Anr. AIR 1997 SC 1915; 
Raja Harish Chandra Raj Singh vs. Deputy Land Acquisition 
Officer, AIR 1961 SC 1500; State of Punjab vs. Qaisar Jehan 
Begum, AIR 1963 SC 1604; Bhagti (Smt.) (Deceased) 
F 
through L.Rs. vs. State of Haryana (1997) 4 SCC 473 
,referred to 
Case Law Reference: 
AIR 2003 SC 2949 
(1997) s sec 280 
AIR 1997 SC 2704 
AIR 1997 SC 1915 
referred to 
referred to 
referred to 
referred to 
para 8 
para 8 
para 8 
para 8 
G 
H -
~
t· 
"! 
560 
SUPREME COURT REPORTS [2009] 14 (AODL.) S.C.R. 
~
•, 
A 
AIR 1961 SC 1500 
referred to 
para 8 
AIR 1963 SC 1604 
referred to 
para 8 
. (1997) 4 sec 473 
referred to 
para 9 
-B 
(1996) 4 sec 537 
referred to 
para 9 
(1995) 2 sec 728 
referred to 
para 9 
(1995) 2 sec 736 
relied on 
para 9 
/.. 
(2003) 1 sec 421 
relied on 
para 9 
c 
AIR 1987 SC 45 
relied on 
para 12 
AIR 1991 SC 730 
· referred to 
para 13 
(1995) 2 sec 689 
referred to 
para 13 
D 
(1995) 2 sec 733 
referred to 
para 14 
t 
(1995) 2 sec 735 
referred to 
para 14 
A'R 1995 SC 2259 
referred to 
para 14 
E 
(1995) 2 sec 766 
referred to 
para 14 
AIR 1995 SC 812 
referred to 
para 14 
y 
(2009) 1 sec 754 
referred to 
para 15 
(2004) 1 sec 753 
referred to 
para 16 
F 
AIR 2006 SC 1716 
referred to 
para 17 
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 
1271 of 2002. 
G 
WITH 
.. 
I.A. No. 3 of 2002. 
From the Judgment & Order dated 23.2.1999 of the High 
Court of Orissa at Cuttack in OJC No. 9292 of 1997. 
H 
STATE OF ORISSA & ORS. v. CHITRASEN BHOI 
561 
J.S. Attri,
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