AIR Law Lines - Point Extract
(A)
Civil & Constitution
Land Acquisition
Lapsing Of Acquisition Proceedings
Non Payment Of Compensation To Land Owners - Effect
— Land acquired under old Act of 1894 — Compensation neither tendered nor paid to landowners whose lands were notified for acquisition and of which possession was taken five years later — Such acquisition deemed to have lapsed in terms of S. 24 (2) of new Act.
AIR Law Lines - Point Extract
(A)
Civil & Constitution
Land Acquisition
Lapsing Of Acquisition Proceedings
Non Payment Of Compensation To Land Owners - Effect
— Land acquired under old Act of 1894 — Compensation neither tendered nor paid to landowners whose lands were notified for acquisition and of which possession was taken five years later — Such acquisition deemed to have lapsed in terms of S. 24 (2) of new Act.
AIR Law Lines - Point Extract
(A)
Civil & Constitution
Civil Procedure Code
Review
Power Of Review - When Can Be Exercised
— Review is not appeal in disguise — Power of review is exercised to remove error and not for disturbing finality of judgment — It can be exercised for correction of mistake but not for substituting view — Mere fact that two views on same subject is possible, not ground to review earlier judgment.
(B)
Civil & Constitution
Civil Procedure Code
Review
Review Application - Maintainability
— Dispute regarding specific performance of contract — Judgment passed on merits of case, after full fledged hearing and considering points raised by parties — No point indicating errors on merits of judgment — Judgment passed knowingly and without inadvertence — In absence of error, finality attached to judgment not to be disturbed — Application liable to be dismissed.
AIR Law Lines - Point Extract
(A)
Civil & Constitution
Civil Procedure Code
Review
Power Of Review - When Can Be Exercised
— Review is not appeal in disguise — Power of review is exercised to remove error and not for disturbing finality of judgment — It can be exercised for correction of mistake but not for substituting view — Mere fact that two views on same subject is possible, not ground to review earlier judgment.
(B)
Civil & Constitution
Civil Procedure Code
Review
Review Application - Maintainability
— Dispute regarding specific performance of contract — Judgment passed on merits of case, after full fledged hearing and considering points raised by parties — No point indicating errors on merits of judgment — Judgment passed knowingly and without inadvertence — In absence of error, finality attached to judgment not to be disturbed — Application liable to be dismissed.
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