Court Fees must be refunded when a litigant mistakenly approaches a forum lacking jurisdiction.

The appellant, a "land loser," challenged an order (Annexure A/8) passed by the Collector, who refused to refer her matter to the Authority under Section 64 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

The appellant filed a First Appeal under Section 96 of the CPC or Section 74 of the 2013 Act and paid the maximum court fee of ₹1.50 Lakh.

During the hearing, the appellant’s counsel conceded that the appeal was not maintainable, as Section 74 only applies to awards passed by the Authority under Section 69, which had not occurred in this case.

The appellant sought to withdraw the appeal with liberty to file a writ petition and requested a refund of the court fees paid due to the wrong choice of forum.

Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, regarding the scope of appeals.

Section 16 of the Court Fees Act.

The principle established by the Delhi High Court in Amit Jain v. Mahavir International Pvt. Ltd. & Others (2023), which held that fiscal legislation should be interpreted liberally to avoid punishing litigants for intricate jurisdictional errors made by counsel.

The Bombay High Court's view in Nagpur District Central Cooperative Bank, asserting that a plaintiff should not lose fees paid to a court that lacked competence to afford the relief sought.

The Court observed that the appellant’s counsel mistakenly filed a First Appeal instead of a writ petition, noting that Section 74 is inapplicable because there was no prior adjudication or award by the Section 69 Authority.

Regarding the refund, the Court reasoned that the question of the appropriate legal forum is often too "intricate" for a layperson, who relies entirely on counsel’s advice.

Following the Amit Jain precedent, the Court held that depriving a litigant of a refund in an unadjudicated matter constitutes "docket exclusion" and an "onerous" burden.

Even though the situation did not strictly fall under Section 16 of the Court Fees Act, the Court adopted a liberal interpretation to ensure the "land-loser" appellant was not monetarily punished for an honest procedural error.

The Court specifically ordered the refund of the full court fees (₹1.50 Lakh) paid on the memorandum of appeal; the Registry was directed to issue a certificate authorizing the appellant to receive the refund from the Collector.