Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NOS. OF 2021
(DIARY NO.10593 OF 2021)
IN
CIVIL APPEAL NOS.337, 340, 353, 360 AND 386 OF 2021
ASHA RAM (D) THR. LRS & ORS. ETC. ETC. …Petitioners
Versus
U.P AWAS EVAM VIKASH PARISHAD & ANR. ETC. …Respondents
WITH
REVIEW PETITION (CIVIL) NO. OF 2021
(DIARY NO.10896 OF 2021)
IN
CIVIL APPEAL NO.384 OF 2021
YASIN (D) THR. LRS. & ANR. …Petitioners
Versus
U.P AWAS EVAM VIKASH PARISHAD & ORS. …Respondents
WITH
REVIEW PETITION (CIVIL) NOS. OF 2021
(DIARY NO.10912 OF 2021)
IN
CIVIL APPEAL NOS.359, 377, 378, 379, 387 OF 2021
DINESH KUMAR ETC. ETC. …Petitioners
Versus
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.12.11
19:03:15 IST
Reason:
U.P AWAS EVAM VIKASH PARISHAD & ORS. ETC.ETC. …Respondents
2
O R D E R
Applications for listing Review Petitions in open Court are rejected.
Applications for permission to file Review Petitions are allowed.
The judgment under review had considered the rival submissions and all the
circumstances on record and then concluded that compensation awarded by the
Reference Court at the rate of Rs.120/- per square yard was the correct measure and
that the market value determined by the High Court could not be sustained either on
the basis of the sale-deeds or on the strength of judicial order.
We have gone through the contents of the Review Petitions. None of the
ground raised in support of the Review Petitions makes out any error apparent on
record to justify interference in Review Jurisdiction.
All the Review Petitions are, therefore, dismissed.
…………………………J.
[Uday Umesh Lalit]
…………………………J.
[Hemant Gupta]
…………………………J.
[S. Ravindra Bhat]
New Delhi;
December 08, 2021.