Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6270 OF 2001
Limbraj & Anr. ...Appellant(s)
Versus
Regional Officer, M.I.D.C., Maharashtra,
& Ors. ...Respondent(s)
O R D E R
Heard learned counsel for the parties.
This appeal has been filed against the impugned judgement of the Bombay
th
High Court [Aurangabad Bench] dated 14 November, 2000 in First Appeal No.106
of 2000.
Since the facts have been given in detail in the impugned judgement of the
High Court, it is not necessary to refer to the same here.
Shri Shekhar Naphade, learned counsel for the appellants, has, inter alia,
submitted that the potentiality of the land has not been considered while fixing the
compensation therefor.
We have carefully perused the judgement of the High Court and find that
this argument qua potentiality is correct. The High Court, in the impugned
judgement, has not considered the potentiality of the land. Hence, we set aside the
impugned judgement and remand the matter to the Bombay High Court for a fresh
decision after hearing the parties in accordance with law.
The civil appeal is, accordingly, allowed.
......................J.
[MARKANDEY KATJU]
......................J.
[G.S. SINGHVI]
New Delhi,
February 26, 2009.