Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.258 OF 2016
(Arising out of SLP(C)No.21406 of 2007)
JAGDISH PRASAD VERMA (D) BY LRS. & ORS. ... APPELLANT(S)
VS.
STATE OF M.P. & ORS. ... RESPONDENT(S)
J U D G M E N T
JUDGMENT
ANIL R. DAVE, J.
1. Leave granted.
2. Heard the learned counsel.
3. Upon perusal of the record, we find that the amount
of compensation awarded to the respondents is Rs.20/- per
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rd
square feet, which has been further reduced by 1/3 .
4. The afore-stated amount appears to be on much lesser
side as circle rate is much higher than the amount which
has been awarded.
5. Upon perusal of the record, we are of the view that
Rs.40/- per square feet would be reasonable amount which
should be awarded, without any deduction therefrom.
6. Needless to say that in addition to the afore-stated
amount, all statutory benefits would also be paid to the
land owners. The amount shall be paid preferably within
four months from today.
he appeal is disposed of no order as
7. T as allowed with
to cost
s. Pending application, if any, stands disposed of.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
5 January, 2016.
JUDGMENT
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