Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.8632-8634 OF 2010
LAL BABU DAS & ORS. ... APPELLANT(S)
VS.
OIL INDIA LTD. & ANR. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel.
2. Upon perusal of the record and the sale instances, we
find that the valuation arrived at by the Reference Court
was more just and therefore, we set aside the impugned
judgment delivered by the High Court and restore the order
passed by the Reference Court under Section 18 of the Land
Acquisition Act, 1984.
3. The appeals stand disposed of as allowed with no
JUDGMENT
order as to costs. Pending applications, if any, stand
disposed of.
............J.
[ANIL R. DAVE]
.................J.
[SHIVA KIRTI SINGH]
.................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
14 January, 2016.
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