Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1255-1256 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOS. 15487-15488 OF 2017]
SHIVANGOUDA NINGANAGOUDA KERI
SINCE DECEASED BY HIS LRS. Appellant(s)
VERSUS
THE SPECIAL LAND ACQUISITION OFFICER,
UKP, BILAGI DISTRICT BAGALKOT Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants are before this Court seeking land
value to the tune of Rs. 6.5 Lakhs per acre, as
granted by this Court in Civil Appeal No. 11359 of
2016 titled as “ Ravindra and Anr. Vs. The Special
Land Acquisition Officer, UKP, Bagalkot ” and other
connected matters, by Judgment dated 28.11.2016.
3. Mr. V. N. Raghupathy, learned counsel appearing
for the respondent, on instruction, fairly submits
that the appellants are also similarly situated
persons. Therefore, these appeals are disposed of as
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.02.02
16:28:04 IST
Reason:
follows :-
i) The appellants shall be entitled to have the land
value refixed at Rs. 6.5 Lakhs per acre.
2
ii) The appellants shall not be entitled to any
statutory interest for the period of delay, either
before the High Court or before this Court.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
New Delhi;
JANUARY 29, 2018.
3
ITEM NO.2 COURT NO.4 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos. 15487-15488 OF 2017
SHIVANGOUDA NINGANAGOUDA KERI
SINCE DECEASED BY HIS LRS. Appellant(s)
VERSUS
SPECIAL LAND ACQUISITION OFFICER, UKP,
BILAGI DISTRICT BAGALKOT Respondent(s)
Date : 29-01-2018 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. Ashwin Kumar D.S., Adv.
Ms. Surbhi Mehta, AOR
For Respondent(s) Mr. V. N. Raghupathy, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The civil appeals are disposed of in terms of the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)