Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 11774-11787 OF 2016
[@ SPECIAL LEAVE PETITION (C) NOS. 24738-24751 OF 2016 ]
RAM SWAROOP AND ORS. ETC. ETC. Appellant(s)
VERSUS
STATE OF U.P. AND ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. Heard the learned counsel on both sides.
3. At paragraph 105 of the impugned Judgment, the
High Court has rendered the following findings :-
"......as a matter of fact, question
of awarding compensation, in respect
of land acquired under same
acquisition notifications, which were
subject matter of several other LARs
JUDGMENT
and came to be decided by another
Court determining market value of Rs.
65/- per sq. yard, has attained
finality after dismissal of those
appeals by this Court as well as
Supreme Court......"
4. In view of such categorical finding, we do not
find any justification for the High Court to remand
the matter to the Reference Court for fresh
consideration. Accordingly, the appeals are allowed.
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The market value is fixed at Rs. 65/- per sq. yard.
Beside the market value, the appellants shall also be
entitled to all the statutory benefits.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
December 05, 2016.
JUDGMENT
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