Full Judgment Text
NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.893 OF 2016
(Arising out of SLP(Civil)No.27070 of 2014)
State of West Bengal ... APPELLANT (S)
| ... R | |
|---|---|
| Calcutta Pinjrapole Society<br>WITH<br>CIVIL APPEAL NO.896 OF 2016<br>(Arising out of SLP(Civil)No.25127<br>J U D G M E N T<br>Anil R.Dave,J.<br>1. Leave granted.<br>2. Heard the learned counsel for th<br>3. Looking at the peculiar facts of<br>the view that it would be just and pr |
in doubt and dispute, can be finally ascertained and
JUDGMENT
accordingly the amout of compensation can be given to the
rightful owner.
4. In the circumstances, the impugned judgments are set
aside and the appeals are remitted to the Reference Court so
as to decide the title and claim of the concerned persons.
5. The parties shall appear before the Reference Court
th
on 8 March, 2016 so that the Reference Court can initiate
hearing of the case.
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6. We are sure that the Reference Court shall do the
needful to dispose of the case at an early date.
6. The Reference Court shall also permit the parties to
lead additional evidence so as to establish their title.
7. In view of the above, the appeals are disposed of as
allowed. No order as to costs. Pending application, if
any, stands disposed of.
..............J.
[ANIL R. DAVE]
..................J.
[SHIVA KIRTI SINGH]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
5 February, 2016.
JUDGMENT
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