Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5930-5931 OF 2010
RADHA KRISHNACHETTY & ANR. ... APPELLANT(S)
VS.
SPL.TAHSILDAR LAQ & ANR. ... RESPONDENT(S)
J U D G M E N T
Anil R.Dave, J.
1. Heard the learned counsel and considered the peculiar
facts of the location of the land in question.
2. Upon perusal of the evidence which had been adduced
before the Reference Court under Section 18 of the Land
Acquisition Act, 1894, we find that the land adjoining the
land in question had been valued at a higher rate. In the
circumstances, we enhance the compensation of the land
which is subject matter of Second Appeal No.1003 of 2008
JUDGMENT
from Rs.11/- per square foot to Rs.30/- per square foot,
without any deduction therefrom because we have already
considered the aspect with regard to the development of the
land in question. In addition to Rs.30/- per square foot,
the claimants will be entitled to 30% solatium, instead of
15% solatium as directed by the High Court.
1
Page 1
3. So far as the land which is subject matter of Second
Appeal No.1004 of 2008 is concerned, in our opinion Rs.10/-
per square foot would be just and fair compensation and
that amount has also been arrived at after deducting
development charges etc. Accordingly, in all we grant a
sum of Rs.10/- per square foot with 30% solatium instead of
Rs.5/- per square foot.
4. In addition to the afore-stated compensation, the
claimants shall also be entitled to interest and other
additional benefits which have already been awarded by the
High Court.
5. In view of the above, the civil appeals are disposed
of as allowed. No order as to costs.
..............J.
[ANIL R. DAVE]
JUDGMENT
.................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
4 February, 2016.
2
Page 2