Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.970-975 OF 2009
BANGALORE DEVELOPMENT AUTHORITY ... APPELLANT(S)
VS.
D.N. GOPALAKRISHNA REDDY ... RESPONDENT(S)
J U D G M E N T
Anil R.Dave, J.
1. Heard the learned counsel for the parties.
2. It is an admitted fact that there is a constructed
house on an area admeasuring 40'x 60'.
3. So far as the remaining land is concerned, there
appears to be some dispute whether possession of the said
remaining land has been taken by the appellant and as to
whether compensation in respect of the entire land is paid
and its legal effect.
JUDGMENT
4. In these circumstances, we set aside the impugned
judgment and remit the matters to the High Court so that
the High Court, after hearing the learned counsel for the
parties and after considering the present position of the
land in question, can decide the matter afresh in
accordance with law.
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5. The parties shall appear before the High Court on 14
March, 2016 so that the High Court can fix the date on
which the matter can be finally disposed of.
6. The parties shall maintain status quo till the High
Court passes any further order.
7. In view of the above, the civil appeals are disposed
of as allowed. No order as to costs. Pending application,
if any, stands disposed of.
..............J.
[ANIL R. DAVE]
.................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
9 February, 2016.
JUDGMENT
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