Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 373 OF 2016
(Arising out of S.L.P.(Civil) No.4185/2007)
S.P. Krishnappa & Ors. .. Appellant(s)
Versus
Secy., Deptt.of Revenue & Ors. .. Respondent(s)
WITH
CIVIL APPEAL NO.374/2016 @ SLP(C) No.4186/2007
CIVIL APPEAL NO.375/2016 @ SLP(C) No.5060/2007
CIVIL APPEAL NO.376/2016 @ SLP(C) No.5061/2007
CIVIL APPEAL NO.377/2016 @ SLP(C) NO.5077/2007
CIVIL APPEAL NO.378/2016 @ SLP(C) No.5160/2007
CIVIL APPEAL NO.379/2016 @ SLP(C) No.31547/2008
J U D G M E N T
KURIAN J .
JUDGMENT
Leave granted in all the matters.
(2) Heard learned Counsel for the parties.
(3) The land acquisition has always been causing
serious heart burn to the owners. It is all the more so
when they realise after a few years that the value of
their land has skyrockated. The land owners before this
Court belong to this category and they have been
litigating for quite long. Thanks to the cooperation
extended by the learned counsel appearing for the
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parties we feel to some extent atleast equities can be
worked out and that the disputes can be given quietus
once for all. Having thus extensively heard the learned
counsel for the parties, we are of the view that the
interest of justice would be served and complete justice
would also be done in case the following order is passed
in these cases. The appellants-land owners will be
allotted a site of 4000 sq.ft free of cost in Marasandra
Malur Taluk per acre or part thereof not exceeding 50
cents. The plots thus allotted shall be free from all
encumbrances. We make it clear that in view of the
order which is passed by us there should not be any
further litigation between the parties with regard to
their claims, interest or possession of the land in
question. The registration charges shall be borne by the
allottees. The needful will be done within three
months. We make it clear that the benefit of this order
JUDGMENT
will not be available to the appellants in Civil Appeal
No.374/2016 @ SLP(C) NO.4186/2007, since the equity has
already been meted out by the release of certain extent
of land in their favour before the High Court.
(4) The appeals are disposed of with no order as to
costs.
In Civil Appeal No.374/2016 @ SLP(C) No.4186 &
Civil Appeal No.379/2016 @ SLP(C) No.31587/2008:
Having regard to the orders passed by us in
Civil Appeal No.373/2016 @ SLP(C) no.4185/07 etc. we do
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not think that either in law or in equity the parties
are entitled to any relief in these appeals. Therefore,
these appeals are dismissed.
....................J.
[ KURIAN JOSEPH ]
...................J.
[ROHINTON FALI NARIMAN]
NEW DELHI,
JANUARY 19, 2016.
JUDGMENT
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