Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2148 OF 2006
IRA BASU CHOWDHURY & ORS. Appellant(s)
VERSUS
CALCUTTA METROPOLITAN DEV.AUTH. & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
The appellants are essentially aggrieved by the
interference made by the High Court on the land value
fixed by the Reference Court on the ground that the
Requisitioning Authority was not put to notice while
the Reference Court fixed the land value.
Mr. Jaideep Gupta, learned senior counsel
appearing for the appellants, has invited our
attention that in any case, the Requisitioning
Authority may not have any difficulty in accepting
the land value at the rate of Rs. 10,000/- per
JUDGMENT
cottah, since the said value has been accepted by the
first respondent in LRA Case No. 363/93(v) in respect
of the adjoining land.
In our opinion, this is certainly a matter for
the Reference Court to consider while disposing of
the case as per the direction issued by the High
Court in the impugned Judgment.
In order to avoid further delay, we direct the
parties to appear before the Reference Court on
15.02.2016.
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In view of the above, this civil appeal is
disposed of with a direction to the Reference Court
to dispose of the reference in accordance with law
within a period of two months from the date mentioned
above.
There shall be no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN]
New Delhi;
January 20, 2016.
JUDGMENT
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