Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.11359 OF 2016
[ARISING FROM SPECIAL LEAVE PETITION (C) NO.7971/2016]
RAVINDRA AND ANR. APPELLANT(S)
VERSUS
THE SPECIAL LAND ACQUISITION OFFICER, UKP,
BAGALKOT RESPONDENT(S)
WITH
C.A. NO.11361/2016 @ SLP(C) NO.8085/2016
C.A. NO.11363/2016 @ SLP(C) NO.8035/2016
C.A. NO.11364/2016 @ SLP(C) NO.8087/2016
C.A. NO..11365/2016 @ SLP(C) NO.8089/2016
C.A. NO.11372/2016 @ SLP(C) NO.8065/2016
C.A. NO.11373/2016 @ SLP(C) NO.16674/2016
C.A. NO.11374/2016 @ SLP(C) NO.16675/2016
C.A. NO.11360/2016 @ SLP(C) NO.16673/2016
C.A. NO.11362/2016 @ SLP(C) NO.25519/2016
JUDGMENT
C.A. NOS.11366-11371/2016 @ SLP(C) Nos.35130-35135/2016
@ CC NOS.22918-22923/2016
C.A. NO.11375/2016 @ SLP(C) Nos.35136/2016 @ CC NO.22928/2016
C.A. NO.11376/2016 @ SLP(C) Nos.35138/2016 @ CC NO.22929/2016
C.A. NO.11378/2016 @ SLP(C) Nos.35140/2016 @ CC NO.22930/2016
C.A. NO.11377/2016 @ SLP(C) Nos.35139/2016 @ CC NO.22931/2016
J U D G M E N T
KURIAN, J.
1. C.C. Nos.22918-22923, 22928, 22929, 22930 & 22931
1
Page 1
of 2016 are taken on Board.
2. Delay condoned.
3. Leave granted.
4. Heard the learned senior counsel appearing for
the appellants and learned counsel appearing for the
State.
5. The appellants are aggrieved since they are
denied compensation at the rate of Rs.6,50,000/- per
acre which has been granted in respect of the same
acquisition and in respect of the property in the
same village of Mudhol Village and Taluk, Bagalkot
District of Karnataka and acquired for the same
purpose. It is seen that the High Court had, as a
matter of fact, allowed certain appeals and granted
compensation at the rate of Rs.6,50,000/- per acre,
as per judgment dated 12.12.2012 passed in M.F.A.
No.21191 of 2010 and other connected matters. That
judgment has become final. Though the appellants
filed review before the High Court on this ground,
the same was turned down holding that it was not a
ground for review.
6-7. Since the compensation at the rate of
Rs.6,50,000/- has been granted in respect of the same
JUDGMENT
acquisition and covered by the same notification and
coming under the same village, we see no reason to
deny the said benefit to the appellant.
8. Therefore, these appeals are allowed. The
appellants shall be entitled to compensation at the
rate of Rs.6,50,000/- per acre along with the
statutory benefits.
9. The impugned judgment of the High Court and the
order in review will stand modified to the above
extent.
2
Page 2
10. Pending applications, if any, stand disposed of.
11. No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
NEW DELHI;
NOVEMBER 28, 2016.
JUDGMENT
3
Page 3