Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10220 OF 2010
(Arising out of SLP(C) No.3403/2007)
GUJARAT HOUSING BOARD ETC. Appellant(s)
:VERSUS:
RAMANBHAI MOTIBHAI PATEL & ORS. ETC. Respondent(s)
O R D E R
Leave granted.
This appeal emanates from the judgment and
order dated 25.04.2006 passed by the High Court of
Gujarat at Ahmedabad in FA Nos.5345/1995, 5334-
5344/1995, 5346-5361/1995 and 3788-3817/1995.
We have heard the learned counsel for the
parties and gone through the impugned judgment. The
land has been acquired by the appellant(s) in the
year 1973. Admittedly, the entire compensation has
not been paid till date. The High Court has granted
compensation at the rate of Rs.8.15 per sq. feet
with interest at the rate of 9% per annum. We direct
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the appellant(s) to pay the balance amount of
compensation within two months from today, failing
which the appellant(s) will have to pay interest at
the rate of 12% per annum.
With the above observation and direction, this
appeal is disposed of, leaving the parties to bear
their own costs.
.....................J
(DALVEER BHANDARI)
.....................J
(H.L. GOKHALE)
New Delhi;
December 1, 2010.