Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6775 OF 2013
(Arising out of SLP(C) No.1281/2013)
HARBHAJAN KUMAR (D) TR. LRS. & ORS. Appellant(s)
:VERSUS:
COLLECTOR LAND ACQUISITION & COLONISATION
DEPARTMENT AND ANR. Respondent(s)
O R D E R
Application for substitution is allowed.
Leave granted.
2. Heard Mr. R.K. Kapoor, learned counsel in
JUDGMENT
support of this appeal and learned counsel appearing
for the Collector, Land Acquisition Department of
the State of Punjab. The appellants are seeking
enhancement of compensation for the acquisition of
their land. When this appeal came up for hearing
before this Court earlier on 4.1.2013, it was
directed to be tagged with SLP(C) No.1678-1697 of
2010. The appeals arising out of those special leave
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petitions and some other petitions have come to be
allowed by this Court by its judgment in Ashrafi and
Ors. Vs. State of Haryana and Ors., reported in
(2013) 5 SCC 527. In paragraph 40 of the said
judgment to which one of us (Chelameswar, J.) is a
party, the compensation amount has been enhanced to
Rs.7,25,000/- per acre.
3. Since the present appeal is against a similar
order passed by the Land Acquisition Officer, we
allow this appeal. The award of the Land Acquisition
Officer will stand modified and the appellants will
be entitled to compensation at par at the rate of
Rs.7,25,000/- per acre. This appeal is disposed of
accordingly.
JUDGMENT
..........................J
(H.L. GOKHALE)
.........................J
(J. CHELAMESWAR)
New Delhi;
August 8, 2013.
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