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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  10786-10787 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOs. 24300-24301 OF 2016]

ALI AKBAR ETC.                                Appellant (s)

                               VERSUS

STATE OF KERALA AND ORS. ETC.       Respondent(s)

WITH

CIVIL APPEAL  NO(S).  10788-10796 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOs. 26454-26462 OF 2016]

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The appellants are before this Court, aggrieved

by the remand made by the High Court to the Reference

Court, as per the impugned Judgment, for fixation of

compensation in respect of the lands acquired from

the appellants.

3. We have heard Mr. V. Giri, learned senior counsel

appearing  for  the  appellants  and  Mr.  Aman  Lekhi,

learned  Additional  Solicitor  General  appearing  for

the  Requisitioning  Authority  and  Mr.  C.  K.  Sasi,

learned counsel appearing for the State.

4. With consent of both the parties, these appeals

are disposed of as follows :-

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(i) The remand will be treated as open remand.

(ii) It will be open to both the parties to adduce

evidence before the Reference Court.

(iii) It will be open to both the sides to take all

available contentions before the Reference Court.

(iv)  Needless  to  say  that  the  Reference  will  be

answered  without  being  influenced  by  any  of  the

observations and findings in the impugned order.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ A.M. KHANWILKAR ]  

New Delhi; October 26, 2018.