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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 779 OF 2012

CHIDAMBARAM                               Appellant(s)                                 VERSUS

SPL.TAHSILDAR LAND ACQUISITION & ORS.     Respondent(s)

J U D G M E N T

KURIAN, J. 1. The dispute is with regard to the fixation of  land value in respect of the land acquired from the  appellant  by  Award  No.  1  of  1994  of  the  Land  Acquisition Collector, Erode, Tamil Nadu.   

2. The High Court, following the decision in A.S.No.  759-764 of 1999 decided on 02.03.2009, fixed the land  value  at  the  rate  of  Rs.  8  per  sq.  foot.   That  Judgment was challenged before this Court leading to  the Judgment dated 01.08.2011 titled as "Valliyammal  and Another Vs. Special Tahsildar (Land Acquisition)  

and Another" and that decision is reported in (2011)  8 SCC 91.   

3. We find from paragraph 8 of the Judgment that all  those  lands  covered  by  the  Notification  dated  15.04.1991,  27.05.1991  and  22.05.1991  have  been

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granted land value at the rate of Rs. 8 per sq. foot  by  the High  Court.  Appellant's land  was acquired  persuant to Notification dated 22.05.1991.    4. This  Court,  at  paragraph  26  of  the  Judgment  aforementioned, fixed the land value in respect of  the  Notifications  dated  15.04.1991,  16.04.1991  and  27.05.1991 as under :-

"26 (ii) For the acquisitions made by  

the  Notifications  issued  on  15-4-1991,  

16-4-1991  and  27-5-1991,  the  base  

document will be sale deed dated 8-2-1991  

vide which land was sold at the rate of  

Rs. 30 per square foot.  One-third of Rs.  

30 is equal to Rs. 10 per square foot.  

After  deducting  Rs.  10  from  Rs.  30,  

market value will be Rs. 20 per square  

foot."   5. Since  the  appellant's  land  has  been  treated  similar  to  the  Notifications  dated  27.05.1991  and  15.04.1991, where the land value has been fixed at  the rate of Rs. 8 per sq. foot, we allow this appeal,  holding that the appellant shall also be entitled to  the same treatment as per the order extracted above  of this Court in Valliyammal's case (supra) i.e. the  land value being fixed at the rate of Rs. 20 per sq.  ft.  

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6. The  appellant  shall  also  be  entitled  to  the  statutory benefits.  The benefits, as above, shall be  computed by the responents and deposited before the  Executing Court within a period of two months from  the  date  of  production  of  this  Judgment  by  the  appellant before the District Collector.   

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; February 17, 2016.