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NON-REPORTABLE     IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION  

CIVIL APPEAL NO.11355 OF 2018 (Arising from SLP(C) Nos.28137/2018)

D. ESWARA NAIDU & ORS. ...APPELLANT(S)

 VERSUS

THE SPECIAL DEPUTY COLLECTOR (L.A) ...RESPONDENT(S)

WITH

CIVIL APPEAL NO(S).11153-11158 OF 2018 (Arising from SLP(C) Nos.28139-28144/2018)

CIVIL APPEAL NO(S).11159 OF 2018 (Arising from SLP(C) Nos.28146/2018)

CIVIL APPEAL NO(S).11160 OF 2018 (Arising from SLP(C) Nos.28148/2018)

J U D G M E N T KURIAN, J.

C.A. @ SLP(C) Nos.28137/2017

1. Application for substitution is allowed subject

to all just exceptions after condoning the delay and

setting  aside  abatement  in  filing  the  substitution

application.

2. Permission to special leave petition is granted.

3. Leave granted.

4. Learned  senior  counsel  appearing  for  the

appellants submits that for the trees covered by the

very same Notification dated 27.09.1985 under Section

4(1)  of  the  Land  Acquisition  Act,  1894,  the

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claimants/similarly situated persons have been awarded

compensation @ Rs.4,000/- per lemon tree, as per the

very same acquisition of 1985.

5. We permit the appellants to go back to the High

Court and seek modification of the impugned judgment.

6. Needless to say that in case similarly situated

persons covered by the very same notification have been

granted compensation @ Rs.4,000/- per lemon tree, the

petitioners  herein  may  not  be  discriminated  on  the

ground of delay. However, in the event of grant of

enhancement, they shall not be entitled for interest

for the period of delay.

7. The appeal is, accordingly, disposed of.

Civil Appeal(s) @ SLP(C) Nos. 28139-28144/2018,  SLP (C) No. 28146/2018 and SLP© No.28148/2018

1. Leave granted.

2. The issue raised in these appeals pertains

to the claim made by the appellants for enhancement of

compensation for pomegranate trees, which stood in the

land acquired for the purpose of Somashila/Telugu Ganga

Project.  The  notifications  in  these  cases  have  been

issued on different dates between 1990 to 1994. The

appellants have been granted compensation at the rate

of Rs.2000/- per Pomegranate Tree. We find from Civil

Appeal  Nos.11404-11405  of  2016  that  this  Court  has

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fixed  compensation  at  the  rate  of  Rs.3,000/-  per

pomegranate  tree,  as  against  Rs.2000/-  fixed  by  the

High Court, in respect of the acquisition for the same

project, for which notification was issued in the year

1994.  Having  regard  to  the  entire  facts  and

circumstances of the case, we are of the view that it

would  be  just,  reasonable  and  proper  to  fix  the

compensation at the rate of Rs.3000/- per Pomegranate

Tree. Therefore, these appeals are disposed of with the

following directions :-

(i) The  appellants  shall  be  entitled  to

compensation  at  the  rate  of  Rs.3000/-  (Rupees  Three

thousand) per Pomegranate Tree along with all statutory

benefits.

(ii) However,  they  shall  not  be  entitled  to

statutory  interest  for  the  period  of  delay  in

approaching this Court or the High Court.

(iii) The compensation to the claimants shall be

made within three months from today.

..................,J.        (KURIAN JOSEPH)

..................,J.    (DEEPAK GUPTA)

..................,J.    (HEMANT GUPTA)

 NEW DELHI   NOVEMBER 20, 2018

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ITEM NO.21+27             COURT NO.2               SECTION XII-A

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)  No(s).  28137/2018

(Arising out of impugned final judgment and order dated  06-09-2017 in COSR No. 46558/2004 passed by the High Court Of Judicature At  Hyderabad For The State Of Telangana And The State Of Andhra  Pradesh)

D. ESWARA NAIDU & ORS.                             Petitioner(s)

                               VERSUS

THE SPECIAL DEPUTY COLLECTOR (LAND ACQUISITION)    Respondent(s)

(IA-137661/2018-APPLICATION FOR SUBSTITUTION IA-137664/2018-CONDONATION OF DELAY IN FILING SUBSTITUTION  APPLICATION IA-137667/2018-PERMISSION TO FILE SLPs IA-137668/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH

SLP(C) No. 28139-28144/2018 (XII-A) (IA 145110/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED  JUDGMENT)

SLP(C) No. 28146/2018 (XII-A)

SLP(C) No. 28148/2018 (XII-A) (IA 146418/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED  JUDGMENT)

DIARY NO.42690/2018 (I.A. NO.164975/2018-condonation of Delay in filing) (IA No. 131336/2018 - VACATING STAY)

Date : 20-11-2018 These matters were called on for hearing today.

CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE DEEPAK GUPTA          HON'BLE MR. JUSTICE HEMANT GUPTA

For Petitioner(s) Mr. Thomas P. Joseph, Sr. Adv. Mr. V. Sridhar Reddy, Adv.

                   Mr. Abhijit Sengupta, AOR                   

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For Respondent(s) Ms. Prerna Singh, Adv.                     Mr. Guntur Prabhakar, AOR                                UPON hearing the counsel the Court made the following                              O R D E R

SLP (C)No(s).  28137/2018

Application for substitution is allowed subject

to all just exceptions after condoning the delay and

setting  aside  abatement  in  filing  the  substitution

application.

Permission to special leave petition is granted.

Delay condoned.

Leave granted.

The appeal is disposed of in terms of the signed

judgment.

Pending  application(s),  if  any,  shall  stand

disposed of.

SLP(C) Nos.28139-28144, 28146 & 28148/2018

Leave granted.

The  appeals  are  disposed  of  in  terms  of  the

signed judgment.

In view of the above, pending application(s), if

any, shall stand disposed of.

DIARY NO.42690/2018

List the matter on 27th November, 2018 to enable

the learned counsel appearing for the respondent to get

instructions.

(NEETU KHAJURIA) COURT MASTER

(RENU DIWAN) ASSISTANT REGISTRAR

(Signed judgment is placed on the file.)