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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2148 OF 2006

IRA BASU CHOWDHURY & ORS.                  Appellant(s)                                 VERSUS

CALCUTTA METROPOLITAN DEV.AUTH. & ORS.     Respondent(s) J U D G M E N T

KURIAN, J. The appellants are essentially aggrieved by the  

interference made by the High Court on the land value  fixed by the Reference Court on the ground that the  Requisitioning Authority was not put to notice while  the Reference Court fixed the land value.   

Mr.  Jaideep  Gupta,  learned  senior  counsel  appearing  for  the  appellants,  has  invited  our  attention  that  in  any  case,  the  Requisitioning  Authority may not have any difficulty in accepting  the  land  value  at  the  rate  of  Rs.  10,000/-  per  cottah, since the said value has been accepted by the  first respondent in LRA Case No. 363/93(v) in respect  of the adjoining land.  

In our opinion, this is certainly a matter for  the Reference Court to consider while disposing of  the  case  as  per  the  direction  issued  by  the  High  Court in the impugned Judgment.   

In order to avoid further delay, we direct the  parties  to  appear  before  the  Reference  Court  on  15.02.2016.  

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In  view  of  the  above,  this  civil  appeal  is  disposed of with a direction to the Reference Court  to dispose of the reference in accordance with law  within a period of two months from the date mentioned  above.  

There shall be no order as to costs.        

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

.......................J.               [ ROHINTON FALI NARIMAN]  New Delhi; January 20, 2016.