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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

                   CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.258 OF 2016           (Arising out of SLP(C)No.21406 of 2007)

  JAGDISH PRASAD VERMA (D) BY LRS. & ORS.   ... APPELLANT(S)  

               VS.

  STATE OF M.P. & ORS.  ... RESPONDENT(S)

     J U D G M E N T

ANIL R. DAVE, J.

1. Leave granted. 2. Heard the learned counsel. 3. Upon perusal of the record, we find that the amount  of compensation awarded to the respondents is Rs.20/- per  

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square feet, which has been further reduced by 1/3rd . 4. The afore-stated amount appears to be on much lesser  side as circle rate is much higher than the amount which  has been awarded. 5. Upon perusal of the record, we are of the view that  Rs.40/- per square feet would be reasonable amount which  should be awarded, without any deduction therefrom. 6. Needless to say that in addition to the afore-stated  amount, all statutory benefits would also be paid to the  land owners.  The amount shall be paid preferably within  four months from today. 7. The appeal is disposed of as allowed with no order as  

to costs.  Pending application, if any, stands disposed of.

..............J. [ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 5th January, 2016.

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