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                                                  NON-REPORTABLE   

               IN THE SUPREME COURT OF INDIA                  CIVIL APPELLATE JURISDICTION

        CIVIL APPEAL NOS.8632-8634 OF 2010

   LAL BABU DAS & ORS.                ... APPELLANT(S)

               VS.

   OIL INDIA LTD. & ANR.                   ... RESPONDENT(S)

    J U D G M E N T

ANIL R. DAVE, J. 1. Heard the learned counsel. 2. Upon perusal of the record and the sale instances, we  find that the valuation arrived at by the Reference Court  was more just and therefore, we set aside the impugned  judgment delivered by the High Court and restore the order  passed by the Reference Court under Section 18 of the Land  Acquisition Act, 1984. 3. The  appeals  stand  disposed  of  as  allowed  with  no  order as to costs.  Pending applications, if any, stand  disposed of.         

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

.................J. [SHIVA KIRTI SINGH]

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

New Delhi; 14th January, 2016.