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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10693 OF 2017

[@ SPECIAL LEAVE PETITION (C) No. 34560 of 2016 ] NAGPUR HOUSING AND AREA DEVELOPMENT  BOARD            Appellant(s)

                               VERSUS HARIVITTHAL TIMAJI GHUGUSKAR                  Respondent(s)

CIVIL APPEAL NO. 10694 OF 2017 [@ SPECIAL LEAVE PETITION (C) No. 856 OF 2017 ]

J U D G M E N T KURIAN, J. 1. Leave granted. 2. There  is  a  dispute  as  to  what  rate  the respondents,  who  apparently  are  in  possession  of certain  excess  land  than  what  is  granted  by  the appellant-Board, should pay for the excess land. 3. Heard Mr. Gaurab Banerji, learned senior counsel appearing  for  the  Board,  the  learned  counsel appearing for the respondents as well as the learned Amicus Curiae.  We are of the view that having regard to the entire background of the case, the interests of  justice  will  be  served  if  the  respondents  are directed to pay the land value at the reckoning rate of  1998-1999  fixed  by  the  State  Government,  along with simple interest at the rate of 6% from the date of allotment.   Ordered accordingly.

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4. In view of the above, the appeals are disposed of.

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

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; August 21, 2017.

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ITEM NO.16               COURT NO.5               SECTION XVII                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).  34560/2016 (Arising out of impugned final judgment and order dated  04-08-2016 in  RP  No.  2006/2016  passed  by  the  National  Consumers  Disputes Reddressal Commission, New Delhi) NAGPUR HOUSING AND AREA DEVELOPMENT BOARD          Petitioner(s)                                 VERSUS HARIVITTHAL TIMAJI GHUGUSKAR                       Respondent(s) (STAY APPLICATION)  WITH SLP(C) No. 856/2017 (XVII) Date : 21-08-2017 ThsE petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s)  Mr. Gaurab Banerji, Sr. Adv.  

Mr. Chirag M. Shroff, AOR  Ms. Neha Sangwan, Adv.  

                   Amicus Curiae  Mr. Hrishikesh Chitaley, Adv.  For Respondent(s)  Mr. Shiv Ram Bhardwaj, Adv.  

Mr. Nitin Bhardwaj, AOR  Mr. Shashank K., Adv.   Mr. Baij Nath Patel, Adv.  

                    Respondent-in-person                      

UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment. Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)