(NANAK (DECEASED) THROUGH LRS) BHOOLEY RAM SHARMA Vs NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010013-010013 / 2018
Diary number: 39177 / 2016
Advocates: K. S. RANA Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10013 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 165 OF 2017]
NANAK (DECEASED) THROUGH LRS Appellant (s)
VERSUS
NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY & ANR. Respondent(s)
with
CIVIL APPEAL NO. 10014 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 947 OF 2017]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants are here for enhancement of
compensation in respect of the lands acquired for the
purpose of industrial development of NOIDA. It is
not in dispute that this Court has granted
compensation at the rate of Rs. 297/- per sq. yard in
respect of the land situated in the same village and
covered by the same notification.
3. Therefore, it is only just and reasonable that
the appellants are also granted the same
compensation. Ordered accordingly.
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4. The respondents are directed to deposit the
amount of compensation at the rate of Rs. 297/- per
sq. yard along with all statutory benefits within
three months
5. In view of the above, the appeals are disposed
of.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; SEPTEMBER 26, 2018.