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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 11774-11787 OF 2016 [@ SPECIAL LEAVE PETITION (C) NOS. 24738-24751 OF 2016 ] RAM SWAROOP AND ORS. ETC. ETC.               Appellant(s)

                               VERSUS STATE OF U.P. AND ORS.                       Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.   2. Heard the learned counsel on both sides.   3. At paragraph 105 of the impugned Judgment, the High Court has rendered the following findings :-

"......as a matter of fact, question of  awarding  compensation,  in  respect of  land  acquired  under  same acquisition notifications, which were subject matter of several other LARs and  came  to  be  decided  by  another Court determining market value of Rs. 65/-  per  sq.  yard,  has  attained finality  after  dismissal  of  those appeals  by  this  Court  as  well  as Supreme Court......"

4. In view of such categorical finding, we do not find any justification for the High Court to remand the  matter  to  the  Reference  Court  for  fresh consideration.  Accordingly, the appeals are allowed.

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The market value is fixed at Rs. 65/- per sq. yard. Beside the market value, the appellants shall also be entitled to all the statutory benefits.    

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; December 05, 2016.