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

CIVIL APPEAL NO.11359 OF 2016 [ARISING FROM SPECIAL LEAVE PETITION (C) NO.7971/2016]

RAVINDRA AND ANR. APPELLANT(S)                                 VERSUS

THE SPECIAL LAND ACQUISITION OFFICER, UKP,  BAGALKOT RESPONDENT(S)

WITH C.A. NO.11361/2016 @ SLP(C) NO.8085/2016 C.A. NO.11363/2016 @ SLP(C) NO.8035/2016 C.A. NO.11364/2016 @ SLP(C) NO.8087/2016 C.A. NO..11365/2016 @ SLP(C) NO.8089/2016 C.A. NO.11372/2016 @ SLP(C) NO.8065/2016 C.A. NO.11373/2016 @ SLP(C) NO.16674/2016 C.A. NO.11374/2016 @ SLP(C) NO.16675/2016 C.A. NO.11360/2016 @ SLP(C) NO.16673/2016 C.A. NO.11362/2016 @ SLP(C) NO.25519/2016

C.A. NOS.11366-11371/2016 @ SLP(C) Nos.35130-35135/2016  @ CC NOS.22918-22923/2016 C.A. NO.11375/2016 @ SLP(C) Nos.35136/2016 @ CC NO.22928/2016 C.A. NO.11376/2016 @ SLP(C) Nos.35138/2016 @ CC NO.22929/2016 C.A. NO.11378/2016 @ SLP(C) Nos.35140/2016 @ CC NO.22930/2016 C.A. NO.11377/2016 @ SLP(C) Nos.35139/2016 @ CC NO.22931/2016

J U D G M E N T KURIAN, J.

1. C.C. Nos.22918-22923, 22928, 22929, 22930 & 22931

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of 2016 are taken on Board. 2. Delay condoned. 3. Leave granted. 4. Heard the learned senior counsel appearing for the appellants and learned counsel appearing for the State. 5. The  appellants  are  aggrieved  since  they  are denied compensation at the rate of Rs.6,50,000/- per acre which has been granted in respect of the same acquisition  and in  respect of  the property  in the same village of Mudhol Village and Taluk, Bagalkot District  of  Karnataka  and  acquired  for  the  same purpose.  It is seen that the High Court had, as a matter of fact, allowed certain  appeals and granted compensation at the rate of Rs.6,50,000/- per acre, as  per  judgment  dated  12.12.2012  passed  in  M.F.A. No.21191 of 2010 and other connected matters.  That judgment  has  become  final.  Though  the  appellants filed review before the High Court on this ground, the same was turned down holding that it was not a ground for review. 6-7. Since  the  compensation  at  the  rate  of Rs.6,50,000/- has been granted in respect of the same acquisition and covered by the same notification and coming under the same village, we see no reason to deny the said benefit to the appellant.   8. Therefore,  these  appeals  are  allowed.   The appellants shall be entitled to compensation at the rate  of  Rs.6,50,000/-  per  acre  along  with  the statutory benefits. 9. The impugned judgment of the High Court and the order  in  review  will  stand  modified  to  the  above extent.

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10. Pending applications, if any, stand disposed of. 11. No costs.

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

.......................J.               [ ROHINTON FALI NARIMAN ]  NEW DELHI; NOVEMBER 28, 2016.

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