SHIVANGOUDA NINGANAGOUDA KERI SINCE DECEASED BY HIS LRS. Vs SPECIAL LAND ACQUISITION OFFICER, UKP, BILAGI DISTRICT BAGALKOT
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-001255-001256 / 2018
Diary number: 8074 / 2017
Advocates: SURBHI MEHTA Vs
V. N. RAGHUPATHY
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1255-1256 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOS. 15487-15488 OF 2017]
SHIVANGOUDA NINGANAGOUDA KERI SINCE DECEASED BY HIS LRS. Appellant(s)
VERSUS THE SPECIAL LAND ACQUISITION OFFICER, UKP, BILAGI DISTRICT BAGALKOT Respondent(s)
J U D G M E N T
KURIAN, J. 1. Leave granted.
2. The appellants are before this Court seeking land value to the tune of Rs. 6.5 Lakhs per acre, as granted by this Court in Civil Appeal No. 11359 of 2016 titled as “Ravindra and Anr. Vs. The Special Land Acquisition Officer, UKP, Bagalkot” and other connected matters, by Judgment dated 28.11.2016.
3. Mr. V. N. Raghupathy, learned counsel appearing for the respondent, on instruction, fairly submits that the appellants are also similarly situated persons. Therefore, these appeals are disposed of as follows :- i) The appellants shall be entitled to have the land value refixed at Rs. 6.5 Lakhs per acre.
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ii) The appellants shall not be entitled to any statutory interest for the period of delay, either before the High Court or before this Court.
No costs. .......................J.
[ KURIAN JOSEPH ]
.......................J. [ MOHAN M. SHANTANAGOUDAR ]
New Delhi; JANUARY 29, 2018.
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ITEM NO.2 COURT NO.4 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) Nos. 15487-15488 OF 2017 SHIVANGOUDA NINGANAGOUDA KERI SINCE DECEASED BY HIS LRS. Appellant(s) VERSUS SPECIAL LAND ACQUISITION OFFICER, UKP, BILAGI DISTRICT BAGALKOT Respondent(s) Date : 29-01-2018 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Ashwin Kumar D.S., Adv. Ms. Surbhi Mehta, AOR For Respondent(s) Mr. V. N. Raghupathy, AOR
UPON hearing the counsel the Court made the following O R D E R
Leave granted. The civil 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)