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

CIVIL APPEAL NOS. 6305-6306 OF 2011 SHOBHA SINGH                                 Appellant(s)

                               VERSUS NATIONAL THERMAL POWER CORP.& ANR.           Respondent(s)

J U D G M E N T KURIAN, J. 1. The  appellant  is  aggrieved  by  the  land  value  fixed  by  the  Collector  in  respect  of  the  land  acquired  from  her  for  the  first  respondent.   The  Collector fixed the land value at the rate of Rs. 242  per decimal.   2. In reference, the Reference Court fixed the land  value at the rate of Rs. 6,000 per decimal.   3. The  High  Court,  in  appeal,  found  that  the  fixation by the Reference Court was wholly erroneous  and thus, set aside the award passed by the Reference  Court  fixing  the  value  at  the  rate  of  6000  per  decimal.   4. Aggrieved by the order passed by the High Court,  the appellant is before this Court. 5. On  behalf  of  the  respondents,  an  additional  counter  affidavit  dated  10.02.2016  was  given  in  Court, bringing to the notice of the Court that in  the case of several other persons, whose lands have

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been acquired for the first respondent, the parties  have settled the matter by fixing the land value at  the rate of Rs. 480 per decimal.  According to the  learned counsel for the appellant, there have been  other settlements as well granting higher land value. 6. We  dispose  of  this  appeal,  in  the  above  circumtances, with the following directions :- i) The appellant shall be entitled to have his land  value fixed at the rate of Rs. 480 per decimal along  with all statutory benefits.  ii) In case the appellant shows, within a period of  one month from today, the first respondent that in  the case of others who are similarly situated in the  vicinity of the appellant, the first respondent has  agreed for higher rates, such higher rates shall be  granted  to  the  appellant  as  well  along  with  all  statutory benefits.  In any case, the needful shall  be done and the amounts due to the appellant shall be  paid to her within three months from today.   7. In  view  of  the  above,  the  civil  appeals  are  disposed of with no order as to costs.             

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

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; February 17, 2016.