V.RAMAKRISHNA RAO Vs SINGARENI COLLIERIES COMPANY LTD.
Bench: G.S. SINGHVI,ASOK KUMAR GANGULY
Case number: C.A. No.-007655-007655 / 2004
Diary number: 18329 / 2001
Advocates: Vs
P. PARMESWARAN
V. RAMAKRISHNA RAO v.
SINGARENI COLLIERIES COMPANY LTD. & ANR. I.A. No. 2
IN (Civil Appeal No. 7655 of 2004)
APRIL 21, 2011 [G.S. Singhvi and Asok Kumar Ganguly, JJ.]
[2011] 5 SCR 557
The following order of the Court was delivered
O R D E R
This is an application for correction of typographical errors in paragraphs
3, 12 and 13 of judgment dated October 5, 2011 vide which this Court
allowed the appeal preferred by the appellant-applicant, reversed the
judgment of the Division Bench of the Andhra Pradesh High Court and held
that the application filed by the appellant under Section 28A(3) of the Land
Acquisition Act, 1894 is maintainable.
We have heard learned counsel for the applicant and the respondents
who agree that the typographical errors in paragraphs 3, 12 and 13 of
judgment dated October 5, 2010 may be corrected. In view of the above we
direct that:
i) The last 4 lines of paragraph 3 shall stand substituted with the following:
“The Reference Court reconsidered the matter and passed order dated
17.7.2000, whereby it fixed market value of the acquired land at
Rs.30,000/- per acre and also granted compensation at the rate of
Rs.15,000/- towards subsoil mineral rights apart from 30% solatium on
enhanced compensation with 12% interest on additional market value
from the date of notification to the date of award and 9% interest per
annum from the date of taking possession for a period of one year and
thereafter 15% per annum till realisation of the enhanced compensation.
The appeals filed by the parties against the fresh determination of market
value by the Reference Court are pending before the High Court.”
ii) The last 7 lines of paragraph 12 of judgment dated October 5, 2010
shall stand substituted with the following:
“If the High Court dismisses both the appeals, then too the appellant will
be entitled to compensation at the rate of Rs.30,000/- per acre for the
acquired land and compensation at the rate of Rs.15,000/- per acre
towards subsoil mineral rights with other benefits. If, on the other hand,
the amount of compensation payable in terms of order dated 17.7.2000
passed by the Reference Court is reduced by the High Court then the
amount payable to the appellant will have to adjusted accordingly.”
iii) In paragraph 13, the number of Appeal Suit shall be substituted and
shall always be deemed to have been substituted as 1634 instead of 1643.
I.A. is allowed in the manner indicated above.