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REPORTABLE            IN THE SUPREME COURT OF INDIA               CIVIL APPELLATE JURISDICTION

        CIVIL APPEAL NO.10831 OF 2016           [ARISING OUT OF SLP (CIVIL) NO.22231 OF 2015)

ASHOK KUMAR & ORS.     .…APPELLANTS VERSUS

UNION OF INDIA & ANR.                    ....RESPONDENTS

WITH

CIVIL APPEAL NO.10832 OF 2016 @ SLP(C) NO.22232/2015 CIVIL APPEAL NO.10833 OF 2016 @ SLP(C) NO.22233/2015 CIVIL APPEAL NO.10834 OF 2016 @ SLP(C) NO.22238/2015 CIVIL APPEAL NO.10835 OF 2016 @ SLP(C) NO.22239/2015 CIVIL APPEAL NO.10836 OF 2016 @ SLP(C) NO.30715/2015 CIVIL APPEAL NO.10838 OF 2016 @ SLP(C) NO.32064/2015 CIVIL APPEAL NO.10839 OF 2016 @ SLP(C) NO.32065/2015 CIVIL APPEAL NO.10840 OF 2016 @ SLP(C) NO.32066/2015 CIVIL APPEAL NO.10843 OF 2016 @ SLP(C) NO.32059/2015 CIVIL APPEAL NO.10844 OF 2016 @ SLP(C) NO.30714/2015 CIVIL APPEAL NO.10845 OF 2016 @ SLP(C) NO.23491/2015 CIVIL APPEAL NO.10846 OF 2016 @ SLP(C) NO.22229/2015 CIVIL APPEAL NO.10847 OF 2016 @ SLP(C) NO.31571/2015 CIVIL APPEAL NO.10848 OF 2016 @ SLP(C) NO.27290/2015 CIVIL APPEAL NO.10849 OF 2016 @ SLP(C) NO.29681/2015 CIVIL APPEAL NO.10850 OF 2016 @ SLP(C) NO.12343/2015

J U D G M E N T  

AMITAVA ROY, J.

Heard Mr.  Arvind Kumar Sharma,  learned counsel  for

the appellants and Mr. R. Balasubramaniam, Mr. Vishnu B.

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Saharya,  Ms.  Rachna  Srivastava,  Ms.  Shashi  Kiran,  Mr.

Ashwani Kumar, Mr. Govind Goel and Ms. Garima Prashad,

learned counsel for the respondents.

(A) C.A. No. 10838 of 2016 @  SLP (C) No.32064 of 2015,  C.A.  No.  10839  of  2016  @  SLP  (C) No.32065 of  2015,  C.A.  No.  10840 of  2016 @ SLP (C) No.32066 of 2015 and C.A. No. 10843 of 2016 @ SLP (C) No.32059 of 2015

(2) It is submitted at the Bar, that the verdict rendered by

this Court in Civil Appeal No.1726 of 2015 (dated 18.03.2015)

– Suresh Prasad @ Hari Kishan & Ors. Vs. Union of India

& Anr., deciding  the  same  along  with  a  batch  of  appeals

would adequately answer the issues raised herein, as the all

relevant facets i.e. location of the land in village Masoodabad,

notifications for acquisition under the Land Acquisition Act,

1894 (for short, the 'Act') as well as the quantification of the

compensation  awarded  by  the  Land  Acquisition  Officer,

Reference Court and the High Court are same. In this view of

the  matter  further  dilation of  individual  facts  is  considered

inessential.

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(3) On a consideration of the explanation offered, the delay

involved in preferring the appeals, in the singular facts and

circumstances,  is  hereby  condoned.  The  amount  of

compensation  as  granted  by  this  Court  in  Suresh Prasad

(supra) is also awarded to the appellants i.e. Rs.24 lacs per

acre. Needless to say, the appellants would be entitled to all

statutory benefits under the Act including interest as payable

in terms of the above decision.

(B) C.A. No. 10831 of 2016  @ SLP(C) No.22231/2015,      C.A. NO.10832 OF 2016 @ SLP(C) No.22232/2015,      C.A. NO.10833 OF 2016 @ SLP(C) No.22233/2015,      C.A. NO.10834 OF 2016 @ SLP(C) No.22238/2015,      C.A. NO.10835 OF 2016 @ SLP(C) No.22239/2015,      C.A. NO.10836 OF 2016 @ SLP(C) No.30715/2015,      C.A. NO.10844 OF 2016 @ SLP(C) No.30714/2015,      C.A. NO.10845 OF 2016 @ SLP(C) No.23491/2015,      C.A. NO.10846 OF 2016 @ SLP(C) No.22229/2015 and      C.A. NO.10847 OF 2016 @ SLP(C) No.31571/2015.

(4) It is submitted at the Bar that the ruling by this Court in

Civil  Appeal Nos.10982-11033 of 2014 (dated 11.12.2014) –

Charan  Singh  & Ors.  Etc.  Vs.  Union  of  India  & Anr.,

deciding  the  same  along  with  a  batch  of  appeals  would

adequately  address  the  issues  raised  herein,  as  the  all

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relevant  facets  i.e.  location  of  the  land  in  village  Bamnoli,

notifications  for  acquisition  under  the  Act  as  well  as  the

quantification  of  the  compensation  awarded  by  the  Land

Acquisition Officer, Reference Court and the High Court are

same. In this view of the matter further dilation of individual

facts is considered inessential.

(5) On a consideration of the explanation offered, the delay

involved in preferring the appeals, in the singular facts and

circumstances,  is  hereby  condoned.  The  amount  of

compensation  as  granted  by  this  Court  in  Charan  Singh

(supra) is also awarded to the appellants i.e. Rs.25 lacs per

acre for land in Block 'A' and Rs.22 lacs per acre for land in

Block 'B'. Needless to say, the appellants would be entitled all

statutory benefits under the Act including interest as payable

in terms of the above decision.

(C) C.A.  NO.10848  OF  2016  @  SLP(C) No.27290/2015,  C.A.  NO.10849  OF  2016  @ SLP(C)  No.29681/2015 and  C.A.  NO.10850 OF 2016 @ SLP(C) No.12343/2015.

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(6) It is submitted at the Bar that the decision rendered by

this  Court  in  Civil  Appeal  No.  2091  of  2014  (dated

13.02.2014) – Impulse India Pvt. Ltd. Vs. Union of India &

Anr., deciding the same along with a batch of other appeals

would adequately cover the issues raised herein,  as the all

relevant  facets  i.e.  location of  the  land in village Bijwasan,

Pochanpur and Bharthal,  notifications for acquisition under

the   Act  as  well  as  the  quantification of  the  compensation

awarded by the Land Acquisition Officer, Reference Court and

the High Court are same. In this view of the matter further

dilation of individual facts is considered inessential.

(7) On a consideration of the explanation offered, the delay

involved in preferring the appeals, in the singular facts and

circumstances,  is  hereby  condoned.  The  amount  of

compensation as granted by this Court in Impulse India Pvt.

Ltd.  (supra) is also awarded to the appellants i.e. Rs.21 lacs

per acre for land in Block 'A' and Rs.19 lacs per acre for land

in Block 'B'. Needless to say, the appellants would be entitled

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all  statutory  benefits  under  the  Act  including  interest  as

payable in terms of the above decision.  

(8) The appeals had been analogously heard and have thus

been disposed of in the above terms. Costs easy.      

                                                .............................................J.

  (DIPAK MISRA)

             ….........................................J.     (AMITAVA ROY)

NEW DELHI; NOVEMBER 29, 2016.

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