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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 10013 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 165 OF 2017]

NANAK (DECEASED) THROUGH LRS  Appellant (s)

                               VERSUS

NEW OKHLA INDUSTRIAL DEVELOPMENT  AUTHORITY & ANR.    Respondent(s)

with

CIVIL APPEAL NO. 10014 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 947 OF 2017]  

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The  appellants  are  here  for  enhancement  of

compensation in respect of the lands acquired for the

purpose of industrial development of NOIDA.  It is

not  in  dispute  that  this  Court  has  granted

compensation at the rate of Rs. 297/- per sq. yard in

respect of the land situated in the same village and

covered by the same notification.

3. Therefore, it is only just and reasonable that

the  appellants  are  also  granted  the  same

compensation.  Ordered accordingly.

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4. The  respondents  are  directed  to  deposit  the

amount of compensation at the rate of Rs. 297/- per

sq.  yard  along  with  all  statutory  benefits  within

three months

5. In view of the above, the appeals are disposed

of.

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

.......................J.               [ SANJAY KISHAN KAUL ]  

New Delhi; SEPTEMBER 26, 2018.