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NON-REPORTABLE                  IN THE  SUPREME COURT OF INDIA

                    CIVIL  APPELLATE  JURISDICTION                                   CIVIL APPEAL NO. 373 OF 2016        (Arising out of S.L.P.(Civil) No.4185/2007)       

S.P. Krishnappa & Ors. ..    Appellant(s)

                    Versus

Secy., Deptt.of Revenue & Ors. ..    Respondent(s)  

 WITH  CIVIL APPEAL NO.374/2016 @ SLP(C) No.4186/2007

CIVIL APPEAL NO.375/2016 @ SLP(C) No.5060/2007

CIVIL APPEAL NO.376/2016 @ SLP(C) No.5061/2007

CIVIL APPEAL NO.377/2016 @ SLP(C) NO.5077/2007

CIVIL APPEAL NO.378/2016 @ SLP(C) No.5160/2007

CIVIL APPEAL NO.379/2016 @ SLP(C) No.31547/2008

                       J U D G M E N T

KURIAN J.   

Leave granted in all the matters. (2) Heard learned Counsel for the parties. (3) The  land  acquisition  has  always  been  causing  serious heart burn to the owners.  It is all the more so  when they realise after a few years that the value of  their land has skyrockated.  The land owners before this  Court  belong  to  this  category  and  they  have  been  litigating for quite long.  Thanks to the cooperation  extended  by  the  learned  counsel  appearing  for  the

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parties we feel to some extent atleast equities can be  worked out and that the disputes can be given quietus  once for all. Having thus extensively heard the learned  counsel for the parties, we are of the view that the  interest of justice would be served and complete justice  would also be done in case the following order is passed  in  these  cases.   The  appellants-land  owners  will  be  allotted a site of 4000 sq.ft free of cost in Marasandra  Malur Taluk per acre or part thereof not exceeding 50  cents.  The plots thus allotted shall be free from all  encumbrances.  We make it clear that in view of the  order which is passed by us there should not be any  further litigation between the parties with regard to  their  claims,  interest  or  possession  of  the  land  in  question. The registration charges shall be borne by the  allottees.   The  needful  will  be  done  within  three  months.  We make it clear that the benefit of this order  will not be available to the appellants in Civil Appeal  No.374/2016 @ SLP(C) NO.4186/2007, since the equity has  already been meted out by the release of certain extent  of land in their favour before the High Court.   (4) The appeals are disposed of with no order as to  costs. In Civil Appeal No.374/2016 @ SLP(C) No.4186 & Civil Appeal No.379/2016 @ SLP(C) No.31587/2008:

    Having regard to the orders passed by us in  Civil Appeal No.373/2016 @ SLP(C) no.4185/07 etc. we do

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not think that either in law or in equity the parties  are entitled to any relief in these appeals.  Therefore,  these appeals are dismissed.

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

                                         ...................J.                     [ROHINTON FALI NARIMAN]    NEW DELHI, JANUARY 19, 2016.