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

CIVIL APPEAL  NO.  1255-1256 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOS. 15487-15488 OF 2017]

SHIVANGOUDA NINGANAGOUDA KERI  SINCE DECEASED BY HIS LRS. Appellant(s)

                               VERSUS THE SPECIAL LAND ACQUISITION OFFICER,  UKP, BILAGI DISTRICT BAGALKOT Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The appellants are before this Court seeking land value  to  the  tune  of  Rs.  6.5  Lakhs  per  acre,  as granted by this Court in Civil Appeal No. 11359 of 2016 titled as “Ravindra and Anr. Vs. The Special Land  Acquisition  Officer,  UKP,  Bagalkot”  and  other connected matters, by Judgment dated 28.11.2016.

3. Mr. V. N. Raghupathy, learned counsel appearing for  the  respondent,  on  instruction,  fairly  submits that  the  appellants  are  also  similarly  situated persons.  Therefore, these appeals are disposed of as follows :- i)  The appellants shall be entitled to have the land value refixed at Rs. 6.5 Lakhs per acre.

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ii)   The  appellants  shall  not  be  entitled  to  any statutory interest for the period of delay, either before the High Court or before this Court.

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; JANUARY 29, 2018.

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ITEM NO.2               COURT NO.4               SECTION IV-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) Nos. 15487-15488 OF 2017 SHIVANGOUDA NINGANAGOUDA KERI  SINCE DECEASED BY HIS LRS. Appellant(s)                                 VERSUS SPECIAL LAND ACQUISITION OFFICER, UKP,  BILAGI DISTRICT BAGALKOT Respondent(s) Date : 29-01-2018 These appeals were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Ashwin Kumar D.S., Adv.                       Ms. Surbhi Mehta, AOR                     For Respondent(s)   Mr. V. N. Raghupathy, AOR                     

   UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  civil  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)