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Judgment
15 paragraphs · 202 wordsKURIAN, J.
1) Leave granted.
2) We find that the connected matter has been disposed of by another Bench of this Court vide order dated 06.07.2017. The order reads as
follows:-
“Delay condoned.
Leave granted.
This appeal is filed seeking enhancement of compensation in respect of the land acquired vide Notification dated 27.01.2003 issued under Section 4 of
the Land Acquisition Act (‘the Act’) followed by declaration dated 23.01.2004 under Section 6 of the Act.  On reference, the learned District
Judge assessed the market value of the acquired land at Rs.20,00,000/- per acre, which is maintained by the High Court while refusing to give any
further enhancement. The other batch of appeals, with main case being Civil Appeal No. 4555 of 2011, arising out of the same Notification, had
come before this Court, and were decided vide judgment dated 11.12.2014 whereby the compensation was enhanced by Rs.1,00,000/- per acre,
inclusive of all statutory benefits.
Therefore, we allow this appeal in the terms of the above said decision.â€
3) This appeal also stands disposed of in terms of the above appeal, however denying the statutory benefits for the entire period covered by the delay
before this Court and before the High Court.