Krishi Utpadan Mandi Samiti Vs Mohammed Ibrahim and Another, Saidullah alias Saidul and Others, Smt. Rashida Begum and Another and Rayazul Haque and Another

Krishi Utpadan Mandi Samiti vs Mohammed Ibrahim and Another, Saidullah alias Saidul and Others, Smt. Rashida Begum and Another and Rayazul Haque and Another

Supreme Court Of India · Decided on 7 January 2004 · Citation: AIR 2004 SC 1850 : (2004) 2 AWC 1829 Supp : (2004) 1 SCALE 335 : (2004) 2 SCC 286

HON’BLE JUDGES

S. N. Variava, J · H. K. Sema, J

RESULT

Allowed

CASE NUMBER

Civil Appeal No''s. 7459, 7462, 7464 and 7465 of 1997

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 162 words

S.N. Variava, J. 1. In respect of acquisition by the same notification we have today passed a Judgment in Civil Appeal No. 7463 of 1997 wherein we have fixed market value at Rs. 24.64 per sq. yard. In these cases the respondents have led no evidence of any sale instances of comparable lands. They have relied upon the order passed by the Stamp Officer in case of the respondent in Civil Appeal No. 7463 of 1997 and the valuation fixed by the District Magistrate, Badaun in respect of lands in this area. As has been set out in detail in the Judgment in Civil Appeal No. 7463 of 1997 valuation cannot be fixed on these basis. Though the respondents have led no evidence as the acquisition is under the same notification, to maintain uniformity, we award the same value as in Civil Appeal No. 7463 of 1997.

The Appeals stand disposed of accordingly. There will be no order as to costs.