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Judgment
6 paragraphs · 92 wordsKurian Joseph, J
1.
Leave granted.
2.
The appellants are before this Court seeking enhancement of compensation in respect of their acquired land.
3.
We find that connected matters arising out of the common judgment have been remitted to the High Court. Accordingly, these appeals are disposed of remitting the matters to the High Court, to be taken up along with Civil Appeal No.20050/2017 and batch, as per order of this Court dated 28.11.2017.
4.
Pending applications, if any, shall stand disposed of.
5.
There shall be no orders as to costs.