Nanak (D) through LRS. Vs. New Okhla Industrial Development Authority & ANR.
[Civil Appeal No(S). 10013 of 2018 @ Special Leave Petition (C) No. 165 of 2017]
[Civil Appeal No. 10014 of 2018 @ Special Leave Petition (C) No. 947 of 2017]
KURIAN, J.
1. Leave granted.
2. The appellants are here for enhancement of compensation in respect of the lands acquired for the purpose of industrial development of NOIDA. It is not in dispute that this Court has granted compensation at the rate of Rs. 297/- per sq. yard in respect of the land situated in the same village and covered by the same notification.
3. Therefore, it is only just and reasonable that the appellants are also granted the same compensation. Ordered accordingly.
4. The respondents are directed to deposit the amount of compensation at the rate of Rs. 297/- per sq. yard along with all statutory benefits within three months
5. In view of the above, the appeals are disposed of.
.......................J. [KURIAN JOSEPH]
.......................J. [SANJAY KISHAN KAUL]
New Delhi;
SEPTEMBER 26, 2018.
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