NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are here for enhancement of compensation in respect of the landsacquired for the purpose of industrial development of NOIDA. It is not in dispute that thisCourt has granted compensation at the rate of Rs.297.00 per sq. yard in respect of the landsituated 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 samecompensation. Ordered accordingly.