UNION OF INDIA Vs. SHER SINGH

JUDGEMENT

(1.) The present appeal is directed against a judgment dated 20.05.2005 passed by the Reference Court in respect of land situated in village Kakrola, covered under Award No. 1/1993-94, pursuant to the notification issued under Section 4 of the Land Acquisition Act, on 06.06.1991.

(2.) Counsels for the parties state that the present appeal is covered by a common judgment delivered by the Division Bench on 23.10.2008, in a batch of matters pertaining to village Kakrola, lead matter being Ved Prakash & Ors. v. Union of India & Ors. registered as LAA No. 673/2008. Para 35 of the aforesaid judgment is reproduced herein below for ready reference :

(3.) Guided by the aforesaid judgment dated 23.10.2008, passed in the case of Ved Prakash , the present appeal is allowed by reducing the compensation payable to the respondents herein from Rs. 1,25,000/- to Rs. 1,20,500/- per Bigha, with proportionate costs. The respondents shall also be entitled to all other statutory benefits as awarded by the learned ADJ.