RAJENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal is directed against a judgment dated 31.01.2006 passed by the Reference Court in respect of land situated in village Tikri Kalan, covered under Award No.2/1997-98, pursuant to the notification issued under Section 4 of the Land Acquisition Act, on 24.07.1995.

(2.) Counsel for the appellants states that the present appeal is covered by a common judgment delivered by the Division Bench on 19.12.2008, in a batch of matters pertaining to village Tikri Kalan, lead matter being Pratap Singh (deceased) through LRs vs. Union of India & Ors.' registered as LA.APP. No. 193/2006. Counsel for the respondent/Union of India also concedes the aforesaid position and states that the aforesaid judgment in the case of Pratap Singh (supra) has attained finality in view of the fact that the Special Leave Petition preferred by the respondent/Union of India as also by the landowners, registered as SLP(Civil) No. 573-628/2010 begin_of_the_skype_highlighting 573-628/2010 end_of_the_skype_highlighting has been dismissed by the Supreme Court vide order dated 05.01.2010.

(3.) Guided by the judgment in the case of Pratap Singh (supra), it is held that the market value for the land falling in category 'A' shall be maintained at Rs.2,15,160.00 per bigha and for category 'B' land at Rs.1,73,500.00. In addition to the market value, statutory benefits as granted to the appellant in the case of Pratap Singh (supra) shall also be granted to the appellants herein. However, it is clarified that the appellants shall not be entitled to claim interest on the enhanced compensation for the period of delay of 1361 days in preferring the appeal and costs in the appeal, in terms of the orders passed today in CM 1945/2010 preferred by the appellants for condonation of delay in filing the appeal.