PARBHATI Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) The present appeal is directed against a judgment dated 8.12.2006 passed by the Reference Court in respect of the land situated in village Kakrola, covered under Award No. 1/1993-94, made pursuant to the notification issued under Section 4 of the Land Acquisition Act, on 06.06.1991.

(2.) Counsel for the appellant states 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 and Ors. v. Union of India and Ors. registered as LAA No. 673/2008.

(3.) Counsel for the respondent/Union of India states on instructions from his client that a batch of Special Leave Petitions preferred by the Union of India against the aforesaid judgment dated 23.10.2008, have been dismissed by the Supreme Court vide an order dated 09.11.2009, copy whereof is handed over by him in Court and taken on the record.