UNION OF INDIA Vs. PRATAP SINGH

JUDGEMENT

(1.) The present appeal is directed against a judgment dated 23.5.2005 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 6.6.1991.

(2.) Counsel 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 and Ors. v. Union of India and Ors., registered as LAA No. 673/2008. Para 35 of the aforesaid judgment is reproduced hereinbelow for ready reference:

(3.) Guided by the aforesaid judgment dated 23.10.2008, passed in the case of Ved Prakash (supra), 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.