ANANDAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved with the Judgment dated February 10, 2022, made in A.S.No.566 of 2018 by a Co-ordinate Bench of this Court, the appellants and the first respondent - Union of India had preferred Civil Appeal Nos.3899 and 3900 of 2024 respectively before the Hon'ble Supreme Court of India. The Hon'ble Supreme Court of India vide its Order dated March 7, 2024 remanded the matter to this Court to redetermine the relevance of the Sale Deeds produced on record for the purpose of assessing the market value of the lands acquired from the appellants herein.

(2.) It is apposite to extract the relevant Paragraphs of the aforementioned Order dated March 7, 2024 viz., Paragraph Nos.7 to 11 hereunder:

(3.) Hence, this Court will now be considering the matter afresh.