PRAVAKAR DEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Bose, learned advocate appears on behalf of appellants and submits, the appeal is covered by order dtd. 11/3/2022 passed by this Bench in ARBA no.2 of 2019 (Gadadhar Pal v. Union of India and others).

(2.) 4. 1. Mr. Bose, learned advocate appears on behalf of appellants and submits, the appeal is covered by order dtd. 11/3/2022 passed by this Bench in ARBA no.2 of 2019 (Gadadhar Pal v. Union of India and others).

(3.) Perused impugned judgment dtd. 16/11/2013. It appears, appellants had produced evidence of similar pala kissam of land sold at Rs.14,00,000.00 per acre on registered sale deed no.1657 dtd. 22/5/2001 but the Court below, inspite of referring to the document said, there is no evidence.