BUTTA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this order, we propose to dispose of Letters Patent Appeals Nos. 224, 225, 242, 243, 424, 426 to 444, 460 to 476 and 1838 all of 1989 and 1224 to 1242, 1262 to 1264, 1291, 1316, 1348, 1349, 1370, 1431 to 1448 all of 1988 as well.

(2.) The claimants as well as the Union of India have preferred appeals against he decision of learned Single Judge, dated August 9, 1988. The learned Single Judge relying on Zora Singh v. Union of India and another, 1988 1 RRR 43and accepting it to be relating to similar land has determined the market value of the land in the following manner :

(3.) Benefits of Sections 23(1), 23(2) and 28 of the Act as these stand after amendment were also granted.