LAC AND ORS. Vs. SUBASH AND ORS.

JUDGEMENT

(1.) THE judgment in these appeals was reserved on 30.3.2010. Clarification of a part of the record was required, therefore, these appeals are listed again for further consideration.

(2.) THESE appeals relate to the land acquired by the State for setting up a Sewerage Plant in Solan Town, arising out of the same notification issued by the State Government, the learned reference Court has awarded a sum of Rs. 812/ - per square meter for the land. In R.F.A. No. 8 of 2007, titled: L.A.C. and Ors. v. Smt. Rattani and Anr. and other connected appeals, I upheld the award made by the learned reference Court. In these circumstances, all these appeals are dismissed. It is directed that they shall be abide by the judgment passed in RFA No. 8 of 2007 decided by this Court.

(3.) THIS submission cannot be accepted as I do not find any pleading as the foundation or evidence which has been brought on the record. In C.R. Nagaraja Shetty (2) v. Special Land Acquisition Officer and Estate Officer and Anr., (2009) 11 SCC 75, the Supreme Court holds: