SUSHILA DEVI Vs. COLLECTOR LAC & OTHERS

JUDGEMENT

(1.) Learned counsel for the appellant states that this appeal is squarely covered by judgment rendered by the Coordinate Bench of this Court in RFA No. 282 of 2010 titled Suresh Kumar and others v. Collector Land Acquisition, NHPC and another, along with connected appeals, decided on 22.10.2016 , arisen from the same notification under section 4 of the Land Acquisition Act issued for the one and same purpose.

(2.) Learned counsel for the appellant submits that at the time of admission, present appeal was ordered to be listed along with RFA 361 of 2010 and the said appeal also stands disposed of vide judgment dated 12.5.2017 passed in RFA No. 309 of 2010 titled Gian Chand (deceased) through LRs. Smt. Gulabi Devi and others v. Collector Land Acquisition , NHPC passed by the Coordinate Bench of this Court in terms of judgment in RFA No. 282 of 2010 titled Suresh Kumar and others v. Collector Land Acquisition, NHPC and others ,. He further submits that present appeal like RFAs No. 309 and 361 of 2010 is also squarely covered by judgment in Suresh Kumar's case (supra) which is not disputed by counsel for respondents.

(3.) It is admitted that with respect to acquisition proceedings arising out of the same notification under section 4 of the Land Acquisition Act for the same purpose, in fact similar award passed by the Reference Court, Coordinate Bench of this Court in RFA No. 282 of 2010 titled as Suresh Kumar and others v. Collector Land Acquisition , NHPC along with connected matter, has decided the appeals, enhancing the amount of compensation, so determined by the Reference Court, from Rs. 1,67,772/- per bigha to Rs. 3,56,000/- per bigha. As such, present appeal being a covered matter is also disposed of in terms thereof and decision rendered in Suresh Kumar's case (supra) shall be binding and applicable qua instant parties.