1. Permission to file special leave petition is granted.
2. This Court is of the opinion that the impugned order does not call for interference. The special leave petition is accordingly dismissed.
3. All pending applications are disposed of.
(Supreme Court Of India)
Petition(s) for Special Leave to Appeal (C) No(s). 22622/2023 | 06-10-2023
1. Permission to file special leave petition is granted.
2. This Court is of the opinion that the impugned order does not call for interference. The special leave petition is accordingly dismissed.
3. All pending applications are disposed of.
Mr. Suhail Dutt, Sr. Adv. Ms. Anuradha Dutt, Adv. Mr. Lynn Pereira, Adv. Ms. Priyanka M.p, Adv. Mr. Chaitanya Kaushik, Adv. Ms. Shivangi Sud, Adv. Ms. Srishti Prakash, Adv. Mr. Arkaprava Das, Adv. Ms. B. Vijayalakshmi Menon, AOR
Mr. N. Venkatraman, A.S.G. Mr. Ajay Bhargava, Adv. Mrs. Vanita Bhargava, Adv. Mr. Arvind Ray, Adv. Mr. Chandrashekara Bharathi, Adv. Ms. Apoorva Jain, Adv. Ms. Divya Yadav, Adv. Mr. Rahul Vijayakumar, Adv. Ms. Shruti Shiv Kumar, Adv. Ms. Amritha Chandramouli, Adv. Mr. Shivshankar G., Adv. M/S. Khaitan & Co., AOR Mr. Aubert Sebastian, Adv. Ms. Angelika Awasthi, Adv. M/S. Trilegal, AOR
Land Acquisition Act, 1894 — Ss. 54 and 55 — Compensation — Determination of — Insufficiency of compensation — Rejection of — Held, no interference called for