1. In similar circumstances delay had been condoned vide order dated 17-9-1999 in Union of India v. Nathu Singh (CA No. 5370 of 1999 arising out of SLP (C) 6798 of 1999). In the circumstances of this case, we are inclined to condone the delay, particularly, because it is in the public interest as public money is involved.
2. Leave granted.
3. We heard Mr. K. C. Kaushik, learned counsel for the appellant. In view of the decision of this Court in Civil Appeal No. 4405 of 1997 in which the land value has been fixed at Rs. 16, 750/- per bigha for lands covered by the same notification, there is no reason not to adopt the same value as for the land involved in this appeal also. Accordingly, we allow this appeal and reduce the land value to the above extent. The impugned order stands modified accordingly.
4. No order as to costs.
Union Of India v. Balbir Singh And Another
Union Of India v. Balbir Singh And Another
(Supreme Court Of India)
Civil Appeal No. 476 of 2000 (Arising Out of Slp (C) No. 7123 of 1999) | 21-01-2000
Advocate List
Bench
- HON'BLE JUSTICE K. T. THOMAS
- HON'BLE JUSTICE R. P. SETHI
Eq Citations
- (2000) 10 SCC 611
- (1999) 2 GLR 812
- (2000) 3 UPLBEC 2426
- JT 2000 (8) SC 486
- LQ/SC/2000/159
Head Note
Land Acquisition and Requisition — Land acquisition proceedings — Compensation — Land value — Land covered by same notification — Land value fixed at Rs. 16,750 per bigha — Land value for land involved in present appeal also reduced to same extent
