Supreme Court - Daily Orders
Ramesh Chandra (Since Deceased) Thr. ... vs The State Of Madhya Pradesh State Of ... on 14 December, 2015
Bench: V. Gopala Gowda, Uday Umesh Lalit
ITEM NO.39 COURT NO.10 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
21254-21257/2015
(Arising out of impugned final judgment and order dated 25/03/2015
in FA No. 26/1999, FA No. 468/2003, FA No. 466/2003 and FA No.
23/1999 passed by the High Court of M.P. at Indore)
RAMESH CHANDRA (SINCE DECEASED)
THR. LR. PREMABAI AND ORS. ETC. Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH AND ORS., ETC. Respondent(s)
I.A. 1-4/2015(with c/delay in filing SLP and office report)
Date : 14/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Mohit D. Ram,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice only with regard to awarding the additional 12% amount yearly on the market value determined by the High Court in favour of the land owners in addition to the statutory benefits awarded on the enhanced compensation to examine correctness of the same in these proceedings. The rest of the Judgment and Award of the High Court shall be implemented within four weeks.
Tag with S.L.P. (C) Nos. 16620-16621 of 2015.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.12.15 16:03:54 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER