1. The present appeal is directed against a judgment dated 16.11.2006 passed by the Reference Court in respect of land situated in village Kakrola, covered under Award No.1/1993-94, pursuant to the notification issued under Section 4 of the Land Acquisition Act, on 06.06.1991.
2. Counsel for the appellants states that the present appeal is covered by a common judgment delivered by the Division Bench on 23.10.2008, in a batch of matters pertaining to village Kakrola, lead matter being Ved Prakash & Ors. vs. Union of India & Ors. registered as LAA No.673/2008. Para 35 of the aforesaid judgment is reproduced hereinbelow for ready reference:-
"35. In these circumstances, the appeals of the land owners are partly allowed by enhancing the compensation from Rs.1,09,500/- to Rs.1,20,500/-. These appeals are allowed in the aforesaid manner with proportionate costs. The appellants shall also be entitled to all other statutory benefits as awarded by the learned ADJ. All the pending applications also stand disposed of. As a consequence, the appeals preferred by the UOI are also dismissed."
3. Counsel for the respondent/Union of India fairly states that the appeal preferred by the Union of India, registered as LAA No.279/2007 challenging the same judgment and decree dated 16.11.2006 was dismissed by the Division Bench on 23.10.2008 alongwith Ved Prakash & Ors.(supra). He further states that his clients are in the process of preferring an appeal against the aforesaid judgment before the Supreme Court.
4. Guided by the aforesaid judgment dated 23.10.2008, passed in the case of Ved Prakash (supra), the present appeal is partly allowed by enhancing the compensation payable to the appellants from Rs.1,09,500/- to Rs.1,20,500/- per Bigha. The appellants shall also be entitled to all other statutory benefits as awarded by the learned ADJ. However, it is clarified that the appellants shall not be entitled to claim interest on the enhanced compensation for the period of delay of 815 days in preferring the appeal and costs in the appeal, in terms of the orders passed today in the application preferred by the appellants for condonation of delay in filing the appeal.
5. Appeal is disposed of. Decree sheet be prepared accordingly. File be consigned to the record room.