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Judgment
Application for substitution is allowed. Leave granted.
Heard Mr. R.K. Kapoor, learned Counsel in support of this appeal and learned Counsel appearing for the Collector, Land Acquisition Department of the State of Punjab. The Appellants are seeking enhancement of compensation for the acquisition of their land. When this appeal came up for hearing before this Court earlier on 4.1.2013, it was directed to be tagged with SLP (C) No. 1678-1697 of 2010. The appeals arising out of those special leave petitions and some other petitions have come to be allowed by this Court by its judgment in Ashrafi and Others Vs. State of Haryana and Others, In paragraph 40 of the said judgment to which one of us (Chelameswar, J.) is a party, the compensation amount has been enhanced to Rs. 7,25,000/- per acre.
Since the present appeal is against a similar order passed by the Land Acquisition Officer, we allow this appeal. The award of the Land Acquisition Officer will stand modified and the Appellants will be entitled to compensation at par at the rate of Rs. 7,25,000/- per acre. This appeal is disposed of accordingly.