- (1.)Admit. Learned counsel Mr. Saurabh Amin for the respondent No.1-original claimant and learned Assistant Government Pleader Ms.Moxa Thakkar for the respondent Nos.2 and 3 waive service of notice of admission.
(2.)Upon hearing the learned advocate Ms. Niyati Juthani with Mr. Meena for the appellant, learned advocate Mr. Saurabh Amin for the respondent No.1-legal heirs of the original claimant and learned Assistant Government Pleader Ms. Moxa Thakkar for respondent Nos.2 and 3, it appears that the present matter is part of the group of First Appeal No.1699 of 2012 and allied matters, which came to be decided on 5.7.2012, and as per the reasons recorded in the said judgment, following was the operative portion of the order:
"11. In view of the aforesaid observations and discussion, it is observed and held that the original claimants shall be entitled to additional compensation at Rs.52/per Sq. Mtr. Other benefits as awarded by the Reference Court under Sections 23(1-A) of the Act for increase in the price, solatium under Section 23(2) and interest under Section 28 of the Act, are by way of statutory consequences and hence, they are not required to be interfered with, save and except with the clarification that all such amount shall be available on the net amount of additional compensation at Rs.52/-per Sq. Mtr. The appeals are partly allowed to the aforesaid extent. The award of the Reference Court shall stand modified accordingly. No order as to costs."

(3.)Present matter was left out of the said group because the original claimant had expired and his legal heirs were not brought on record.