- (1.) Delay condoned.
(2.) Though there is some point in what the learned Addl. Solicitor General contends with regard to the merits, but unfortunately this Court dismissed the SLP against RFA No.2019/79, dated 31.10.1989 in respect of the same acquisition on technical ground of limitation. Since the High Court in these appeals also granted same relief as in RFA No. 2019/ 79, same parity of treatment in awarding the market value to the claimants would be justified. But however, we declare that the judgment in RFA No. 2019/79, dated October 31, 1989 or the later judgments following the same should not be treated as a precedent in determination of the market value of any neighbouring acquisitions in case public need arises.
(3.) The Special Leave Petitions are dismissed accordingly with the above observations.;