- (1.) Special leave granted.
(2.) The Appeals are heard. Learned Counsel for the parties are heard. We have perused the records. The Learned Attorney General Contends and we think rightly that the High Court erred in awarding compensation at the rate of Rs. 15/- per square yard for the land abutting on Dabwali Road upto a depth of 60 karams and also for a triangular plot without making any provision for the extent of land which would be needed for roads, conservancing lanes etc. He points out that there was no justification for meaning any distinction between these lands and the remaining lands for which Rs. 50,000/- per acre had been awarded. We feel that in the facts and circumstances of this case the proper compensation which could be awarded for these bits of land also should be at the rate of 50,000/- per acre. We accordingly modify the order of the High Court fixing the compensation of the above land at the rate of 50,000/- per acre. It meant that for the entire extent of land which is the subject matter of these appeals the claimants would be entitled to get compensation at the rate of Rs. 50,000/- per acre alongwith the statutory allowance and the interest at the rate ordered by the High Court The decrees of the High Court are accordingly modified. The Appeals are allowed in part with no order as to costs.;