- (1.) Delay in filing substitution applications in Civil Appeal No.4943/2006, is condoned.
(2.) Applications in Civil Appeal No.4943/2006, for bringing on record the legal representatives of Appellant Nos.1 and 3 are allowed.
(3.) In all these appeals, the issue involved is with regard to enhancement of compensation in respect of the land, which had been acquired under a Notification issued under Section 4 of the Land Acquisition Act, 1894, on 3rd June, 1987 for establishment of a Power House. A big chunk of land ad-measuring approximately 270 bighas and 15 biswas was acquired by the Government from three different villages, namely, Holambi Khurd, Bawana and Naya Bans @ Iradat Nagar.;