Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellants are before this Court, aggrieved by the land value fixed by the High Court in respect of the lands acquired from the respondents. We find that the connected appeals arising out of the common impugned Judgment have been disposed of vide Judgment dated 13.09.2017 passed in Civil Appeal Nos. 13132-13141 of 2017 and other connected matters. The operative portion of the Judgment reads as follows :- "32. Even if we calculate compensation by adding between 12 to 13% flat increase, taking base price at Rs.1560/- granted in the case of Swaran Singh in the facts of the case, the price would come approximately to Rs.1.10 crores per acre. Further deduction in addition to deduction made in Swaran Singh 's case is required to be made towards development, it would be appropriate to deduct further amount of Rs.15 lakhs. Thus the compensation that we award comes to Rs.95 lakhs per acre, not Rs.1,46,09,000/- as determined by the High Court. Approximation of compensation, when made on comparable sale method, would by and large be similar. We reduce the amount awarded by the High Court. Thus, we deem it appropriate to award the amount @ Rs.95 lakhs per acre along with statutory benefits."
(3.) These appeals are also disposed of in terms of the Judgment referred to above.;