Kurian Joseph , J. - (1.) Leave granted.
(2.) The appellants are before this Court seeking land value to the tune of Rs. 6.5 Lakhs per acre, as granted by this Court in Civil Appeal No. 11359 of 2016 titled as "Ravindra and Anr. Vs. The Special Land Acquisition Officer, UKP, Bagalkot" and other connected matters, by Judgment dated 28.11.2016.
(3.) Mr. V. N. Raghupathy, learned counsel appearing for the respondent, on instruction, fairly submits that the appellants are also similarly situated persons. Therefore, these appeals are disposed of as follows :- i) The appellants shall be entitled to have the land value refixed at Rs. 6.5 Lakhs per acre. ii) The appellants shall not be entitled to any statutory interest for the period of delay, either before the High Court or before this Court. No costs.;