R. Vs. Raveendran, J. - (1.) Leave granted in the special leave petitions.
(2.) These appeals are by claimants for increase in compensation in regard to acquisitions of lands situated at Rithala village initiated under preliminary notifications dated 13-2-1981, 20-2-1981, 13-3-1981, and 31-12-1981.
(3.) These matters are covered by the judgment in Lal Chand vs. Union of India (Civil Appeal No. 4945 of 2006) and connected cases, decided today. Following the decision and in terms of it, these appeals are allowed in part.;