- (1.) Leave granted.
(2.) These appeals by special leave arise from the related judgments of the Division Bench of the High Court of Karnataka at Bangalore viz., judgment dated 14th of August, 2003 in MFA No. 1409/2003 and batch, judgment dated 27th of August, 2003 in MFA No. 1341/2003 and batch, judgment dated 10th of November, 2003 in MFA No. 5664/2003 and batch, and judgment dated 16th of June, 2006 in MFA No. 5309/2004. On 14th of August, 2003 the High Court, dismissing MFA No. 1409/2003 and batch, had fixed the market value of the lands acquired under the Land Acquisition Act, 1894, (hereinafter referred to as 'the Act') at Rs.23/- per square feet which was contested by both the respondents as well as the appellants. This decision was relied upon in all the other decisions mentioned above that have come up for appeals in the present special leave petitions.
(3.) Since the decision dated 14th of August, 2003 was relied upon in all other judgments appealed against and the issues are based on the same material facts, the facts in appeal arising out of S.L.P. No.(s) 4997-4999/2005 are sufficient to decide the questions of law that have arisen in all these appeals.;