IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 10220   OF  2010

(Arising out of SLP(C) No.3403/2007)

GUJARAT HOUSING BOARD ETC.                 Appellant(s)

                    :VERSUS:

RAMANBHAI MOTIBHAI PATEL & ORS. ETC.       Respondent(s)

O R D E R

Leave granted.

This  appeal  emanates  from  the  judgment  and  

order dated 25.04.2006 passed by the High Court of  

Gujarat  at  Ahmedabad  in  FA  Nos.5345/1995,  5334-

5344/1995, 5346-5361/1995 and 3788-3817/1995.   

We  have  heard  the  learned  counsel  for  the  

parties and gone through the impugned judgment. The  

land has been acquired by the appellant(s) in the  

year 1973.  Admittedly, the entire compensation has  

not been paid till date.  The High Court has granted  

compensation at the rate of Rs.8.15 per sq. feet  

with interest at the rate of 9% per annum. We direct  

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the  appellant(s)  to  pay  the  balance  amount  of  

compensation within two months from today, failing  

which the appellant(s) will have to pay interest at  

the rate of 12%  per annum.   

With the above observation and direction, this  

appeal is disposed of, leaving the parties to bear  

their own costs.  

.....................J (DALVEER BHANDARI)

.....................J (H.L. GOKHALE)

New Delhi; December 1, 2010.