j
STATE OF GOA AND ANR.
A
v.
SMT. S.A. ABDUL KARIM ETC. ETC.
MARCH 15, 1996
[K. RAMASWAMY AND G.T. NANAVATI, JJ.]
B
Land Acquisition Act, 1894 :
Land Acquisition~ontroversy in issue covered by earlier judg-
ment-Disposal in terms of that judgment.
C
Babua Ram & Ors. v. State of U.P. & Anr., [1995] 2 SCC 689, relied
on.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 5231 of D
1996 Etc.
From the Judgment and Order dated 19.8.93 of the Bombay High
Court in W.P. No. 229 of 1993.
S.K. Mehta for the Appellants.
P.N. Puri for the Respondents.
The following Order of the Conrt was delivered :
Delay condoned.
Leave granted. We have heard learned counsel on both sides.
E
F
The controversy raised in this case is covered by the judgment of this
Court in Babua Ram & Ors v. State of U.P. & Anr., [1995] 2 SCC 68.9.
G
Following the judgment, the appeals are allowed, but, in the cir-
cumstances, without costs.
T.N.A.
Appeals allowed;
491
Lex