Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 11773 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 10317 OF 2015 ]
HAMDARD LABORATORIES Appellant(s)
VERSUS
HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT CORPORATION
AND ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. While issuing notice on 15.02.2016, the scope of
the appeal was limited to the following question :-
"Whether the High Court failed to
appreciate that the petitioner is entitled
to 20% rebate on the additional cost of
land payable to the HSIIDC, since there is
JUDGMENT
no such restriction, carved in the
notification?
3. Having heard the learned counsel on both sides,
we are satisfied that the appellant is entitled to
20% rebate on the additional cost of land since that
factor is included in the enhanced cost of land.
Therefore, the appeal is allowed declaring that the
appellant shall be entitled to 20% rebate since the
appellant has already paid the enhanced compensation.
Page 1
2
4. The amounts due in terms of the Judgment would be
paid to the appellant within a period of two months
from the date of receipt of a copy of this Judgment.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
December 05, 2016.
JUDGMENT
Page 2