Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8431-8434/2018
(ARISING FROM SLP (C) NOS. 19140-19143/2018)
THE STATE OF PUNJAB & ORS. APPELLANT(S)
VERSUS
| PURO DEVI (D) THRU HER L.Rs. & ORS. ETC. RESPONDENT(S) | ||
|---|---|---|
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>NDRA PRASAD<br>2018.08.25<br>:21 IST<br>on: | Leave granted. | |
| 2. The appellants are before this Court, aggrieved<br>by the judgment dated 26.08.2016 passed in RFA<br>Nos.3469-3472/2016 by the High Court of Punjab and<br>Haryana at Chandigarh. | ||
| 3. The issue pertains to the fixation of land value<br>in respect of the land acquired from the respondents.<br>We find that the relied on judgment has been set<br>aside and has been remanded to the High Court by this<br>Court by order dated 11.01.2017 passed in C.A.<br>Nos.1949-1966/2016 and connected matters. | ||
| 4. In that view of the matter, we do not think it<br>necessary to await service of notice to the<br>respondents and then pass the order. Instead,<br>safeguarding the interest of the respondents, we feel<br>it appropriate to set aside the impugned judgments<br>and remit the matters to the High Court, to be taken<br>up along with all connected matters. Ordered<br>accordingly. | ||
| 5. We direct the appellants to serve a copy of this<br>judgment along with a copy of the petition(s) to the<br>respondents, within four weeks. | ||
| 6. The appeals are, accordingly, disposed of. |
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| 7. Pending applications, if any, shall stand<br>disposed of. | |
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| 8. There shall be no orders as to costs. | |
| ..........................J. | |
| [KURIAN JOSEPH] | |
| ..........................J. | |
| [SANJAY KISHAN KAUL] | |
| NEW DELHI; | |
| AUGUST 21, 2018. |
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