Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8862 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 26699 OF 2016
[@ SLP (C)......CC NO. 16033 OF 2016 ]
MAHENDER SINGH AND ORS. Appellant(s)
VERSUS
MANAGING DIRECTOR, HSIDC AND ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Applications for permission to file Special Leave
Petition are allowed.
2. Delay condoned. Application for substitution is
allowed.
3. Leave granted.
4. The issue in this appeal pertains to the claim
for higher compensation made by the appellants. The
learned counsel for the State of Haryana fairly
JUDGMENT
submitted that the claim for compensation is covered
by the decision of this Court in " Sachin & Ors. vs.
State of Haryana & Ors. " passed in Civil Appeal No.
3412 of 2015, decided on 31.03.2015, whereby the cut
in the development charges has been reduced from 40%
to 30%.
5. Therefore, this appeal is disposed of in terms of
the above referred Judgment.
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6. We make it clear that in this appeal, the
appellants will not be entitled to statutory benefits
for the period of delay in refiling the petition
before this Court.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
September 09, 2016.
JUDGMENT
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