Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.9358-9360 OF 2017
[@ SPECIAL LEAVE PETITION (C) NOS. 13488-13490 OF 2017]
SATISH KUMAR ETC. APPELLANT(S)
VERSUS
STATE OF HARYANA & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Delay condoned.
2. Leave granted.
3. The appellants are aggrieved since they are not
granted enhancement of compensation in respect of
their land. When these matters came up before this
Court on 13.07.2017, this Court passed the following
order:-
“Learned counsel for the petitioner is
Signature Not Verified
directed to serve a copy of these special
Digitally signed by
NARENDRA PRASAD
Date: 2017.08.10
16:58:16 IST
Reason:
leave petitions on the Standing Counsel for
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the State of Haryana.
Learned Standing Counsel for the State
of Haryana is directed to get instruction
as to whether these petitions are covered
by the decision of this Court rendered in
Civil Appeal No.3412/2015 etc. titled
Sachin & Ors. v. State of Haryana & Ors.
Dated 31.03.2015.
List on 20.07.2017.”
4. Learned Additional Advocate General appearing for
the respondents, on instruction, submits that the
appellants are similarly situated as the appellants
in Civil Appeal No.3412/2015 (titled Sachin & Ors. v.
State of Haryana & Ors.).
5. Therefore, these appeals are allowed in terms of
the judgment dated 31.03.2015 rendered in Civil
Appeal No.3412/2015 etc., which shall form part of
this judgment.
6. However, we make it clear that the appellants
herein shall not be entitled for any statutory
benefits for the period covered by any delay either
before the High Court or before this Court.
7. Pending applications, if any, shall stand
disposed of.
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8. There shall be no orders as to costs.
.......................J.
[KURIAN JOSEPH]
.......................J.
[R. BANUMATHI]
NEW DELHI;
JULY 20, 2017.
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ITEM NO.1 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).13488-13490/2017
(Arising out of impugned final judgment and order dated 23-09-2014
in RFA No. 4397/2012, RFA No. 4403/2012 & RFA No. 4407/2012 passed
by the High Court of Punjab & Haryana at Chandigarh)
SATISH KUMAR ETC. PETITIONER(S)
VERSUS
STATE OF HARYANA & ORS. RESPONDENT(S)
Date : 20-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Ritesh Khatri, AOR
For Respondent(s) Mr. Alok Sangwan,AAG
Mr. Vishwa Pal Singh,Adv.
For Ms. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The appeals are allowed in terms of the signed judgment.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER (SH) ASST. REGISTRAR
(Signed “Non-Reportable” Judgment is placed on the file)
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