Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 1733/2018
(ARISING FROM SLP (C) NO. 4293 OF 2018 @ DIARY NO.523/2018)
THE STATE OF PUNJAB & ORS. APPELLANT(S)
VERSUS
| GURDEV SINGH & ORS. RESPONDENT(S) | ||
|---|---|---|
| WITH | ||
| CIVIL APPEAL NO(S).1734-1745/2018 | ||
| (ARISING FROM SLP (C) NOS.4294-4305/2018 @ DIARY NO.1772/2018) | ||
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>NDRA PRASAD<br>2018.02.10<br>:48 IST<br>on: | Leave granted. | |
| 2. The appellants are before this Court, aggrieved<br>by the judgments dated 30.11.2016 passed in RFA<br>No.4660/2009, RFA Nos.4110-4120/2003 & 4402/2003 by<br>the High Court of Punjab and 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 issue notice to the respondents and then<br>pass the order. Instead, safeguarding the interest<br>of the respondents, we feel it appropriate to set<br>aside the impugned judgments and remit the matters to<br>the High Court, to be taken up along with all<br>connected matters. Ordered accordingly. | ||
| 5. We direct the appellants to serve a copy of this<br>judgment along with a copy of the petitions to the<br>respondents, within four weeks. | ||
| 6. The appeals are, accordingly, disposed of. |
1
| 7. Pending applications, if any, shall stand<br>disposed of. | |
|---|---|
| 8. There shall be no orders as to costs. | |
| ..........................J. | |
| [KURIAN JOSEPH] | |
| ..........................J. | |
| [MOHAN M. SHANTANAGOUDAR] | |
| NEW DELHI; | |
| FEBRUARY 07, 2018. |
2