Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 5871-5938 OF 2018
[@ SPECIAL LEAVE PETITION (C) NO. 16043-16110 OF 2018]
[DIARY NO. 13450 OF 2018]
THE STATE OF HARYANA & ANR. ETC. Appellant (s)
VERSUS
SMT. SAROJ & ORS. ETC. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Delay condoned. Leave granted.
2. In the nature of the order we propose to pass, it
is not necessary to issue notice to the
respondent(s). The appellants are before this Court,
aggrieved by the fixation of the land value. In the
remaining matters i.e. Civil Appeal No. 12847 of 2017
& other connected matters, arising out of the common
Judgment, this Court has set aside the impugned
Judgment and remitted the matters to the High Court.
3. We are informed that the matters, which have been
remitted, are pending before the High Court. In that
view of the matter, these appeals are disposed of by
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.07.28
11:09:35 IST
Reason:
setting aside the impugned Judgment and remitting the
matters to the High Court, to be taken up along with
the matters referred to above.
2
4. We direct the appellants to serve a copy of this
Judgment and a copy of the appeal memorandum on the
respondents-claimants within four weeks from today.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ SANJAY KISHAN KAUL ]
New Delhi;
July 02, 2018.