Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9755 OF 2011
KULBIR SINGH Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
WITH
CIVIL APPEAL No. 9756 OF 2011
CIVIL APPEAL No. 9758 FO 2011
CIVIL APPEAL No. 9759 OF 2011
CIVIL APPEAL No. 9760 OF 2011
CIVIL APPEAL No. 9761 OF 2011
CIVIL APPEAL No. 9762 OF 2011
J U D G M E N T
Heard the learned counsel appearing for both the
parties.
It is not in dispute that the matters pertaining to
acquisition under the same Notification had been allowed
JUDGMENT
vide Judgment and order dated 06.03.2014 passed in “ State
of Haryana Vs. Mukhtiar Singh & Ors. ” in Civil Appeal
Nos.3547-3689 of 2014.
Looking at the facts of the case, in view of the
Judgment delivered in the abovementioned cases on
06.03.2014, the impugned Judgment and order passed by the
High Court is set aside and the Civil Appeals are allowed
with no order as to costs.
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The matters are remitted to the High Court for fresh
consideration in accordance with law.
We request the High Court to dispose of the appeals
expeditiously, preferably within six months from the date
of receipt of a copy of this order.
The learned counsel appearing for the parties have
assured this Court that their counterparts appearing
before the High Court shall not pray for adjournments
unnecessarily and shall cooperate with the High Court so
that the matters can be disposed of at an early date.
The Registry is directed to send an intimation of
this order to the High Court forthwith.
.......................J.
[ ANIL R. DAVE ]
.......................J.
[ SHIVA KIRTI SINGH ]
JUDGMENT
New Delhi;
January 19, 2015.
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