Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 4282-4283/2018
(ARISING FROM SLP (C) NOS.10840-10841 OF 2018
@ DIARY NO.22421/2017)
HARVINDER SINGH 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. In the nature of the order we propose to pass, it
is not necessary to issue notice to the respondents.
4. The appellant is aggrieved by the compensation
awarded in the land acquisition referred to in RFA
No.3192/2013 on the file of the Punjab and Haryana at
Chandigarh.
5. We find that all the connected matters have been
remitted to the High Court, as agreed by both the
sides. We are informed that the matters are still
pending before the High Court.
6. Therefore, we remit this matter also to the High
Court. This matter shall also be considered afresh
by the High Court along with the connected matters,
which are now being considered by the High Court.
7. The appeals are, accordingly, disposed of.
Signature Not Verified
8. The appellant is directed to serve a copy of this
Digitally signed by
NARENDRA PRASAD
Date: 2018.04.25
17:28:34 IST
Reason:
judgment along with a copy of the petition on the
respondents.
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9. Pending applications, if any, shall stand
disposed of.
10. There shall be no orders as to costs.
.......................J.
[KURIAN JOSEPH]
.......................J.
[MOHAN M. SHANTANAGOUDAR]
NEW DELHI;
APRIL 23, 2018.
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