Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10862 OF 2011
(@ SPECIAL LEAVE PETITION(C)NO.14415 OF 2011)
RAM KISHAN & ORS. APPELLANTS
VERSUS
STATE OF HARYANA & ORS. RESPONDENTS
O R D E R
Delay condoned in filing the substitution application and
also in filing the Special Leave Petition.
Application for substitution is allowed.
Leave granted.
Learned counsel for the appellants would submit that the
question of law/issues raised in this Civil Appeal is/are identical
with the question of law/issues raised and considered by this Court
in the case of Udho Dass Vs. State of Haryana & Ors., Civil Appeal
No.3677 of 2010 (@ SLP(C)No.9751/2008) on April 21, 2010.
In view of the above, this appeal is also disposed of, on
the same observations, conditions and directions.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
DECEMBER 12, 2011