Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5585-5588 OF 2012
SURINDER SINGH & ORS. APPELLANTS
VERSUS
STATE OF HARYANA RESPONDENT
J U D G M E N T
KURIAN, J.
1. The issue in these appeals pertains to the fixation of
land value.
2. The issue involved in these appeals is covered by the
Judgment of the High Court in RFA No. 41 of 1997 – Smt. Parkash
Rani Vs. State of Haryana decided on 29.10.2009. The High court
has fixed the land value at Rs. 250/- per square yard and that
has been confirmed by the Supreme Court in C.A. Nos. 10286-10290
of 2010 Kanti Parkash Bhall (D) through Lrs. & Others Vs. State
JUDGMENT
of Haryana. The High Court has granted the same rate to the
appellants herein.
3. The appeals are hence dismissed. No order as to costs.
.................J.
[KURIAN JOSEPH]
......................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
FEBRUARY 18, 2016
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