Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4349 OF 2010
JASBIR SINGH & ANR. ... APPELLANT(S)
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| TATE OF HARYANA & ANR.<br>WITH<br>CIVIL APPEAL NO.4354 OF 2010<br>CIVIL APPEAL NO.1105 OF 2016<br>(Arising out of SLP(Civil)No.6229 o<br>J U D G M E N T<br>Anil R.Dave, J.<br>1. Heard the learned counsel for the part<br>2. Leave granted in SLP(Civil) No.6229 of<br>3. Upon hearing the learned counsel for |
looking at the sketch, which has been placed on record by
the learned counsel for the appellants, we find that there
JUDGMENT
is some substance in the submission made by the learned
counsel for the appellants that lands belonging to other
persons have been released, whereas lands of the appellants
have not been released. It also appears that the land
which is sought to be acquired may not be sufficient for
using it for any institution as the plot of land appears to
be very small. In our opinion, all these facts have not
been considered by the High Court.
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4. We, therefore, set aside the impugned judgment and
remit the matters to the High Court so that all the matters
can be heard afresh and appropriate decision can be taken
by the High Court in accordance with law.
5. The parties shall maintain status quo till the High
Court passes any further order regarding interim relief.
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6. The parties shall appear before the High Court on 14
March, 2016 so that the date of further hearing can be
fixed. We are sure that the High Court will decide the
matters at an early date. The learned counsel appearing
before the High Court shall extend their cooperation to the
court so that the matters can be decided finally as soon as
possible.
7. In view of the above, the civil appeals are disposed
of as allowed. No order as to costs. Pending
applications, if any, stand disposed of.
..............J.
JUDGMENT
[ANIL R. DAVE]
.................J.
[ADARSH KUMAR GOEL]
New Delhi;
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9 February, 2016.
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