Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3082 OF 2016
(Arising out of SLP ( C) No. 12782 of 2013)
PRITAM KAUR & ORS. APPELLANTS
VERSUS
STATE OF HARYANA RESPONDENT
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. As far as the fixation of land valuation to the
tune of Rs.1,72,000/- per acre is concerned, the same
has attained finality, as rightly pointed out by the
learned Counsel for the State. But there is no mention
in the judgment for the entitlement of statutory
benefits. Therefore, this appeal is allowed to the
extent of declaration that the appellants shall also be
entitled to all the statutory benefits on the land
valuation of Rs.1,72,000/- per acre.
.................J.
[KURIAN JOSEPH]
JUDGMENT
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
MARCH 18, 2016
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