Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10176 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 2906 OF 2016 ]
SUNHERI AND ORS. Appellant(s)
VERSUS
STATE OF HARYANA AND ANR Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. In view of the order passed by this Court in SLP
(C) No. 13302-13316 of 2013 arising out of the common
impugned Judgment dated 01.05.2012, we hold that the
appellants shall be entitled to compensation at the
rate of Rs.7,75,000/- (Rupees Seven Lakhs and Seventy
JUDGMENT
Five Thousand) per acre in place of Rs. 7,50,000/-
(Rupees Seven Lakhs and Fifty Thousand) per acre, as
awarded by the High Court.
3. Needless to say, the appellants shall be entitled
to the statutory benefits, except for the period
covered by delay.
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4. With the aforesaid directions, the appeal is
disposed of.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
October 17, 2016.
JUDGMENT
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