Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 3183-3189 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOs. 7903-7909 OF 2018]
[DIARY NO. 3726 OF 2017]
THE STATE OF PUNJAB & ORS. ETC. Appellant(s)
VERSUS
MANGTU(DECEASED) THROUGH LRS.
AND ORS ETC. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Delay condoned. Leave granted.
2. The appellants are before this Court, aggrieved
by the judgment dated 14.03.2016 passed in RFA Nos.
28 to 34 of 2016 by the High Court of Punjab and
Haryana at Chandigarh.
3. The issue pertains to the fixation of land value
in respect of the land acquired from the respondents.
We find that the relied on judgment has been set
aside and has been remanded to the High Court by this
Court by order dated 11.01.2017 passed in C.A.
Nos.1949-1966/2016 and connected matters.
4. In that view of the matter, we do not think it
necessary to issue notice to the respondents and then
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.03.27
16:42:26 IST
Reason:
pass the order. Instead, safeguarding the interest
of the respondents, we feel it appropriate to set
aside the impugned judgments and remit the matters to
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the High Court, to be taken up along with all
connected matters. Ordered accordingly.
5. We direct the appellants to serve a copy of this
judgment along with a copy of the petitions to the
respondents, within four weeks.
6. The appeals are, accordingly, disposed of.
7. Pending applications, if any, shall stand
disposed of.
8. There shall be no orders as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
New Delhi;
March 23, 2018.
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ITEM NO.10 COURT NO.5 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3726/2017
(Arising out of impugned final judgment and order dated 14-03-2016
in RFA No. 28/2016 14-03-2016 in RFA No. 29/2016 14-03-2016 in RFA
No. 30/2016 14-03-2016 in RFA No. 31/2016 14-03-2016 in RFA No.
32/2016 14-03-2016 in RFA No. 33/2016 14-03-2016 in RFA No. 34/2016
passed by the High Court Of Punjab & Haryana At Chandigarh)
THE STATE OF PUNJAB & ORS. ETC. Petitioner(s)
VERSUS
MANGTU (DECEASED) THROUGH LRS. AND ORS ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.28994/2018-CONDONATION OF DELAY
IN FILING SLP and IA No.28993/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.28995/2018-CONDONATION OF DELAY IN
REFILING)
Date : 23-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Ms. Uttara Babbar, AOR
Ms. Akansha Choudhary, Adv.
Ms. Bhavana Duhoon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeals are disposed of in terms of the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)