Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.12073 OF 2016
[ARISING FROM SPECIAL LEAVE PETITION (C) NO. 36620 OF 2016]
[ARISING FROM SPECIAL LEAVE PETITION (C).....CC. NO. 4965/2016]
RATTAN LAL APPELLANT(S)
VERSUS
STATE OF PUNJAB & ANR. RESPONDENT(S)
WITH
C.A. NOS.12140-12141/2016 @ S.L.P.(C) Nos.36769-70/2016
@ CC No. 21058-21059/2016
J U D G M E N T
KURIAN, J.
Delay condoned.
2. Leave granted.
3. It is seen that in a similar matter in Paramjit
Panag & Ors. v. State of Punjab, this Court vide
JUDGMENT
order dated 15.01.2015 has enhanced the compensation
by Rs.1,00,000/- (Rupees One Lac only). Therefore,
on the principle of parity these appeals are disposed
of declaring that the appellants shall be entitled to
an additional amount of Rs.1,00,000/- (Rupees One Lac
only) per acre, over and above the amount granted by
the High Court.
4. The appellants shall also be entitled to all the
statutory benefits except for the period covered by
the delay including the delay in refiling the special
leave petitions.
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5. Pending applications, if any, stand disposed of.
6. No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
NEW DELHI;
DECEMBER 14, 2016.
JUDGMENT
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