Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10177 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 17147 OF 2016 ]
SUKHWANT KAUR 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. 29600-29602 OF 2012 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. 1,25,000/- (Rupees One Lakh and Twenty
Five Thousand) per acre over and above the
compensation 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.
4. With the aforesaid directions, the appeal is
disposed of.
No costs.
.......................J.
[ KURIAN JOSEPH ]
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.10.28
11:52:41 IST
Reason:
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
October 17, 2016.