Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10936-10945 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOS. 29836-29845/2018
@ DIARY NO.35255/2018]
HAWA SINGH & ORS. ETC. APPELLANT(S)
VERSUS
THE STATE OF HARYANA & ORS. ETC. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
1. Permission to file special leave petition(s) is
granted.
2. Delay condoned.
3. I.A. No.156035/2018 is allowed.
4. Leave granted.
5. In the nature of order we propose to pass, it is
not necessary to issue notice to the respondent(s).
The appellants are before this Court, aggrieved by
the fixation of the land value. In Civil Appeal No.
12847 of 2017 & other connected matters, arising out
of the common Judgment, this Court has set aside the
impugned Judgment and remitted the matters to the
High Court.
6. We are informed that the matters, which have been
remitted, are pending before the High Court. In that
view of the matter, these appeals are disposed of by
setting aside the impugned Judgment and remitting the
matters to the High Court, to be taken up along with
the matters referred to above.
Signature Not Verified
7. We direct the appellants to serve a copy of this
Digitally signed by
NARENDRA PRASAD
Date: 2018.11.17
12:19:19 IST
Reason:
Judgment and a copy of the appeal memorandum on the
respondents-claimants within four weeks from today.
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8. There shall be no orders as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ HEMANT GUPTA ]
NEW DELHI;
NOVEMBER 13, 2018.
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