Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.1863-1865 OF 2016
(Arising out of S.L.P.(C) No.30933-30935 of 2015)
M/S. ARTI SPINNING MILLS ETC. ETC. Appellant(s)
Versus
STATE OF HARYANA AND ANOTHER Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. We have heard learned senior counsel appearing on
behalf of the appellants as well as learned Advocate
General for the State of Haryana.
JUDGMENT
3. The appellants are aggrieved by the rejection of
the review application filed before the High Court on
the ground of delay of 706 days in filing the review
application. There is a delay of 1705 days before
this Court.
4. Be that as it may, the issues pertain to the
claim made by the appellants for enhancement of
compensation. The review application was filed
Page 1
-2-
before the High Court seeking land value at the rate
of Rs.16.08 per acre as they are granted to the
adjoining property covered by R.F.A. No. 363 of 2005
titled as Ram Chand @ Ram Chander (since deceased)
through L.R. Raghbir Singh versus State of Haryana
and others decided on 29.5.2009.
5. We also find that this Court in all connected
cases have set aside the orders passed by the High
Court and remanded the matters before the High Court.
6. We are informed, on remand, the High Court, has
allowed the review application by fixing the
compensation at the rate of Rs.16,08,000/- per acre.
7. Therefore, these appeals are allowed. The
appellants shall be entitled to land value fixed at
JUDGMENT
Rs.16,08,000/- per acre. However, the appellants
shall not be entitled for any statutory benefits for
a period of 2411 days covered by delay before the
High Court as well as before this Court.
........................J.
(KURIAN JOSEPH)
........................J.
(ROHINTON FALI NARIMAN)
New Delhi,
February 26, 2016
Page 2