Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3475-3476/2018
(ARISING FROM SLP (C) NOS.1016-1017/2018)
SHANTI DEVI & ORS. PETITIONER(S)
VERSUS
STATE OF HARYANA & ORS. RESPONDENT(S)
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>ABIR SINGH<br>2018.04.09<br>:32 IST<br>on: | ||
| Leave granted. | ||
| 2. The appellants are before this Court seeking<br>enhancement of compensation in respect of their<br>acquired land. | ||
| 3. We find that connected matters arising out of the<br>common judgment have been remitted to the High Court.<br>Accordingly, these appeals are disposed of remitting<br>the matters to the High Court, to be taken up along<br>with Civil Appeal No.20050/2017 and batch, as per<br>order of this Court dated 28.11.2017. |
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| 4. Pending applications, if any, shall stand<br>disposed of. | |
|---|---|
| 5. There shall be no orders as to costs. | |
| .......................J. | |
| [KURIAN JOSEPH] | |
| .......................J. | |
| [NAVIN SINHA] | |
| NEW DELHI; | |
| APRIL 02, 2018. |
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