Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 11381-11388 OF 2011
DHARAMVIR & ORS.ETC. Appellant(s)
VERSUS
STATE OF HARYANA & ETC. Respondent(s)
J U D G M E N T
KURIAN, J.
1. The short dispute is with regard to the land
value to be fixed in respect of the land acquired
from the appellants.
2. It is not in dispute that the issue is wholly
covered by the order of this Court in Civil Appeal
No. 5150 of 2009 titled as " Surinder & Ors. Vs. State
JUDGMENT
of Haryana & Anr." and connected matters decided on
14.05.2015.
3. The said order fixed the land value at the rate
of Rs. 90,000/- per acre along with all statutory
benefits.
4. In view of the above, these appeals are allowed.
The appellants shall be entitled to enhanced
compensation i.e. from Rs. 81,000/- to Rs. 90,000/-
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and shall also be entitled to all the statutory
benefits.
5. Being an old case, we direct the respondents to
compute the amounts in terms of the order and deposit
the same before the Executing Court within four
months from today.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
February 17, 2016.
JUDGMENT
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