DEVENDER SINGH Vs STATE OF HARYANA .
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-004238-004238 / 2018
Diary number: 27765 / 2016
Advocates: GAGAN GUPTA Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4238 OF 2018 (Arising out of Special Leave Petition (C) NO. 27879 of 2016)
DEVENDER SINGH Appellant (s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1) Leave granted.
2) We find that the connected matter has been disposed of by
another Bench of this Court vide order dated 06.07.2017. The order
reads as follows:-
“Delay condoned.
Leave granted.
This appeal is filed seeking enhancement of
compensation in respect of the land acquired vide
Notification dated 27.01.2003 issued under Section
4 of the Land Acquisition Act (‘the Act’) followed
by declaration dated 23.01.2004 under Section 6 of
the Act. On reference, the learned District Judge
assessed the market value of the acquired land at
Rs.20,00,000/- per acre, which is maintained by the
High Court while refusing to give any further
enhancement. The other batch of appeals, with main
case being Civil Appeal No. 4555 of 2011, arising
out of the same Notification, had come before this
Court, and were decided vide judgment dated
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11.12.2014 whereby the compensation was enhanced by
Rs.1,00,000/- per acre, inclusive of all statutory
benefits.
Therefore, we allow this appeal in the terms of the
above said decision.”
3) This appeal also stands disposed of in terms of the above
appeal, however denying the statutory benefits for the entire
period covered by the delay before this Court and before the High
Court.
.......................... J. (KURIAN JOSEPH)
.......................... J. (MOHAN M. SHANTANAGOUDAR)
.......................... J. (NAVIN SINHA)
New Delhi; April, 20, 2018.
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ITEM NO.48 COURT NO.5 SECTION IV-B
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 27879/2016
(Arising out of impugned final judgment and order dated 09-12-2010 in RFA No. 2307/2010 passed by the High Court Of Punjab & Haryana At Chandigarh)
DEVENDER SINGH Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
Date : 20-04-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Gagan Gupta, AOR For Respondent(s) Mr. Devender Kumar Saini, AAG Mr. Vishwa Pal Singh, AOR
UPON hearing the counsel the Court made the following O R D E R
Leave granted.
The appeal is disposed of in terms of the signed non-
reportable judgment.
Pending applications, if any, also stand disposed of.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASST.REGISTRAR
(Signed non-reportable judgment is placed on the file)