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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  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.