IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 6071-6072  OF 2011 ARISING OUT OF SLP(C) NOS. 35563-35564 OF 2010

HAKAM SINGH ..... APPELLANT

VERSUS

STATE OF HARYANA ..... RESPONDENT

O R D E R

Delay condoned.  Leave granted.

In the light of the fact that Civil Appeal No. 2699  

of 2008  filed by the present appellant pertaining to the  

same acquisition had been allowed and the matter remanded  

to the High court for decision afresh after considering  

the additional documents filed in the appeal, we allow  

the present appeals as well  more particularly because in  

the proceedings arising out of the Civil Appeal No. 2699  

of 2008 the compensation has been increased substantially  

by the High Court.  We, accordingly, set aside the orders  

impugned herein and remand the matters to the High Court  

for decision afresh uninfluenced by any observations or  

earlier orders of this Court.

.....................J [HARJIT SINGH BEDI]

.....................J

[GYAN SUDHA MISRA]  NEW DELHI JULY 29, 2011.