NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 4282-4283/2018

(ARISING FROM SLP (C) NOS.10840-10841 OF 2018

@ DIARY NO.22421/2017)

HARVINDER SINGH                             APPELLANT(S)

                               VERSUS

STATE OF HARYANA & ORS.       RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Delay condoned.

2. Leave granted.

3. In the nature of the order we propose to pass, it

is not necessary to issue notice to the respondents.

4. The appellant is aggrieved by the compensation

awarded in the land acquisition referred to in RFA

No.3192/2013 on the file of the Punjab and Haryana at

Chandigarh.

5. We find that all the connected matters have been

remitted to the High Court, as agreed by both the

sides.  We are informed that the matters are still

pending before the High Court.

6. Therefore, we remit this matter also to the High

Court.  This matter shall also be considered afresh

by the High Court along with the connected matters,

which are now being considered by the High Court.

7. The appeals are, accordingly, disposed of.

8. The appellant is directed to serve a copy of this

judgment along with a copy of the petition on the

respondents.

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9. Pending  applications,  if  any,  shall  stand

disposed of.

10. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [MOHAN M. SHANTANAGOUDAR]  NEW DELHI; APRIL 23, 2018.

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