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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2975 OF 2017

[ @ SPECIAL LEAVE PETITION (C) NO. 29967 OF 2014 ]  HARYANA URBAN DEVELOPMENT AUTHORITY           Appellant(s)

                               VERSUS KUNDAN @ GHASI (D) THROUGH L.RS. & ORS        Respondent(s)

WITH CIVIL APPEAL NO. 2976 OF 2017

[ @ SPECIAL LEAVE PETITION (C) NO. 30498 OF 2014 ] CIVIL APPEAL NO. 2977 OF 2017

[ @ SPECIAL LEAVE PETITION (C) NO. 31486 OF 2015 ] J U D G M E N T

KURIAN, J. 1. Delay condoned. 2. Leave granted. 3. The Land Acquisition Officer is present in Court today and submits that the Haryana Urban Development Authority (HUDA) is prepared to inspect the premises and  in  case  they  are  covered  by  the  Government policies,  HUDA is prepared to release double of the constructed area. 4. It is directed that HUDA shall take the required steps  in view  of the  above submissions  within two months, uninfluenced by any of the observations made in the Judgment of the High Court, particularly the observation regarding the life of the structure.

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5. With  the  above  directions,  the  appeals  are disposed of.

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ A. M. KHANWILKAR ]  

New Delhi; February 17, 2017.