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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4865 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 7000 OF 2016] OM PRAKASH AND ORS.                          Appellant (s)

                               VERSUS STATE OF HARYANA AND ORS.                    Respondent(s)

WITH CIVIL APPEAL NO. 4863 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 8578 OF 2016] J U D G M E N T

KURIAN, J. 1. Leave granted.   

2. The issue in these appeals pertains to the claim  for  higher  compensation  claimed  by  the  appellants.  The learned counsel for the State of Haryana fairly  submitted that the claim for compensation is covered  by the decision of this Court in "Sachin & Ors. vs.  State of Haryana & Ors." passed in Civil Appeal No.  3412 of 2015, decided on 31.03.2015, whereby the cut  in the development charges has been reduced from 40%  to 30%.   

3. Therefore, these appeals are disposed of in terms  of the above referred Judgment.  

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4. We  make  it  clear  that  in  these  appeals,  the  appellants will not be entitled to statutory benefits  for  the period  of delay  in refiling  the petitions  before this Court.

No costs.  .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; May 05, 2016.