NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 3475-3476/2018 (ARISING FROM SLP (C) NOS.1016-1017/2018)

SHANTI DEVI & ORS.                                 PETITIONER(S)

                               VERSUS

STATE OF HARYANA & ORS.                          RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Leave granted. 2. The  appellants  are  before  this  Court  seeking enhancement  of  compensation  in  respect  of  their acquired land. 3. We find that connected matters arising out of the common judgment have been remitted to the High Court. Accordingly, these appeals are disposed of remitting the matters to the High Court, to be taken up along with  Civil  Appeal  No.20050/2017  and  batch,  as  per order of this Court dated 28.11.2017.

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4. Pending  applications,  if  any,  shall  stand disposed of. 5. There shall be no orders as to costs.

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

.......................J.               [NAVIN SINHA]  

NEW DELHI; APRIL 02, 2018.

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