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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10176 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 2906 OF 2016 ]

SUNHERI AND ORS.                             Appellant(s)                                 VERSUS

STATE OF HARYANA AND ANR                     Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.  

2. In view of the order passed by this Court in SLP (C) No. 13302-13316 of 2013 arising out of the common impugned Judgment dated 01.05.2012, we hold that the appellants shall be entitled to compensation at the rate of Rs.7,75,000/- (Rupees Seven Lakhs and Seventy Five Thousand) per acre in place of Rs. 7,50,000/- (Rupees Seven Lakhs and Fifty Thousand) per acre, as awarded by the High Court.

3. Needless to say, the appellants shall be entitled to  the  statutory  benefits,  except  for  the  period covered by delay.

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4. With  the  aforesaid  directions,  the  appeal  is disposed of.   

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; October 17, 2016.