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

CIVIL APPEAL NOS.5585-5588 OF 2012

SURINDER SINGH & ORS. APPELLANTS                                                                     VERSUS

STATE OF HARYANA     RESPONDENT    

J U D G M E N T KURIAN, J.                        

1. The issue in these appeals pertains to the fixation of  land value.   2. The issue involved in these appeals is covered by the  Judgment of the High Court in RFA No. 41 of 1997 – Smt. Parkash  Rani Vs. State of Haryana decided on 29.10.2009.  The High court  has fixed the land value at Rs. 250/- per square yard and that  has been confirmed by the Supreme Court in C.A. Nos. 10286-10290  of 2010 Kanti Parkash Bhall (D) through Lrs. & Others  Vs. State  of Haryana.  The High Court has granted the same rate to the  appellants herein. 3. The appeals are hence dismissed. No order as to costs.

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

......................J.      [ROHINTON FALI NARIMAN]

NEW DELHI; FEBRUARY 18, 2016