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

CIVIL APPEAL NOs. 3183-3189 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOs. 7903-7909 OF 2018]

[DIARY NO. 3726 OF 2017] THE STATE OF PUNJAB & ORS. ETC.              Appellant(s)

                               VERSUS MANGTU(DECEASED) THROUGH LRS.  AND ORS ETC.      Respondent(s)

J U D G M E N T

KURIAN, J. 1. Delay condoned. Leave granted. 2. The appellants are before this Court, aggrieved by the judgment dated 14.03.2016 passed in RFA Nos. 28 to 34 of 2016 by the High Court of Punjab and Haryana at Chandigarh. 3. The issue pertains to the fixation of land value in respect of the land acquired from the respondents. We  find  that  the  relied  on  judgment  has  been  set aside and has been remanded to the High Court by this Court  by  order  dated  11.01.2017  passed  in  C.A. Nos.1949-1966/2016 and connected matters. 4. In that view of the matter, we do not think it necessary to issue notice to the respondents and then pass the order.  Instead, safeguarding the interest of  the respondents,  we feel  it appropriate  to set aside the impugned judgments and remit the matters to

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the  High  Court,  to  be  taken  up  along  with  all connected matters.  Ordered accordingly. 5. We direct the appellants to serve a copy of this judgment along with a copy of the petitions to the respondents, within four weeks. 6. The appeals are, accordingly, disposed of. 7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

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

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; March 23, 2018.

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ITEM NO.10               COURT NO.5               SECTION IV-B                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3726/2017 (Arising out of impugned final judgment and order dated  14-03-2016 in RFA No. 28/2016 14-03-2016 in RFA No. 29/2016 14-03-2016 in RFA No. 30/2016 14-03-2016 in RFA No. 31/2016 14-03-2016 in RFA No. 32/2016 14-03-2016 in RFA No. 33/2016 14-03-2016 in RFA No. 34/2016 passed by the High Court Of Punjab & Haryana At Chandigarh) THE STATE OF PUNJAB & ORS. ETC.                   Petitioner(s)                                 VERSUS MANGTU (DECEASED) THROUGH LRS. AND ORS ETC.       Respondent(s) (FOR ADMISSION and I.R. and IA No.28994/2018-CONDONATION OF DELAY IN FILING SLP and IA No.28993/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED  JUDGMENT  and  IA  No.28995/2018-CONDONATION  OF  DELAY  IN REFILING) Date : 23-03-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Ms. Uttara Babbar, AOR

Ms. Akansha Choudhary, Adv.  Ms. Bhavana Duhoon, Adv.   

                   For Respondent(s)                      

   UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)