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

CIVIL APPEAL  NO(S). 8431-8434/2018 (ARISING FROM SLP (C) NOS. 19140-19143/2018)

THE STATE OF PUNJAB & ORS.                         APPELLANT(S)

                               VERSUS

PURO DEVI (D) THRU HER L.Rs. & ORS. ETC.           RESPONDENT(S)

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

Leave granted.

2. The appellants are before this Court, aggrieved

by  the  judgment  dated  26.08.2016  passed  in  RFA

Nos.3469-3472/2016 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  await  service  of  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 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 petition(s) to the

respondents, within four weeks.

6. The appeals are, accordingly, disposed of.

1

7. Pending  applications,  if  any,  shall  stand

disposed of.

8. There shall be no orders as to costs.

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

..........................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; AUGUST 21, 2018.

2