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NON-REPORTABLE IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 4238 OF 2018 (Arising out of Special Leave Petition (C) NO. 27879 of 2016)

DEVENDER SINGH                                   Appellant (s)

                               VERSUS

STATE OF HARYANA & ORS.                          Respondent(s)

J U D G M E N T  

KURIAN, J.

1) Leave granted.

2) We find that the connected matter has been disposed of by

another Bench of this Court vide order dated 06.07.2017.  The order

reads as follows:-

“Delay condoned.

Leave granted.

This  appeal  is  filed  seeking  enhancement  of

compensation in respect of the land acquired vide

Notification dated 27.01.2003 issued under Section

4 of the Land Acquisition Act (‘the Act’) followed

by declaration dated 23.01.2004 under Section 6 of

the Act.  On reference, the learned District Judge

assessed the market value of the acquired land at

Rs.20,00,000/- per acre, which is maintained by the

High  Court  while  refusing  to  give  any  further

enhancement.  The other batch of appeals, with main

case being Civil Appeal No. 4555 of 2011, arising

out of the same Notification, had come before this

Court,  and  were  decided  vide  judgment  dated

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11.12.2014 whereby the compensation was enhanced by

Rs.1,00,000/- per acre, inclusive of all statutory

benefits.

Therefore, we allow this appeal in the terms of the

above said decision.”

3) This appeal also stands disposed of in terms of the above

appeal,  however  denying  the  statutory  benefits  for  the  entire

period covered by the delay before this Court and before the High

Court.

  .......................... J.    (KURIAN JOSEPH)

  .......................... J.         (MOHAN M. SHANTANAGOUDAR)

  .......................... J.         (NAVIN SINHA)

New Delhi; April, 20, 2018.

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ITEM NO.48               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

Petition(s) for Special Leave to Appeal (C)  No(s).  27879/2016

(Arising out of impugned final judgment and order dated  09-12-2010 in RFA No. 2307/2010 passed by the High Court Of Punjab & Haryana  At Chandigarh)

DEVENDER SINGH                                     Petitioner(s)

                               VERSUS

STATE OF HARYANA & ORS.                            Respondent(s)

                                                                     Date : 20-04-2018 This petition was called on for hearing today.

CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR          HON'BLE MR. JUSTICE NAVIN SINHA

For Petitioner(s) Mr. Gagan Gupta, AOR                     For Respondent(s) Mr. Devender Kumar Saini, AAG                    Mr. Vishwa Pal Singh, AOR                      

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

Leave granted.

The  appeal  is  disposed  of  in  terms  of  the  signed  non-

reportable judgment.

Pending applications, if any, also stand disposed of.  

(R. NATARAJAN)                                     (RENU DIWAN) COURT MASTER (SH)                                  ASST.REGISTRAR

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