NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 10936-10945 OF 2018

[@ SPECIAL LEAVE PETITION (C) NOS. 29836-29845/2018

@ DIARY NO.35255/2018]

HAWA SINGH & ORS. ETC.                             APPELLANT(S)

                               VERSUS

THE STATE OF HARYANA & ORS. ETC.                   RESPONDENT(S)

J U D G M E N T

KURIAN, J.

1. Permission to file special leave petition(s) is

granted.

2. Delay condoned.

3. I.A. No.156035/2018 is allowed.

4. Leave granted.

5. In the nature of order we propose to pass, it is

not necessary to issue notice to the respondent(s).

The appellants are before this Court, aggrieved by

the fixation of the land value.  In Civil Appeal No.

12847 of 2017 & other connected matters, arising out

of the common Judgment, this Court has set aside the

impugned  Judgment  and  remitted  the  matters  to  the

High Court.

6. We are informed that the matters, which have been

remitted, are pending before the High Court.  In that

view of the matter, these appeals are disposed of by

setting aside the impugned Judgment and remitting the

matters to the High Court, to be taken up along with

the matters referred to above.

7. We direct the appellants to serve a copy of this

Judgment and a copy of the appeal memorandum on the

respondents-claimants within four weeks from today.

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8.  There shall be no orders as to costs.

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

.......................J.               [ HEMANT GUPTA ]  

NEW DELHI; NOVEMBER 13, 2018.

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