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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9755 OF 2011

KULBIR SINGH                               Appellant(s)                                 VERSUS

STATE OF HARYANA                           Respondent(s) WITH

CIVIL APPEAL No. 9756 OF 2011  CIVIL APPEAL No. 9758 FO 2011  CIVIL APPEAL No. 9759 OF 2011  CIVIL APPEAL No. 9760 OF 2011  CIVIL APPEAL No. 9761 OF 2011  CIVIL APPEAL No. 9762 OF 2011

J U D G M E N T

Heard  the  learned  counsel  appearing  for  both  the  parties.   

It is not in dispute that the matters pertaining to  acquisition under the same Notification had been allowed  vide Judgment and order dated 06.03.2014 passed in “State  of Haryana Vs. Mukhtiar Singh & Ors.” in Civil Appeal  Nos.3547-3689 of 2014.     

Looking at the facts of the case, in view of the  Judgment  delivered  in  the  abovementioned  cases  on  06.03.2014, the impugned Judgment and order passed by the  High Court is set aside and the Civil Appeals are allowed  with no order as to costs.

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The matters are remitted to the High Court for fresh  consideration in accordance with law.   

We request the High Court to dispose of the appeals  expeditiously, preferably within six months from the date  of receipt of a copy of this order.

The learned counsel appearing for the parties have  assured  this  Court  that  their  counterparts  appearing  before the High Court shall not pray for adjournments  unnecessarily and shall cooperate with the High Court so  that the matters can be disposed of at an early date.     

The Registry is directed to send an intimation of  this order to the High Court forthwith.   

.......................J.               [ ANIL R. DAVE ]  

.......................J.               [ SHIVA KIRTI SINGH ]  

New Delhi; January 19, 2015.