Page 1

NON-REPORTABLE  

 IN THE SUPREME COURT OF INDIA CIVIL  APPELLATE JURISDICTION

  CIVIL APPEAL NOS.1863-1865 OF 2016 (Arising out of S.L.P.(C) No.30933-30935 of 2015)

M/S. ARTI SPINNING MILLS ETC. ETC. Appellant(s)

       Versus

STATE OF HARYANA AND ANOTHER Respondent(s)

    J U D G M E N T KURIAN, J.

1. Leave granted.

2. We have heard learned senior counsel appearing on  behalf of the appellants as well as learned Advocate  General for the State of Haryana.

3. The appellants are aggrieved by the rejection of  the review application filed before the High Court on  the ground of delay of 706 days in filing the review  application.  There is a delay of 1705 days before  this Court.

4. Be that as it may, the issues pertain to the  claim  made  by  the  appellants  for  enhancement  of  compensation.  The review application was filed

Page 2

-2- before the High Court seeking land value at the rate  of  Rs.16.08  per  acre  as  they  are  granted  to  the  adjoining property covered by R.F.A. No. 363 of 2005  titled as  Ram Chand @ Ram Chander (since deceased)  through L.R. Raghbir Singh versus  State of Haryana  and others decided on 29.5.2009.

5. We also find that this Court in all connected  cases have set aside the orders passed by the High  Court and remanded the matters before the High Court.

6. We are informed, on remand, the High Court, has  allowed  the  review  application  by  fixing  the  compensation at the rate of Rs.16,08,000/- per acre.

7. Therefore,  these  appeals  are  allowed.   The  appellants shall be entitled to land value fixed at  Rs.16,08,000/-  per  acre.   However,  the  appellants  shall not be entitled for any statutory benefits for  a period of 2411 days covered by delay before the  High Court as well as before this Court.

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

                 ........................J.                    (ROHINTON FALI NARIMAN)

New Delhi, February 26, 2016