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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3082  OF 2016

(Arising out of SLP ( C) No. 12782 of 2013) PRITAM KAUR & ORS.    APPELLANTS          

                               VERSUS STATE OF HARYANA          RESPONDENT    

J U D G M E N T KURIAN, J.        1. Leave granted. 2. As far as the fixation of land valuation to the  tune of Rs.1,72,000/- per acre is concerned, the same  has attained finality, as rightly pointed out by the  learned Counsel for the State.  But there is no mention  in  the  judgment  for  the  entitlement  of  statutory  benefits.   Therefore,  this  appeal  is  allowed  to  the  extent of declaration that the appellants shall also be  entitled  to  all  the  statutory  benefits  on  the  land  valuation of Rs.1,72,000/- per acre.

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

 ....................J.       [ROHINTON FALI NARIMAN]

  NEW DELHI;  MARCH 18, 2016