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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 1465   OF 2013 (SPECIAL LEAVE PETITION(CIVIL)NO.34012 OF 2010)  

PUNE & ANR. APPELLANTS

VERSUS

STATE OF HARYANA & ANR.                   RESPONDENTS

O R D E R

1. After hearing the learned counsel for the parties to the lis,  

the delay in filing the petition is condoned.

2. Leave granted.

3. The issue raised in this appeal is squarely covered by the  

decision of this Court in Civil Appeal No.3677 of 2010, titled Udho  

Dass Vs.State of Haryana etc., decided on April 21, 2010.

4. Following the aforesaid decision, this appeal is disposed of,  

in the same terms, observations and conditions, subject to the  

rider that the appellants would not be entitled for payment of  

interest on the amount of compensation so fixed by the High Court  

from the date of the order of the High Court till today.

5. Accordingly,  it  is  directed  that  the  respondent(s)  shall  

settle the amounts payable to the appellants within three months'  

time from today.  If such payment is not made within the  time  

granted   by   this   Court,   it   will   carry  interest at the

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rate of 12% per annum from the date of the orders passed by this  

Court till such time of the payment.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (RANJAN GOGOI)

NEW DELHI; FEBRUARY 18, 2013.