IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 10862  OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.14415 OF 2011)

RAM KISHAN & ORS.                                 APPELLANTS

                VERSUS

STATE OF HARYANA & ORS.                           RESPONDENTS

O R D E R

Delay condoned in filing the substitution application and  

also in filing the Special Leave Petition.

Application for substitution is allowed.

Leave granted. Learned counsel for the appellants would submit that the  

question of law/issues raised in this Civil Appeal is/are identical  

with the question of law/issues raised and considered by this Court  

in the case of Udho Dass Vs. State of Haryana & Ors., Civil Appeal  

No.3677 of 2010 (@ SLP(C)No.9751/2008) on April 21, 2010.  

In view of the above, this appeal is also disposed of, on  

the same observations, conditions and directions.

Ordered accordingly.

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

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; DECEMBER 12, 2011