NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.9358-9360 OF 2017 [@ SPECIAL LEAVE PETITION (C) NOS. 13488-13490 OF 2017]

SATISH KUMAR ETC.                                APPELLANT(S)

                               VERSUS

STATE OF HARYANA & ORS.                          RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Delay condoned. 2. Leave granted. 3. The appellants are aggrieved since they are not granted  enhancement  of  compensation  in  respect  of their land.  When these matters came up before this Court on 13.07.2017, this Court passed the following order:-

“Learned counsel for the petitioner is directed to serve a copy of these special leave petitions on the Standing Counsel for

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the State of Haryana. Learned Standing Counsel for the State

of Haryana is directed to get instruction as to whether these petitions are covered by the decision of this Court rendered in Civil  Appeal  No.3412/2015  etc.  titled Sachin & Ors. v. State of Haryana & Ors. Dated 31.03.2015.

List on 20.07.2017.”

4. Learned Additional Advocate General appearing for the  respondents,  on  instruction,  submits  that  the appellants are similarly situated as the appellants in Civil Appeal No.3412/2015 (titled Sachin & Ors. v. State of Haryana & Ors.). 5. Therefore, these appeals are allowed in terms of the  judgment  dated  31.03.2015  rendered  in  Civil Appeal No.3412/2015 etc., which shall form part of this judgment. 6. However,  we  make  it  clear  that  the  appellants herein  shall  not  be  entitled  for  any  statutory benefits for the period covered by any delay either before the High Court or before this Court. 7. Pending  applications,  if  any,  shall  stand disposed of.

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8. There shall be no orders as to costs.

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

.......................J.               [R. BANUMATHI]  

NEW DELHI; JULY 20, 2017.

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ITEM NO.1               COURT NO.6               SECTION IV-B                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).13488-13490/2017 (Arising out of impugned final judgment and order dated  23-09-2014 in RFA No. 4397/2012, RFA No. 4403/2012 & RFA No. 4407/2012 passed  by the High Court of Punjab & Haryana at Chandigarh) SATISH KUMAR ETC.                              PETITIONER(S)                                 VERSUS STATE OF HARYANA & ORS.                          RESPONDENT(S) Date : 20-07-2017 These petitions were called on for hearing today. CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI

For Petitioner(s) Mr. Ritesh Khatri, AOR                     For Respondent(s) Mr. Alok Sangwan,AAG

Mr. Vishwa Pal Singh,Adv.                   For Ms. Monika Gusain, AOR                                UPON hearing the counsel the Court made the following                              O R D E R

Delay condoned. Leave granted. The appeals are allowed in terms of the signed judgment.

(NARENDRA PRASAD)                               (RENU DIWAN) COURT MASTER (SH)                              ASST. REGISTRAR

(Signed “Non-Reportable” Judgment is placed on the file)

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